Adimulam Uttanna vs Inugonda Lakshmi Devi
2022 Latest Caselaw 9727 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

MAIN CASE : S.A.No.550 of 2022

PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

16.12.2022 SRS,J S.A.No.550 of 2022

Plaintiff in O.S.No.146 of 2022 filed the present second appeal against the judgment and decree dated 12.07.2022 in A.S.No.80 of 2017 on the file of the VI Additional District Judge, Kadapa, confirming the judgment and decree dated 06.09.2017 in O.S.No.146 of 2002 on the file of the Principal Senior Civil Judge, Kadapa.

O.S.No.146 of 2002 is filed seeking the relief of specific performance of agreement of contract of sale dated 08.02.1996.

The trial Court dismissed the suit without costs. Aggrieved by the same, plaintiff preferred appeal A.S.No.80 of 2017 and the same was dismissed. Hence, the present Second Appeal is filed by the plaintiff.

Heard.

ADMIT.

The following substantial questions of law arise for consideration.

1) Whether the Courts before considered the evidence of D.W.1 in a proper perspective?

2) Whether the admission made by D.W.1 in his evidence regarding denial of his signature on vakalat was properly considered by the Courts below ?

3) Whether judgments of the Courts below are vitiated in placing reliance on the report of handwriting expert regarding signature of executant on agreement of sale?

______ SRS,J

KA/KKV/SAK