Battina Nagula Subba Rao Died vs Posina Sailendramma Died
2021 Latest Caselaw 2763 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.326 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                   ORDER                                    OFFICE
No.                                                                                       NOTE
2     30.07.2021   MVR,J                                                                 Tr. to I-O
                                                                                           folder
                                                                                          before
                                          S.A.No.326 of 2021                            corrections
                                                                                          if any.
                                                                                         Pl.verify.
                           Heard Sri K.V.Aditya Chowdary, learned counsel for

                   the appellants.

                         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 in the facts and circumstances of the
                                case the judgment of the 1st appellate Court is
                                legally sustainable under law?
                             2. Whether       the   Courts        below     misread,
                                misinterpreted and ignored the evidence on
                                record?
                         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 last week of October, 2021 along with I.A.

______ MVR,J Pab