Sri Nannapaneni Venkateswara ... vs Smt. Gude Sireesha,
2021 Latest Caselaw 4192 AP

                   HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

MAIN CASE NO.:      S.A.No.240 of 2020
                                     PROCEEDING SHEET

Sl.      Date                                    ORDER                               OFFICE
No.                                                                                   NOTE
7     22.10.2021   MVR,J                                                             Transferr
                                                                                      ed to I-O
                                          S.A.No.240 of 2020                           Folder
                                                                                       before
                       Heard Sri B.Parameswara Rao learned counsel for the           correction
                                                                                      s, if any.
                   appellant and Sri A.Rama Krishna, learned counsel for the           Please
                                                                                       verify.
                   respondent.

Since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the appellate court is right in reversing the judgment of the trial Court?

2. Whether the appellate court is not right when DW.1 herself admitted that the appellant/plaintiff surrendered the suit schedule property to land pooling and when he also received plot that in turn proved possession and enjoyment of the appellant/plaintiff?

Issue notice to the respondent. List the matter during the first week of January, 2022 along with I.A.

______ MVR,J

Pab