Nagireddygari Nagi Reddy, vs Nagireddigari Nagi Reddy,
2021 Latest Caselaw 4884 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.545 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                     ORDER                            OFFICE
No.                                                                                 NOTE
1     29.11.2021   MVR,J                                                           Tr. to I-
                                        S.A.No.545 of 2021                         O folder
                                                                                    before
                      Heard Ms.Sodum Anvesha, learned counsel for Sri S.Dilip      correcti
                                                                                    ons if
                   Jaya Ram, learned counsel for the appellant.
                                                                                     any.
                      ADMIT.                                                       Pl.verify
                                                                                       .

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

1. Whether the Courts below are right in holding that the plaintiff could not prove the adoption by the 1st defendant, when there is a specific plea that the plaintiff was handed over to the 1st defendant by the natural father substantiated by documentary and oral evidence of PW.1 to PW.7?

2. Whether the Courts below erred in giving undue weightage to the non-availability of adoption deed that got burnt in a fire accident when the same is not disputed by the 1st defendant?

3. Whether the judgments of the Courts below are sustainable in view of the perverse approach and wrong approach to the issues involved therein?

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

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

Notice.

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