Suram Venkata Krishna Reddy vs Kondraju Seshaiah,
2021 Latest Caselaw 3347 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.439 of 2021

                           PROCEEDING SHEET

Sl.     Date                          ORDER                               OFFICE
No.                                                                        NOTE

 1.   03.9.2021 MVR,J
                          Second Appeal No.439 of 2021

                     Heard Sri C.Subhash, learned counsel for the
               appellants.

                     Admit. The following are the substantial
               questions of law:

                  1. Whether the Courts below are not in error in
                     giving much weight to the stray admissions made
                     by the P.W.1 with respect to the extent of land
                     owned by the appellants' father in Survey
                     No.194-2 without taking into consideration the
                     deposition of the P.W.1 in its entirety and
                     pleadings and evidence of the appellants?

                  2. Whether the appellate Court is not in error in not
                     following the guidelines provide under Order XLI
                     Rule 31 of CPC while deciding the appeal?

                  3. Whether the judgments and decrees of Courts
                     below are not basing on the perverse findings
                     with respect to extent of land and boundaries?

                     Issue notice to the respondents to submit

arguments in respect of the above substantisl questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 2nd week of December 2021.

________ MVR,J I.A.No.1 of 2021 In the meantime, to file certified copies of the judgment and decree of the trial Court.

________ MVR,J vasu