M/S Sri Vinayaka Bore Wells vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5252 AP

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: S.A.No.356 of 2022
                               PROCEEDING SHEET
Sl.
                                                                             OFFICE
No.     DATE                              ORDER
                                                                              NOTE
01    17.08.2022   SRS,J
                                     S.A.No.356 of 2022

                            Heard learned counsel for the appellants.
                            Admit.
                            The following substantial questions of law
                   are framed for consideration.
                            "1. Whether the judgment of lower
                       appellate       Court   is   vitiated      in
                       ignoring to consider that Ex.B.5 was
                       not duly proved as contemplated
                       under Section 63 of the Indian
                       Succession Act and Section 68 of
                       the Indian Evidence Act?
                       2. Whether the judgment of the
                       lower appellate Court is vitiated in
                       ignoring to consider Ex.C.1 - Memo
                       filed by defendant No.1, wherein it
                       was stated that defendant No.1 is
                       not holding power of attorney to
                       represent defendant No.2?
                       3.     Whether    the   father     of   the
                       beneficiary be allowed to contest the
                       matter on behalf of the beneficiary,
                       when the beneficiary under Ex.B.5
                       remained exparte?
                                                                  _______
                                                                   SRS,J
                                     I.A.No.01 of 2022
                            Issue notice to the respondents returnable

by 14.09.2022.

Learned counsel for the petitioners is permitted to take out notice to the respondents by registered post with acknowledgement due and file proof of service into the Registry.

Post on 14.09.2022.

_______ SRS,J Ksp