Nuni Ramakrishna, vs Valluri Ramarao,
2021 Latest Caselaw 2762 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.410 of 2012

                            PROCEEDING SHEET

Sl.     Date                           ORDER                               OFFICE
No.                                                                         NOTE

 9.   30.7.2021 MVR,J
                           Second Appeal No.410 of 2012

                     Heard Sri E.V.V.S. Ravi Kumar, learned
               counsel for the appellant. Sri Mallipeddi Srinivas
               Reddy, learned counsel for the respondents does

not appear online.

However, considering that the matter is coming up for admission, on hearing Sri E.V.V.S. Ravi Kumar, learned counsel for the appellant, upon perusal of the decrees and judgments of the trial Court as well as the first appellate Court, this Second Appeal is Admitted. The following are the substantial questions of law:

1. Whether the judgments of the Courts below are vitiated by their failure to consider that the appellant and the respondents are not the co- owners?

2. Whether the Courts below are right in accepting the tenance pleaded by the respondents when the same was not suggested to P.W.1?

List the matter after four weeks under the caption "Final Hearing".

________ MVR,J I.A. No.1 of 2012

List along with the Second Appeal.

________ MVR,J vasu