Marrireddi Raja Reddy vs Devireddigari Krishna Veni
2021 Latest Caselaw 4021 AP

                      HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.490 of 2021
                                        PROCEEDING SHEET

Sl.       Date                                     ORDER                                    OFFICE
No.                                                                                          NOTE
1     08.10.2021   MVR,J                                                                   Tr. to I-O
                                            S.A.No.490 of 2021                               folder
                                                                                            before
                       Heard Sri K.Sita Ram, learned counsel for the appellant.            correctio
                                                                                           ns if any.
                       ADMIT.
                                                                                           Pl.verify.
                       The following are the substantial questions of law arise for
                    determination in the second appeal.
                           1. Whether the appellate court was correct in
                                reversing the judgment of the trial court without
                                formulating proper points for consideration as
                                required under Order 41 Rule 31 CPC?
                           2. Whether the appellate court has committed
                                serious error of law while holding that the suit
                                schedule properties are joint family properties
                                erred in not considering the alienations made by
                                late Mallareddy as void?
                           3. Whether the appellate court failed to consider
                                that the partition pleaded by the defendant false
                                under the exception of Section 6(5) of the Hindu
                                Succession Act, 1956?
                      Issue notice to the respondents.

List the matter during the last week of December, 2021.

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

Heard.

The trial court is permitted to proceed on with the final decree

application if any pending and shall not pass final decree, until

further orders.

Notice.

______ MVR,J Pab