Asadi Anjani Devi vs Pallapolu Srinivasa Rao
2021 Latest Caselaw 3908 AP

      HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.101 of 2020

                       PROCEEDING SHEET

Sl.   Date                         ORDER                             OFFICE
No.                                                                   NOTE


16. 04.10.2021 MVR,J
                       Second Appeal No.101 of 2020

                    Heard Sri Rama Krishna Akurati, learned
              counsel for the appellant and Sri B.V.Anjaneyulu,
              learned counsel, for Sri V.Ch.Naidu, learned
              counsel for the respondent.

Admit. The following are the substantial questions of law:

1. Whether the 1st appellate Court is justified in reversing the decree and judgment of the trial Court on re-appreciation of the material available on record?

2. Whether the 1st appellate Court is right in drawing the adverse inference against the defendant, as the plaintiff did not prove the consent of the defendant for receiving part payments on Ex.A.2 in view of the provisions of Section 114 of the Indian Evidence Act, 1872?

3. Whether the judgment of the 1st appellate Court is in accordance with Order XLI Rule 31 of C.P.C?

List during the 3rd week of December 2021.

__________ MVR,J vasu