Unknown vs Sl. Date Order Office
2021 Latest Caselaw 4382 AP

                          HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.510 of 2021
                                              PROCEEDING SHEET

    Sl.      Date                                      ORDER                                      OFFICE
    No.                                                                                            NOTE
1         28.10.2021   MVR,J                                                                     Tr. to I-O
                                                 S.A.No.510 of 2021                                folder
                                                                                                  before
                           Heard Sri     T.Ramakoteswara Rao, learned counsel for the            correctio
                                                                                                 ns if any.
                       appellant.
                                                                                                 Pl.verify.
                           ADMIT.
                          The     following   substantial   question   of   law   arises   for
                       determination in the second appeal.
                          "Whether the Courts below are justified in accepting the
                            claim of the plaintiffs and decreeing the suit, without
                            considering the validity of agreement of sale as well as
                            possession and enjoyment of the suit sought in terms of
                            Section 53-A of the Transfer of Property Act set up by
                            the defendants?"

                          Issue notice to the respondents.

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

______ MVR,J

I.A.No.1 of 2021

File certified copy of the decree and judgment of the trial court

by then.

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

Heard.

There shall be interim stay of operation of the decree in

O.S.No.20 of 2011 dated 27.02.2015 on the file of the court of

learned Principal Junior Civil Judge, Chilakaluripet, confirmed in

A.S.No.31 of 2015 by the decree and judgment dated 17.02.2020

on the file of the court of learned XIII Additional District Judge,

Narasaraopet, Guntur District, subject to the petitioner depositing

the suit costs to the credit of the suit within six weeks from now.

Notice.

______ MVR,J Note:

Issue C.C. tomorrow.

B/o.

Pab