Pinnamreddy Sreenivasulu Reddy vs Pinnamreddy Raghurami Reddy
2022 Latest Caselaw 5612 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


MAIN CASE NO.: S.A.No.206 OF 2012

                                    PROCEEDING SHEET
Sl.No.      Date                              ORDER                          OFFICE
                                                                              NOTE

 09.     24.08.2022   Dr.VRKS,J

                               Learned counsel for the appellant is in
                      attendance      and    made     submissions    while
                      referring to the relevant material from the
                      pleadings,      evidence     and    the    impugned
                      judgment. From the contentions raised in this
                      Second Appeal and the material on record, the
                      substantial questions of law that fall for
                      consideration
                            1. In the context of admission of signature
                               on Ex.A1 by the respondent whether the

trial Court and the First Appellant court erred in ignoring its effect?

2. Whether the courts below failed to exercise power vested with them under section 73 of the Indian Evidence act resulting the negating the claim of the appellant.

3. Did the courts below fail to notice the presumption under section 118 of the Negotiable Instruments Act. On these points, the Second Appeal is admitted.

Learned counsel for the appellant is permitted to take out personal notice to the respondents and file proof of service into the registry.

Post after eight (08) weeks.

_________ Dr.VRKS,J VTS