Busineni Naga Subbarayudu vs Chennuru Ramesh
2021 Latest Caselaw 3571 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.463 of 2021
                                     PROCEEDING SHEET
Sl.      Date                                    ORDER                                   OFFICE
No.                                                                                       NOTE
1.    16.09.2021   MVR,J                                                                 Tr. to I-
                                      S.A.No.463 of 2021                                 O folder
                      Heard Sri B.S.Venkata Ramesh, learned counsel for the               before
                                                                                         correcti
                   appellant.
                                                                                          ons if
                      Upon consideration of the decrees and judgments of the               any.
                                                                                         Pl.verify
                   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 lower appellate court is justified in allowing the appeal without having any rights of the respondents/defendants over the suit schedule property?

2. Whether the lower appellate court gave a finding that the suit schedule property is co-sharer, hence plaintiff did not entitle the relief of permanent injunction is correct or not? Issue notice to the respondents. List the matter during the 3rd week of December, 2021.

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

Heard.

Issue ad-interim injunction restraining the respondents

from interfering with the peaceful possession and enjoyment

of the plaint schedule property claimed by the petitioner,

until further notice.

Notice.

______ MVR,J

Pab