Bellam Shanthudu, vs Bhuma Obulamma,
2022 Latest Caselaw 224 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No.15 of 2022
                                  PROCEEDING SHEET
Sl.   Date                                 ORDER                             OFFICE
No.                                                                           NOTE
03 18-01-2022   MVR,J

                         Heard Sri J.U.M.V.Prasad, learned counsel for the
                appellant.
                         ADMIT.
                         The following are the substantial questions of
                law:
                      1. Whether the judgment and decree of both the
                         Courts below in coming to conclusion that the
                         defendant is in possession basing on Ex.B4 and
                         subsequent developments based on it, wherein it
                         sounds that the possession is with the plaintiff
                         and the same is taken back without notice to the
                         donee under the said cancellation of gift deed
                         without notice to the donee is correct?
                      2. Whether the lower appellate Court rightly acted
                         under Order-XLI, Rule-31 CPC, being the last
                         court to appreciate the evidence on record
                         independently, appreciated the evidence properly
                         and justified in dismissing the appeal and
                         decreeing the suit?
                         Notice to respondent.

List during the 2nd week of March, 2022.

_____ MVR,J RR