Kotha Yerriswamy vs B.Ranganna
2022 Latest Caselaw 367 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: S.A.No. 23 of 2022

                     PROCEEDING SHEET

SL.     DATE                              ORDER                            OFFICE
NO.                                                                         NOTE
01.   25.01.2022 MVR, J
                                   S.A.No.23 of 2022

                        Heard       Sri   Golla     Seshadri,   learned
                  counsel for appellants.
                        Admit.

                        The       following   are     the   substantial
                  questions of law:
                        1. Whether the Lower Appellate Court
                            rightly came to conclusion that once
                            the valid partition took place between
                            the family members, the liability of
                            the deceased person devolved upon
                            other family members?

                        2. Whether the Lower Appellate Court
                            rightly reversed the judgment of the
                            Trial Court on the ground of the
                            defendants succeeded as estate of the
                            deceased?

                        Notice to respondent.

List the matter during the last week of March, 2022.

________ MVR, J I.A.No.1 of 2022

Heard.

There shall be interim stay of execution of the decree and judgment dated 05.11.2021 in A.S.No.62 of 2019 on the file of the Court of learned I Additional District Judge, Ananthapuramu, until further orders, subject SL. DATE ORDER OFFICE NO. NOTE to the petitioners depositing 50% of the decretal amount along with costs to the credit of the suit, within six (06) weeks from now.

Notice.

________ MVR, J Ks