Thambireddy Suseelamma vs Padileti Pedda Chenchamma
2022 Latest Caselaw 5613 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


MAIN CASE NO.: S.A.No.218 OF 2012

                                  PROCEEDING SHEET
Sl.No.      Date                           ORDER                           OFFICE
                                                                            NOTE

 05.     24.08.2022   Dr.VRKS,J

                             Admit.
                             Learned counsel on both sides are in
                      attendance. Having heard the learned counsel
                      for the appellant who actually made reference
                      to the pleadings, evidence and the judgments
                      of courts below. The substantial question of law
                      that arise for consideration:
                             1. Whether the First Appellant court
                                failed in noticing proper points for its
                                determination which was in violation
                                of the Order 41 Rule 31 CPC.
                             Learned counsel for respondent made his

submissions and prayed for a little more time to cite any legal authorities.

Post on 29.08.2022.

_________ Dr.VRKS,J VTS