Devireddy Lakshmi Narayana Reddy vs Devireddy Lakshmi Reddy
2021 Latest Caselaw 3814 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: S.A.No.101 of 2019
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                                   OFFICE
No.                                                                                       NOTE
23    28.09.2021   MVR,J                                                                 Tr. to I-
                                          S.A.No.101 of 2019                             O folder
                                                                                          before
                      Heard Sri P.Bhaskar, learned counsel for the appellant.            correcti
                                                                                          ons if
                      Upon consideration of the decrees and judgments of the
                                                                                           any.
                   trial Court as well as the 1st appellate Court, since the             Pl.verify
                                                                                             .

following substantial question of law arises for determination in the second appeal, ADMIT.

1. Whether the 1st appellate court is justified in holding the schedule property as self acquired property by the 1st respondent herein, when the appellant herein proved that the same is purchased out of ancestral nucleus?

2. Whether the 1st appellate Court is justified on declaring the property to be a self acquired property based on the presumption as he worked in Indian Army for about 25 years he got funds to purchase the said property? Issue notice to the respondents. List the matter during the last week of December, 2021.

______ MVR,J

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