Pagoti Rajappalanaidu vs Bolla Asirayya
2022 Latest Caselaw 3026 AP

HIGH COURT OF ANDHRA PRADESH::AMARAVATI MAIN CASE No: S.A.NO.80 OF 2022 PROCEEDINGS SHEET Sl. OFFICE NOTE

No.

DATE ORDER

9. 24.06.2022 KSR,J

S.A.NO.80 OF 2022

Heard Sri Taddi Nageswara Rao, 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

                   TSNR
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