Singaraju Mallapa Raju, vs Shakeerunnisa,
2021 Latest Caselaw 3839 AP

       HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.941 of 2013

                            PROCEEDING SHEET

Sl.     Date                            ORDER                             OFFICE
No.                                                                        NOTE


5.    29.9.2021   MVR,J
                           Second Appeal No.941 of 2013

                        Heard Sri S.Subba Reddy, learned counsel for
                  the appellant.

                        Admit. The following are the substantial
                  questions of law:

                    1. Having held that the defendant has not
                       established the title, the non-consideration of
                       Ex.A.8 in a proper manner vitiates the
                       judgment of the Courts below?

                    2. When the judgments of the Courts below are
                       vitiated in not drawing adverse inference
                       against the defendant since the defendant failed
                       to examine her vendor?


                        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 1st week of December 2021.

__________ MVR,J I.A.No.1 of 2013

List along with the Second Appeal.

__________ MVR,J vasu