Smt Adapa Krishna Kumari vs Kambhampati Raghu
2022 Latest Caselaw 3846 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                  MAIN CASE No.S.A.No.307 OF 2022
                             PROCEEDING SHEET

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                                          ORDER

No DATE Note

03. 08.07.2022 KSR, J Heard Sri. S. Satya Prakash, learned Senior Counsel and Sri S. Vardarajulu chetti. In view of the following substantial questions of law:

a. Both the courts erred in appreciating the evidence placed by the Defendant No.1 and 2/Appellant No.1 and 2 herein and came to erroneous conclusion against the Defendant No.1 and 2/Appellant No.1 and 2 herein.

b. The Court below erred in determining the Appeal Suit No. 100/2017 and I.A.No83/2022 in Appeal Suit No.100/2017 together and simultaneously by rendering common judgment taking

to agitate against the orders passed in I.A.No.83/2022 in Appeal Suit No.100/2017.

Admit the Second Appeal.

________ KSR, J I.A.No.1 OF 2022 For the reasons mentioned in the accompanying affidavit, and having heard the submissions made by the learned counsel for both sides, there shall be an interim stay as prayed for, till the disposal of the Second Appeal.

________ KSR, J BSK