Chaturvedula Ramesh vs Gundivada Municipality
2022 Latest Caselaw 3971 AP

  HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: S.A.NO.297 OF 2022
                                 PROCEEDINGS SHEET
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3.    13.07.2022   KSR,J

                                            S.A.NO.297 OF 2022

                      Heard Dr.Sastry Jandhyala, learned counsel for the appellants.

                      In view of the following substantial questions of law,

                      1.

Whether the appellate court complied Or.41 Rule 31 mandate as held by Hon'ble Apex Court?

2. Whether the decree and judgment of the courts below vitiate for non-considering the admissions of the parties?

3. Whether the decree and judgment of the courts below are sustainable for its finding contrary to the documentary evidence under Ex.A-1 to A-4/B3?

4. Whether the finding of the appellate court on the foot of evidence of CW.1 is sustainable in the right of Ex.A-1 to A-4?

ADMIT the Second Appeal.

_________________ K.SURESH REDDY,J

I.A.NO.297 OF 2022

Heard the learned counsel for the petitioners/appellants.

This application is filed seeking to grant stay of the execution pursuant to the judgment and decree, dated 20-02-2013 passed in O.S.No.447 of 2005 by the Principal Junior Civil Judge, Gudivada, which was reversed in A.S.No.31 of 2013 on 25-02-2022 by the XI Additional District Judge, Gudivada.

This court finds no ground to grant an interim direction, as prayed for, at this length of time.

Accordingly, this application is dismissed.

                                                                    _________________
                                                                    K.SURESH REDDY,J




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