Suragala Niramala vs Suragala Atchiyamma
2022 Latest Caselaw 2767 AP

HIGH COURT OF ANDHRA PRADESH::AMARAVATI MAIN CASE No: S.A.NO.255 OF 2022 PROCEEDINGS SHEET Sl. OFFICE NOTE

No.

DATE ORDER

2. 24.06.2022 KSR,J

S.A.NO.255 OF 2022

Heard Sri P.Vara Prasad, learned counsel for the appellant.

As seen from the judgment of the first appellate court, there was no proper compliance of Order XL1 Rule 31 CPC. In view of the above, the following substantial question of law arises for determination in this Appeal:-

"Whether the judgment of the first appellate court is in compliance of Order XL1 Rule 31 CPC or not?

Hence, ADMIT the Second Appeal.

_________________ K.SURESH REDDY,J

I.A.NO.1 OF 2022

In view of the facts and circumstances of the case and for the reasons stated in the affidavit filed in support of this application, both parties are directed to maintain status quo obtaining as on today with regard to suit schedule property, until further orders.

Notice.

                                                                          _________________
                                                                          K.SURESH REDDY,J




                   TSNR
 Sl.                  OFFICE NOTE

No.
      DATE   ORDER