Govindu Subbarayudu Pedda ... vs Govindu Chengamma
2021 Latest Caselaw 2725 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.298 of 2021
                                  PROCEEDING SHEET
Sl.   Date                                    ORDER                               OFFICE
No.                                                                                NOTE
03 29.07.2021 MVR,J
                                     S.A.No.298 of 2021

                        Heard Sri Balaji Medamalli, learned counsel for
                the appellants. Upon considering the decrees and
                judgments of the trial Court and 1st appellate Court,
                since     this   matter       requires    consideration     and
                determination on the following questions of law,
                ADMIT.
                   1.     Whether the lower appellate court is right in
                        decreeing the suit, shifting the burden on
                        defendant without discharging the burden of the
                        appellant?
                   2. Whether the lower appellate court is right in
                        holding that the defendant failed to examine the
                        family members to prove Ex.B1, once it is
                        alleged and established that the property was
                        sold in favour of D.W.3 and discharged their
                        burden as required under Sections 101 and 102 of
                        the Indian Evidence Act?

                        Notice to respondents.

List during the 3rd week of October, 2021.

_____ MVR,J I.A.No.1 of 2021

Heard. In the circumstances, there shall be interim say of operation of the decree in A.S.No.23 of 2019, dated 12.02.2021 on the file of the Court of the learned III Additional District Judge, Kadapa at Rajampet, until further orders and notice.

_____ MVR,J RR