Heard Sri K.L.N.Swamy vs Unknown
2021 Latest Caselaw 3379 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.446 of 2021

                             PROCEEDING SHEET

Sl.     Date                                ORDER                           OFFICE
No.                                                                          NOTE

 1.   06.9.2021 MVR,J
                            Second Appeal No.446 of 2021

                     Heard Sri K.L.N.Swamy, learned counsel for
               the appellants.

                     Admit.     The following is the substantial
               question of law:

                     Whether the appellate Court is correct in going to
                     question of title in a suit for permanent injunction
                     particularly when the trial Court held that the
                     plaintiff has established her possession on the
                     plaint schedule property immediately before the
                     institution of suit?

                     Call for the records.

                     Issue notice to the respondents to submit

arguments in respect of the above substantial question 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 Heard. There shall be interim stay of operation of the decree dated 03.8.2013 in O.S.No.33 of 2001 on the file of the Court of learned Junior Civil Judge, Bheemunipatnam, confirmed by the decree and judgment dated 26.5.2020 in A.S.No.177 of 2013 on the file of the Court of learned Principal District Judge, Visakhapatnam, until further orders, and notice.

________ MVR,J vasu