Sriramula Nirmala Vasantha ... vs Thella Anjaiah,
2021 Latest Caselaw 3726 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.82 of 2021

                            PROCEEDING SHEET

Sl.     Date                            ORDER                               OFFICE
No.                                                                          NOTE

 6.   23.9.2021 MVR,J
                           Second Appeal No.82 of 2021

                     Heard learned counsel for the appellant.

                     Admit. The following are the substantial
               questions of law:

                  1. Whether the Courts below erred in considering the
                     sale price of the property with regard to its market
                     value rather than the Government value?

                  2. Whether the Courts below erred in rendering
                     judgment    in   favour   of   the    respondent

notwithstanding that proper material evidence are not adduced by the respondent?

3. Whether in the facts and circumstances of the case the points for consideration framed by the appellate Court are in accordance with Order XLI Rule 31 of Civil Procedure Code?

Issue notice to the respondent to submit arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the last week of December 2021.

________ MVR,J I.A.No.1 of 2021 Heard.

There shall be interim stay of execution of the decree dated 27.4.2012 in O.S.No.285 of 2008 on the file of the Court of learned Principal Senior Civil Judge, Ongole confirmed in A.S. No.74 of 2012 on the file of the Court of learned VIII Additional District Judge, Ongole by the decree and judgment dated 07.12.2020, subject to the petitioner depositing 50% of the decretal amount with costs awarded by the trial Court to the credit of the suit within six weeks from now, and in default this interim stay stands vacated automatically without there being any further orders of this Court.

Notice.

________ MVR,J vasu