M. Venkatamma vs Subhadramma
2022 Latest Caselaw 26 AP

Citation : 2022 Latest Caselaw 26 AP
Judgement Date : 3 January, 2022

Andhra Pradesh High Court - Amravati

M. Venkatamma vs Subhadramma on 3 January, 2022

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No.256 of 2019
                                 PROCEEDING SHEET
Sl.   Date                                ORDER                              OFFICE
No.                                                                           NOTE
11 03-01-2022   MVR,J

                                    S.A.No.256 of 2019
                        Heard Sri O.Uday Kumar, learned counsel for the
                appellants and Sri M.Venkata Ramana Reddy, learned
                counsel for the respondent.

ADMIT.

The following are the substantial questions of law:

1. Whether the findings and judgment of the Court below by misreading evidence on record is perverse, warranting interference of this Court under Section 100 of CPC?

2. Whether the 1st appellate Court framed point for consideration and adjudicated that the suit is barred by limitation?

3. Whether the plaintiff is entitled for partition without seeking declaration that she is daughter of Mallipalli Chowdappa? List during the 2nd week of March, 2022.

_____ MVR,J

I.A.No.1 of 2019

Heard. The trial Court is directed to proceed with final decree petition, if any pending and shall not pass a final decree until further orders.

_____ MVR,J RR