Seelam Prasad Died vs Seelam Ganga Nagamma
2021 Latest Caselaw 3910 AP

       HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.1628 of 2018

                         PROCEEDING SHEET

Sl.     Date                         ORDER                             OFFICE
No.                                                                     NOTE


3.    04.10.2021 MVR,J
                           Second Appeal No.1628 of 2018

                     Heard Sri P.Rajasekhar, learned counsel for
               the appellants.

                     Admit. The following are the substantial
               questions of law:

                  1. Whether the lower appellate Court committed
                     error in accepting judgment and decree in
                     O.S.No.525 of 1985, when original plaintiff was
                     not a party to the said suit and the judgment
                     and decree not binding on the appellants?
                  2. Whether the lower appellate Court committed
                     error in computing the limitation period from
                     1986, when the temporary injunction order
                     enforced against defendant No.9, who is the
                     defendant in O.S.No.525 of 1985 but not from
                     1998, when the original plaintiff alleged
                     disposition and filed E.A.No.155 of 1998?
                     Issue notice to the respondents to submit

arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 4th week of December 2021.

__________ MVR,J I.A.No.2 of 2018

List along with the Second Appeal.

__________ MVR,J vasu