Nookada Vedavathi vs Kola Mohana Rao
2022 Latest Caselaw 4042 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                  MAIN CASE No.S.A.No.208 OF 2022
                             PROCEEDING SHEET

Sl.                                                                         Office
No      DATE                               ORDER                            Note
03.   15.07.2022 KSR, J
                                    I.A.No.1 of 2022
                   Dispensed with for the time being.


                                                               ________
                                                                KSR, J



                                  S.A.No.208 OF 2022
                   Heard learned counsel for the appellants.
                   In view of the following substantial questions
                of law:
                   1.

The judgment and the decree of the First Appellate court below is contrary to law, weight of evidence and all probabilities, in favour of the Appellants.

2. The Court of regular appeal ought to have appreciated that the Gift Deed Ex.A- 1/Ex.B-1 is not a concluded Gift in terms of the provisions of Section 122 of the Transfer of Property Act.

3. The first Appellate Court ought to have understood that mere procedural latches as contemplated under the Registration rules cannot deprive substantial civil rights of the appellant over the appeal schedule property.

Admit the Second Appeal.

________ KSR, J

SKB.