Gollavilli Ramudu vs Marichili Suryanarayana Murthy ...
2021 Latest Caselaw 4528 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

              MAIN CASE No.: S.A.No.504 of 2021

                          PROCEEDING SHEET

Sl.                                                                                 Office
       DATE                                  ORDER
No                                                                                  Note

2.    05.11.2021 MVR, J
                                       I.A.No.1 of 2021                            Transferred
                                                                                   to I/O
                      Heard Sri Ravi Cheemalapati, learned counsel
                                                                                   folder
                for the petitioners.                                               before
                                                                                   correction
                      Accepting    the       reasons      assigned    in    the
                affidavit filed in support of this petition explaining
                the delay, the delay of 443 days in representing the
                second appeal is condoned.
                      Accordingly, I.A. is allowed.
                                                                     ________
                                                                     MVR, J
                                  S.A.No.504 of 2021


                      Heard Sri Ravi Cheemalapati, learned counsel
                for the appellants.
                      The following substantial questions of law
                arise for determination in the 2nd appeal, ADMIT.
                      1.

Whether the lower appellate Court is justified in allowing the appeal by setting aside the judgment of the trial Court on the ground that suit was not filed by all the joint family members ?

2. Whether the lower appellate Court is justified in allowing the appeal though by the very plea of the defendant that he is a licencee who has a duty to prove the by cogent evidence and which he did not do ? List on 3rd week of January, 2022.

________ MVR, J

P.T.O I.A.No.3 of 2021 Notice.

List along with W.P.

________ MVR, J EPS