Heard Sri A.Venkata Durga Rao vs ) Whether The Judgment And Decree ...
2022 Latest Caselaw 754 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                  MAIN CASE No. S.A.No.27 of 2022

                          PROCEEDING SHEET

Sl. DATE                                 ORDER                          OFFICE
No.                                                                      NOTE

2.   09.02.2022   MVR,J

                                    S.A.No.27 of 2022
                        Heard Sri A.Venkata Durga Rao, learned
                  counsel for the appellant.
                        Admit.
                        The      following   are   the    substantial
                  questions of law:
                          1) Whether the judgment and decree of
                  the first appellate Court in decreeing the suit
                  filed by the plaintiff confirming the judgment
                  and   decree      dated    27.09.2016   passed   in
                  O.S.No.158 of 2010 by the learned Additional
                  Senior Civil Judge, Kurnool perverse and
                  erroneous?
                          2) Whether the first appellate Court is
                  justified in decreeing the suit disregarding the
                  settled principle laid down to protect the
                  bonafide auction purchasers?


                          Notice to the respondents.

List during the first week of April, 2022.

_______ MVR, J I.A.No.1 of 2021

Notice.

_______ MVR, J KA