Ramathota Seetham Naidu, vs .Kolusu Maheswari Died.
2021 Latest Caselaw 3860 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO. SECOND APPEAL No.57 of 2021
                                 PROCEEDING SHEET
Sl.   Date                                  ORDER                                OFFICE
No.                                                                               NOTE
12 30.09.2021   MVR,J

                        Heard Smt. T.V.Sridevi, learned counsel for the
                appellants and Sri Venkateswara Rao Gudapati, learned
                counsel for the respondents.

ADMIT.

The following are the substantial questions of law.

1. Whether the judgment and decree of the Courts below are vitiated for non consideration of relevant pleadings, valid evidence and perverse reasoning?

2. Whether the Courts below are correct in dismissing the suit for cancellation of registered sale deed dated 02.07.2003 as barred by limitation, as the appellants specifically pleaded that the appellant came to know about the fraud played by the respondents when the respondents filed suit for injunction in O.S.No.195 of 2007? List during last week of December, 2021.

_____ MVR,J RR