Boosi Rajshekar vs Mettimuniyya
2022 Latest Caselaw 402 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No. S.A.No.43 of 2022
                                  PROCEEDING SHEET

Sl.                                                                     Office
                                        ORDER

No DATE Note

1. 27.01.2022 MVR, J S.A.No.43 of 2022

Heard Sri S.Subba Reddy, learned counsel appearing for Sri T.V.Jaggi Reddy, learned counsel for the appellant.

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

1) Whether Exs.A4 to A11 proved the factum of adoption of the appellant in the absence of registered documents ? If so, the judgment and decree is vitiated ?

2) Having held that the registered Will Ex.B8 propounded by the respondent is not proved in accordance with Law allowing the appeal would vitiate the judgment ?

Issue notice to respondents.

Admit.

List the matter during 3rd week of March, 2022.

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

Issue ad-interim injunction restraining the respondents from interfering with the peaceful possession and enjoyment of the plaint schedule property concerned to O.S.No.70 of 2012 on the file of Court of Junior Civil Judge, Kothapeta, East Godavari District until further orders.

Notice.

__________ MVR, J

SDP