D. Saibaba Alias Satyappa vs D. Gunavathi Alias Aruna
2022 Latest Caselaw 350 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.: S.A.No.379 of 2019

                          PROCEEDING SHEET

Sl.                                                                               Office
       DATE                                ORDER
No                                                                                Note

4.    25.01.2022 MVR, J
                                   I.A.No.1 of 2019
                                                                                 Transferred
                                                                                 to I/O
                      Heard Sri Uday Kumar, learned counsel for                  folder
                                                                                 before
                Sri Maheswara Rao Kuncheam, learned counsel for                  correction

                the appellant.
                      Respondent       was     served      notice.        None

represented. Service against respondent is sufficient.

Accepting the reasons assigned in the affidavit filed in support of this petition that make out sufficient cause to condone the delay of ten (10) days in filing this petition, this petition is allowed. No costs.

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S.A.No.379 of 2019

Heard learned counsel for the appellant. Considering the findings recorded in the judgments of the trial court as well as the appellate Court and submissions of learned counsel for the appellant, since the following substantial question of law arise for determination in this second appeal, ADMIT.

Whether the first appellate Court is right in reversing the judgment of the trial Court with

Contd..

reference to joint nucleus claimed by the plaintiff, in the absence of proof of necessary conditions ?

Notice to respondent.

List during 1st week of April, 2022.

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I.A.No.2 of 2022 Heard.

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

Notice to respondent.

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