Kondamadugula Ratta Reddy vs Kondamadugula Puspavathi
2021 Latest Caselaw 4397 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: S.A.No.423 of 2019

                                  PROCEEDING SHEET

SL.     DATE                             ORDER                                               OFFICE
NO.                                                                                           NOTE

 5.   28.10.2021   MVR,J

                                           S.A.No.423 of 2019

                          Heard    Sri    N.V.R.Amarnath,         learned    counsel   for
                   Sri G.Kondala Rao, learned counsel for the appellant and
                   Sri P.Vijaya Kiran, learned counsel for the respondents.

Admit.

The following substantial question of law arises for consideration of this Court in this Second Appeal:

Whether the plaintiff can file a suit for recovery of possession and consequential relief of permanent injunction without seeking a relief of declaration of title is sustainable or not?

List the matter in the 1st week of January, 2022.

_______ MVR,J

I.A.No.1 of 2019

Heard. There shall be interim stay of execution of decree and judgment, dated 12.03.2015 passed in O.S.No.167 of 2010 on the file of the Court of the Senior Civil Judge, Mangalagiri, Guntur District and also the judgment and decree in A.S.No.89 of 2015 on the file of the Court of I Additional District Judge, Guntur, dated 25.02.2019 subject to the petitioners depositing the suit costs within six (06) weeks from today.

_______ MVR,J

IS