N.G.Doraswamy vs The District Collector
2021 Latest Caselaw 4447 AP

             HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: S.A.No.496 of 2021
                                   PROCEEDING SHEET
SL.      DATE                            ORDER                                           OFFICE
NO.                                                                                       NOTE

 3.   02.11.2021   MVR,J
                                         S.A.No.496 of 2021

                          Heard Sri Sai Krishna Srinivas G, learned counsel
                   for the appellants.
                          Admit.
                          The following are the substantial questions of law:-

                          i) Whether the 1st Appellant court below is right in setting
                          aside the judgment and decree, dated 11.03.2019 of trial
                          court without there being any positive grounds to
                          interfere with the judgment and decree of the Trial Court
                          except ipsi dixit evidence?

                          ii) Whether the fact of title and possession is proved
                          beyond 60 years both by documentary and oral evidence
                          the 1st Appellate Court can set aside the judgment and
                          order of trial court?

                          Notice to the respondents including the learned

Government Pleader for Arbitration representing respondents 1 to 3.

List the matter during 1st week of January, 2022.

_______ MVR,J

I.A.No.1 of 2021

Considering the reasons stated in the affidavit in support of the petition, filing of certified copy of decree and judgment, dated 11.03.2019 in O.S.No.269/2008 on the file of the Principal Senior Civil Judge, Chittoor is dispensed with.

_______ MVR,J

I.A.No.2 of 2021

Notice.

_______ MVR,J

IS