The Regional Manager, vs Surapaneni Siva Rama Krishna ...
2022 Latest Caselaw 85 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No.620 of 2021
                                  PROCEEDING SHEET
Sl.   Date                                  ORDER                                OFFICE
No.                                                                               NOTE
03 06-01-2022   MVR,J
                                      S.A.No.620 of 2021
                         Heard Sri P.Durga Prasad, learned counsel for the
                appellants.
                         ADMIT.
                         The following are the substantial questions of
                law:
                      1. Whether the findings of the lower appellate Court
                         are in consonance with the mandatory provisions
                         of Order-41, Rule-31 CPC as the lower appellate
                         Court failed to assail cogent and convincing
                         reasons for reversing the findings of the trial
                         Court?
                      2. Whether the lower appellate Court is justified in
                         reversing the judgment and decree of the trial
                         Court    without   appreciating     the   oral    and
                         documentary evidence available on record from
                         proper perspective?
                      3. Whether the finding of the lower appellate Court
                         on the exhibits marked on behalf of the plaintiff
                         and the defendant are in consonance with the
                         evidence let in by the respective parties and it
                         can be said that the findings are perverse?
                      4. Whether Article-54 of the Limitation Act than
                         Article-52   applies   to   the   given   facts   and
                         circumstances of this case?
                         Notice to respondent.

List during the 1st week of March, 2022.

_____ MVR,J I.A.No.1 of 2021 Heard. There shall be interim stay of operation of the decree in A.S.No.215 of 2017 on the file of the Court of the learned VII Additional District Judge, Krishna at Vijayawada concerned to O.S.No.1704 of 2014 on the file of the Court of the learned III Additional Senior Civil Judge, Vijayawada, until further orders, and notice.

_____ MVR,J RR