Heard Sri Marri Venkata Ramana vs Unknown
2021 Latest Caselaw 3368 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.448 of 2021

                            PROCEEDING SHEET

Sl.     Date                          ORDER                               OFFICE
No.                                                                        NOTE

 1.   06.9.2021 MVR,J
                           Second Appeal No.448 of 2021

                    Heard Sri Marri Venkata Ramana, learned
               counsel for the appellant.

                     Admit. The following ares the substantial
               questions of law:

                     1. Whether the appellate Court is justified in not
                        relying upon the hand writing expert evidence
                        which is in favour of the appellant / defendant
                        and which is against the evidence of plaintiff?

                     2. Whether the appellate Court is justified in not
                        considering the limited scope of transfer
                        endorsement made by different individuals in
                        favour of the plaintiff and therefore the
                        impermissibility to join cause of action and to
                        initiate a common suit?

                     Issue notice to the respondent to submit

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

List during the 3rd week of November 2021.

________ MVR,J I.A.No.1 of 2021 Heard.

There shall be interim stay of operation of the decree in O.S.No.5 of 2006, dated 28.10.2015, on the file of the Court of learned Senior Civil Judge, Parchur, confirmed by the decree and judgment dated 09.6.2021 in A.S.No.1 of 2016 on the file of the Court of learned VIII Additional District Judge, Prakasam at Ongole, subject to the appellant depositing 50% of the decretal amount with full costs awarded by the trial Court as well as the first appellate Court, within six weeks from now to the credit of the suit, until further orders, and notice.

________ MVR,J vasu