Proceeding Sheet vs Whether The Findings Of The Courts ...
2022 Latest Caselaw 145 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No.14 of 2022
                                  PROCEEDING SHEET
Sl.   Date                                  ORDER                               OFFICE
No.                                                                              NOTE
01 07-01-2022   MVR,J
                          Heard Sri S.V.Muni Reddy, learned counsel for
                the appellants.
                         ADMIT.
                         The following are the substantial questions of
                law:
                      1. Whether the findings of the Courts below are not
                         supported by evidence or based on misconception
                         or erroneous and perverse misreading or based
                         only on surmises, the judgments of the Courts
                         below are liable to be vitiated?
                      2. Whether the lower appellate Court is right in
                         dismissing   the   appeal,   and   confirming    the
                         judgment of the trial Court, contrary to law and
                         evidence on record?
                         Notice to respondents.

List during the 1st week of March, 2022.

_____ MVR,J RR