Reddy Sridevi vs Majji Sannemma
2021 Latest Caselaw 3993 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO. SECOND APPEAL No.331 of 2021
                                 PROCEEDING SHEET
Sl.   Date                                   ORDER                               OFFICE
No.                                                                               NOTE
04 07.10.2021   MVR,J

                        Heard Sri Akula Sri Krishna Sai Bhargav, learned
                counsel for the appellants and Sri O.Manohar Reddy,
                learned counsel, for Ms.Taddi Sowmya Naidu, learned
                counsel for the respondent.

ADMIT.

The following are the substantial questions of law.

1. Whether or not a suit for bare permanent injunction without any further plea for partition or declaration of title over the suit schedule property is maintainable by the plaintiff/ respondent?

2. Whether the judgments rendered by the Courts below are in consonance with the mandatory requirements of Section 38 and 41 of the Specific Relief Act, 1963?

3. Whether or not the lower appellate court is justified in unilaterally concluding that Ex.A2 is a Will under Indian Succession Act, 1925 despite the presence of a vested reminder clause?

4. Whether the appellate Court is justified in reversing the findings recorded by the trial Court on re-appraisal of the material and evidence? List during the last week of December, 2021.

_____ MVR,J I.A.No.2 of 2021

Heard. Any transaction relating to the disputed

property shall be subject to result in the second appeal.

List along with the second appeal.

_____ MVR,J RR