Sonti Rajya Lakshmi, vs Margani Koteswaramma
2022 Latest Caselaw 2874 AP

  HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: S.A.NO.206 OF 2022
                                 PROCEEDINGS SHEET
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No.
       DATE                                        ORDER
3.    27.06.2022   KSR,J

                     Heard the learned counsel for the appellant.

                     Upon consideration of the decrees and judgments of the trial court
                   as well as the first appellate court and in view of the following
                   substantial questions of law,

                     (a) Whether the Ex.A-1 Family Arrangement agreement, dated 12-
                          02-1980 required to be stamped or not?

                     (b) Whether the Ex.A-1 Family Arrangement Agreement, dated 12-
                          02-1980 once marked in evidence can be rejected in total even
                          though it does not require to be stamped?

                     (c) Whether there is any requirement to prove execution of Ex.A-1
                          Family Arrangement Agreement, as the execution of the same
                          is not denied by the defendants?

                     ADMIT the Second Appeal.

                     Notice.

                                                                    _________________
                                                                      K.SURESH REDDY,J

                                              I.A.NO.1 OF 2022
                     In view of the facts and circumstances and in view of the reasons
                   stated in the affidavit filed in support of the application, the
                   respondents are directed not to alienate Plaint "A" and "B" schedule

properties pending disposal of the Second Appeal.

Notice.

_________________ K.SURESH REDDY,J

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DATE ORDER