Potnuru Narasinga Rao vs Boddana Lakshmi
2021 Latest Caselaw 3418 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO. SECOND APPEAL No.766 of 2019
                               PROCEEDING SHEET
Sl.   Date                                 ORDER                              OFFICE
No.                                                                            NOTE
09 07.09.2021   MVR,J
                                    S.A.No.766 of 2019

                        Heard Sri P.Rama Sharana Sharma, learned
                counsel for the appellant. ADMIT.
                        The following are the substantial questions of
                law.
                   1. Whether the Courts can consider the plea of
                        adverse possession in a suit for recovery of
                        possession of the suit property?
                   2. Whether the Courts can comment on the title of
                        the defendant in a suit by the plaintiff for
                        recovery of property, instead of pondering on the
                        title strength of the plaintiff himself/ herself?
                   3. Can the Article 64 of the Limitation Act be
                        applied in a suit filed for recovery of possession
                        basing on earlier possession?
                        List during 2nd week of December, 2021.
                                                                      _____
                                                                      MVR,J
                                      I.A.No.1 of 2019

                        In the meantime, to file certified copy of the
                judgment of the trial Court.
                                                                      _____
                                                                      MVR,J
                                      I.A.No.2 of 2019
                        Heard. Interim stay of operation of decree dated
                14.08.2013 in O.S.No.493 of 2006 on the file of the
                Court of the learned VI Additional Senior Civil Judge,
                Visakhapatnam, confirmed in A.S.No.1 of 2014 by the
                decree and judgment dated 31.07.2019 of the learned II
                Additional District Judge, Visakhapatnam, until further
                orders, subject to the petitioner depositing the suit
                costs within six (06) weeks from the credit of the suit
                and the respondent is permitted to withdraw the costs

so deposited without furnishing any security.

_____ MVR,J Note: Issue C.C. by 09.09.2021.

B/o RR