Kovi Venkata Ramanjaneyulu vs Kakani Veeranjaneyulu
2022 Latest Caselaw 5796 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: S.A.No.310 of 2012

                              PROCEEDING SHEET

Sl.                                                                       OFFICE
                                          ORDER

No DATE NOTE

13. 29.08.2022 Dr. VRKS, J S.A.No.310 of 2012

Learned counsel for appellants as well as respondents are in attendance.

Learned counsel for respondents submitted arguments.

Learned counsel for appellants gave reply and cited the judgments in Ramesh Chandra Agrawal Vs. Regency Hospital Ltd., (2009 (3) L.S. 133 (S.C.)) and Thumu Srikanth Vs. Akula Babu (2010 (6) ALT 233).

On considering the submissions on both sides and on perusal of the entire record, the following substantial question of law arises in this second appeal.

"Whether the Courts below acted illegally in not giving appropriate weight to the opinion of the handwriting expert that supported the plea of forgery of promissory note canvassed by these appellants before the lower Courts?"

In view of the above substantial question of law, Admit.

Call for lower Court records.

Since both sides made their appearance, learned counsel for appellants is to file copies of the evidence recorded during trial.

For arguments on both sides, list the appeal after six (6) weeks.

_____________ Dr. VRKS, J Ivd