B. Venkatramaiah vs K. Kishore Reddy
2021 Latest Caselaw 3352 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO. SECOND APPEAL No. 161 of 2021
                                  PROCEEDING SHEET
Sl.   Date                                      ORDER                                   OFFICE
No.                                                                                      NOTE
03 03.09.2021   MVR,J

                        Heard Sri Suresh Kumar Reddy Kalava, learned
                counsel for the appellant. ADMIT.
                        The following are the substantial questions of
                law.
                   1. Whether the judgments and decrees of the courts
                        below are sustainable in law in the appreciation
                        of evidence on the question of concluding the two
                        schedule properties in two different suites are
                        one and the same while finding that the
                        boundaries are different on the southern side and
                        if so, whether the assumption of Courts below
                        regarding      treating     the    present         B-schedule
                        property is the same in the earlier suit without
                        tallying the boundary of the schedule property
                        with the property in the earlier suit is sustainable
                        in law?
                   2. Whether the judgments and decrees of the Courts
                        below are sustainable in law while considering
                        Ex.A7      possession     certificate     showing      actual
                        physical     possession     of    the     plaint    schedule
                        property is not sufficient to consider on the
                        presumption       that     the     said     document       is
                        subsequent to suit without going into title and if
                        so non-consideration of the material evidence
                        regarding title would be justified in denying the
                        relief?
                        Notice to respondents.

List during the 2nd week of December.

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

Notice to respondents.

_____ MVR,J RR