Kadiveti Krishnaiah vs Kadiveti Thirupalu
2021 Latest Caselaw 3791 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.467 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                   ORDER                                  OFFICE
No.                                                                                     NOTE
1     27.09.2021   MVR,J                                                               Tr. to I-
                                          S.A.No.467 of 2021                           O folder
                                                                                        before
                      Heard Sri K.S.Gopala Krishnan, learned counsel for the           correcti
                                                                                        ons if
                   appellant.
                                                                                         any.
                      Upon consideration of the decrees and judgments of the           Pl.verify
                                                                                           .

trial Court as well as the 1st appellate Court, since the following substantial question of law arises for determination in the second appeal, ADMIT.

1. Whether both the courts are went wrong in appreciating Ex.A10 entry in 10(1) adangal which specifies as to the grant of patta in favour of appellant and thereby, committed grievous error in its finding as to rightful enjoyment of the suit schedule property by the appellant/plaintiff as on the filing of the suit and subsequent thereto?"

2. Whether the courts below went wrong in dismissing the suit of plaintiff/appellant without proper, cogent, valid reasons and proper appreciation of documentary evidence as against the oral evidence? Issue notice to the respondents. List the matter during the 2nd week of December, 2021.

______ MVR,J I.A.No.2 of 2021

Heard.

Issue ad-interim injunction restraining the respondents

from interfering with the peaceful possession and enjoyment

of the plaint schedule land concerned to O.S.No.1131 of

2007 on the file of the Court of learned III Additional Junior

Civil Judge, Nellore, until further orders.

Notice.

______ MVR,J

Pab