Unknown vs High Court Of Andhra Pradesh:: At ...
2021 Latest Caselaw 3694 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.154 of 2014
                                      PROCEEDING SHEET
Sl.      Date                                     ORDER                                  OFFICE
No.                                                                                       NOTE
15.   22.09.2021   MVR,J                                                                 Tr. to I-
                                          S.A.No.154 of 2014                             O folder
                                                                                          before
                      Heard Sri P.Jagadish Chandra Prasad, learned counsel for
                                                                                         correcti
                   the appellant and Sri G.Ramesh Babu, learned counsel for               ons if
                                                                                           any.
                   the respondent.

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 lower appellate court had appreciated the 30 years old documents which prove the title and possession of the plaintiffs?

2. Whether the lower appellate Court erred in dismissing the suit in toto, when there is no claim or right over some of the schedule properties and items without appreciating the same reversing the suit judgment is not at all sustainable?

Issue notice to the respondent. List the matter during the 3rd week of December, 2021.

______ MVR,J Pab