Maripi Sankara Rao, vs Smt. Marrapu Sarojini,
2022 Latest Caselaw 225 AP

           HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI
MAIN CASE No.: S.A.No.3 of 2022
                              PROCEEDING SHEET
Sl.      Date                            ORDER                            OFFICE
No.                                                                        NOTE

2.    18.01.2022                                              Transferred
                   MVR,J
                                                                 to I/o
                                  S.A.No.3 of 2022               folder
                                                                 before
                        Heard      Sri K.Subramanyam, learned
                                                               correction
                   counsel for the appellants.
                         Considering the findings recorded in the
                   judgments of the trial court as well as the
                   appellate court and submissions of learned
                   counsel for the appellants, since the following
                   substantial     question     of   law   arise   for
                   determination in this second appeal, ADMIT.
                         Whether in terms of Section.16(3) of Hindu
                   Marriage      Act,   right   of   an    illegitimate
                   son/daughter to succeed to the property of her
                   father will include right to suceed to the
                   ancestral property in the hands of the late
                   deceased Seetharama Swamy Naidu ?
                         Notice to respondent.

List during 1st week of March, 2022.

_______ MVR,J I.A.No.1 of 2022 The trial Court is directed to proceed with the final decree application if any, pending and shall not pass final decree until further orders.

Notice.

_______ MVR,J EPS