Naraharasetti Syam Babu vs Pampana Appa Rao
2022 Latest Caselaw 393 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                      MAIN CASE No. S.A.No.5 of 2022
                                 PROCEEDING SHEET

Sl.                                                                      Office
                                         ORDER

No DATE Note

2. 27.01.2022 MVR, J S.A.No.5 of 2022

Heard Sri N.Saida Rao, learned counsel for the appellant.

Admit.

The following substantial questions of law arise for consideration in this Second Appeal:

1) Whether the Judgment of the lower appellate Court in dismissing the appeal while holding that the plaintiff has no objection to offer religious prayers without any musical instruments with loud noise is sustainable or not without any such observations of natural rights ?

2) Whether granting the decree in favour of the respondent/plaintiff without such observations and guidelines of Hon'ble Apex Court are liable to be set aside ?

List the matter during 2nd weeks of March, 2022.

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

In the meanwhile, the appellant to file certified copies of Decree and Judgment, dated 31.01.2012 in O.S.No.175 of 2007 on the file of Junior Civil Judge, Kaikaluru, Krishna District.

__________ MVR, J

SDP