Gummidi Anjaiah vs K E Thimmappa
2021 Latest Caselaw 3482 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.63 of 2019
                                    PROCEEDING SHEET
Sl.      Date                                  ORDER                                OFFICE
No.                                                                                  NOTE
21.   13.09.2021   MVR,J                                                            Tr. to I-
                                         S.A.No.63 of 2019                          O folder
                                                                                     before
                                                                                    correcti
                      Heard learned counsel for the parties.                         ons if
                                                                                      any.
                      Upon consideration of the decrees and judgments of the        Pl.verify
                   trial Court as well as the 1st appellate Court, since the            .
                   following    substantial   question   of    law   arises   for
                   determination in the second appeal, ADMIT.
                     " The judgments and decrees passed by the
                         Courts below are not sustainable in law in the
                         absence of evidence in support of the findings
                         recorded therein?"
                     Issue notice to the respondents.

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

______ MVR,J Pab