Smt.Mugada Reyyamma vs Smt.Mudaga Latchammadied And ...
2021 Latest Caselaw 3545 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.438 of 2018
                                     PROCEEDING SHEET
Sl.      Date                                   ORDER                                  OFFICE
No.                                                                                     NOTE
10.   15.09.2021   MVR,J                                                               Tr. to I-O
                                                                                         folder
                                                                                        before
                                         S.A.No.438 of 2018                           corrections
                                                                                        if any.
                                                                                       Pl.verify.
                         Heard Sri K.S.Gopala Krishnan, learned counsel for the

                   appellant.

                      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 both the courts below failed to see
                           that Ex.A2-settlemetn deed was accepted
                           and accepted upon as per Section 122 of the
                           Transfer of Property Act and went wrong in
                           holding that Ex.A2 did not create any right
                           on Mugada Sriramulu?
                     2. Whether both the courts went wrong in
                           appreciating the evidence on record and
                           failed in rendering proper judgment?
                     3. Whether both the courts went wrong in
                           holding that Ex.A1 in favour of the 2nd
                           respondent is valid and binding on appellant?

Issue notice to the respondent. List during third week of December, 2021.

______ MVR,J Pab