Vanapalli Sudarshana Rao vs M.Venkata Jayalakshmi
2021 Latest Caselaw 3419 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.431 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                                OFFICE
No.                                                                                    NOTE
2.    07.09.2021   MVR,J                                                              Tr. to I-
                                          S.A.No.431 of 2021                          O folder
                                                                                       before
                                                                                      correcti
                      Heard Sri Uma Sankar Lokanadham, learned counsel for             ons if
                                                                                        any.
                   the appellant.                                                     Pl.verify
                                                                                          .

Upon consideration of the decrees and judgments of the trial Court as well as the 1st appellate Court, since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the property once partitions in between

the defendant No.1 and his brothers becomes the

self acquired property of the parties?

2. Whether the suit for partition is maintainable

without showing all the properties in the suit

schedule property?

Issue notice to the respondents.

List the matter during the 3rd week of December, 2021.

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

Heard.

The trial Court shall proceed on with final decree

application if any pending and shall not pass a final decree,

until disposal of the second appeal.

Notice.

______ MVR,J

Pab