Erukala Bhagavanthappa vs Erikala Pedda Gangulappa
2021 Latest Caselaw 3621 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI MAIN CASE No.: S.A.No.433 of 2021 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

17.09.2021 MVR,J:

Heard Sri P.N.Sunil Kumar Reddy, learned counsel for the appellants. Upon considering the decrees and judgments of the appellate Court and the trial Court, since the following questions of law arise for determination in this second appeal, ADMIT.

"1. Whether the judgment and decree of the first appellate court in confirming the judgment and decree of the trial court and in dismissing the suit for declaration of right and title of plaintiffs is legally sustainable and is supported by evidence on record?

2. Whether the reasoning of the first appellate court in confirming the judgment of the trial Court is legally sustainable ignoring the provision under Section 90 of the Indian Evidence Act?

List during third week of December, 2021.

______ MVR,J Rns