Kavi Chandra Shekara Sarma vs Kavi Gnana Prasuna
2021 Latest Caselaw 2728 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.129 of 2020
                                     PROCEEDING SHEET
Sl.      Date                                   ORDER                                      OFFICE
No.                                                                                         NOTE
6.    29.07.2021   MVR,J                                                                   Tr. to I-O
                                                                                             folder
                                                                                            before
                                         S.A.No.129 of 2020                               corrections
                                                                                            if any.
                                                                                           Pl.verify.
                           Heard Sri A.Radha Krishna, learned counsel for the
                   appellant and Sri Kaleemulla.S, learned counsel for the
                   respondent.

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 both the Courts below are justified in dismissing the suit without there being any justifiable grounds ignoring the material available on record produced by the appellant?

2. Whether the Courts below are justified in discarding Ex.B5, when they found Ex.A1- agreement executed by the appellant in favour of respondent is unenforceable and invalid? Issue notice to the respondent 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 October, 2021.

______ MVR,J Pab