B.Rudranna Goud Died vs A.K. Ramanna
2021 Latest Caselaw 2701 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.318 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                  ORDER                                  OFFICE
No.                                                                                    NOTE
      28.07.2021   MVR,J                                                              Tr. to I-O
                                                                                        folder
                                                                                       before
                                        S.A.No.318 of 2021                           corrections
                                                                                       if any.
                                                                                      Pl.verify.
                           Heard Sri J.Janaki Rami Reddy, learned counsel for
                   the appellant.
                           Upon consideration of the decrees and judgments of
                   the trial Court as well as the 1st appellate Court, since the
                   following    substantial   questions     of   law   arise   for
                   determination in the second appeal, ADMIT.
                             1. Whether the plaintiff established the essential
                                ingredients for granting permanent injunction,
                                when no relevant documents are filed to prove
                                prima facie case of title and possession?
                             2. Whether the 1st appellate court is justified in
                                reversing the judgment of the trial Court upon
                                reappraisal of the material and evidence, in a
                                suit for bare injunction?
                     Issue notice to the respondents to submit arguments in

respect of above substantial questions of law(Arulmighu Nellukadai Mariamman Tirukkoil v. Tamilarasi(dead) by Lrs. (AIR 2019 SC 3027) followed). List the matter during the third week of September, 2021 along with I.A.

______ MVR,J Pab