Palukuri Naganna Kumar Nagnna, vs Daggupati Nagalakshamamma,
2021 Latest Caselaw 4883 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.557 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                   ORDER                                   OFFICE
No.                                                                                      NOTE
1     29.11.2021   MVR,J                                                                Tr. to I-
                                          S.A.No.557 of 2021                            O folder
                                                                                         before
                      Heard Sri K.Raja Shekar, learned counsel for the                  correcti
                                                                                         ons if
                   appellant.
                                                                                          any.
                      ADMIT.                                                            Pl.verify
                                                                                            .

The following substantial questions of law arise for determination in the second appeal.

1. Whether the judgment of the lower appellate Court is correct in reversing the judgment of the trial Court, which is supported by the findings?

2. Whether the observation of the appellate Court in observing at para-23 of its judgment that the appellant/plaintiff without seeking the relief of declaration of Ex.B2 as null and void, not entitled to the relief of specific performance is correct, when it has come to a conclusion at para-20 that the 1st respondent/2nd defendant failed to prove Ex.B2, since it was executed in suspicious circumstances?

Notice to the respondents. List during the last week of January, 2022.

________ MVR,J I.A.No.1 of 2021

Notice.

________ MVR,J Pab