P. Satyanarayana Reddy, vs Y.Raghavendra Reddy,
2022 Latest Caselaw 492 AP

Citation : 2022 Latest Caselaw 492 AP
Judgement Date : 31 January, 2022

Andhra Pradesh High Court - Amravati

P. Satyanarayana Reddy, vs Y.Raghavendra Reddy, on 31 January, 2022

Bench: M.Venkata Ramana

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: S.A.No.40 of 2022

                     PROCEEDING SHEET

SL.     DATE                            ORDER                            OFFICE
NO.                                                                       NOTE
02.   31.01.2022 MVR, J

                                S.A.No.40 OF 2022

                       Heard Sri I. Venkata Prasad, learned
                 counsel for appellant.
                       Admit.

                       The      following     are   the    substantial
                 questions of law:
                       1. Whether the past consideration due
                          to a third party be treated proper
                          consideration in respect of a
                          promissory note as observed by the
                          learned appellate Judge?
                       2. In the circumstances to consider the
                          question       No.1    above,     the
                          presumption under Section 118 of
                          the     Negotiable  Instrument    Act
                          supports the contention of the
                          respondent/plaintiff that Ex.A.1 suit

promissory note is supported by consideration?

3. Whether the reversal of findings of the High Court by appellate court is justified in law?

Notice to respondent.

List the matter during the first week of April, 2022.

________ MVR, J

I.A.No.2 of 2022

Heard.

In the circumstances, there shall be interim stay of all further proceedings, including execution of the decree relatable to O.S.No.572 of 2012 passed by the appellate SL. DATE ORDER OFFICE NO. NOTE court in A.S.No.106 of 2018 by the Judgment dated 30.03.2021, subject to the appellant depositing 50% of the decretal amount along with full costs as directed by the decree of the appellate court to the credit of suit, within six (06) weeks from now. If the appellant did not deposit the amount as stated above, this interim stay gets vacated automatically without there being further orders of this Court.

Notice.

________ MVR, J Ks