Kodali Subba Rao vs Kodali Sambasiva Rao
2022 Latest Caselaw 9256 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.S.A.No.812 of 2009

                         PROCEEDING SHEET

Sl.     DATE                            ORDER                      OFFICE
No.                                                                 NOTE
      01-12-2022   BSS, J


                            I have heard both sides. At request
                   of learned counsel for appellants and in
                   view of grounds mentioned in the second
                   appeal and nature of dispute between the
                   parties, who are full blood brothers, the
                   following additional substantial question of
                   law is framed:
                            "Whether Ex.B1 WILL is proved by
                   the respondents by removing alleged

suspicious circumstances about its execution as contended in Ground No.4 of the grounds of appeal"?

The learned counsel can file written submissions within one week. The Registry is directed to call for Lower Court records.

Judgment reserved.

________ BSS, J

Bsv