Ganisetti Leela Padmaja, vs Mangena Rama Durga Vara Prasada ...
2021 Latest Caselaw 3806 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.471 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                   ORDER                                      OFFICE
No.                                                                                         NOTE
1     28.09.2021   MVR,J                                                                   Tr. to I-
                                         S.A.No.471 of 2021                                O folder
                                                                                            before
                      Heard Sri G.V.Rajendra Prasad, 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 the dismissal of a suit for cancellation of nominal sale deeds, without prayer for recovery of possession of schedule property against a third party, in whose name nominal sale deeds were executed and pending appeal against dismissal of suit, debars plaintiff seeking injunction against the respondents' illegal interference over the same schedule property?

2. Whether the courts below failed to consider the case of the appellant in the correct perspective and in the light of the principles laid down in decided cases? Issue notice to the respondents. List the matter during the 3rd week of December, 2021.

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

Issue notice to the respondents.

______ MVR,J

Pab