Kamatham Thati Eddy vs Kamtham Chennamma Died And 2 ...
2021 Latest Caselaw 1247 AP

      HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

               SECOND APPEAL No.23 of 2018


JUDGMENT:

The Second Appeal arises against the Judgment and

decree in A.S.No.25 of 2011 on the file of Senior Civil Judge,

Allagadda dated 07.11.2017 confirming the Judgment and

decree in O.S.No.333 of 2003 on the file of Junior Civil Judge,

Allagadda, dated 06.05.2011.

The appellant herein is the appellant in the lower

appellate Court and the plaintiff in the suit. The respondents

herein are the respondents in the lower appellate Court and the

defendant in the suit.

The plaintiff initiated action in O.S.No.333 of 2003 on the

file of Junior Civil Judge, Allagadda for execution of regular

registered sale deed in favour of the plaintiff in respect of the

suit schedule land. Upon contesting of the matter, the trial

Court dismissed the suit vide its Judgment dated 06.05.2011.

Aggrieved by the same, the plaintiff preferred an appeal in

A.S.No.25 of 2011 on the file of Senior Civil Judge, Allagadda.

Upon hearing the matter on merits, the lower appellate Court

confirmed the Judgment and decree of the trial Court believing

the said finding of the trial Court vide its Judgment dated

07.11.2017. Assailing the same, the plaintiff preferred this

Second Appeal raising certain grounds as substantial questions

of law.

Upon perusal of the lower Courts' Judgments and decrees

and the material available on record, this Court does not find

any merit to show any indulgence as the appellant could not

establish any substantial question of law for entertaining this

Second Appeal.

Accordingly, the Second Appeal is dismissed. There shall

be no order as to costs.

Consequently miscellaneous applications pending, if any,

shall also stand closed.

________________________ B. KRISHNA MOHAN, J

01.03.2021 TM

HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

Second Appeal No.23 of 2018

Dated: 01.03.2021

TM