D.Chandrasekhar Reddy vs The State Of Andhra Pradesh,
2022 Latest Caselaw 8322 AP

                    HIGH COURT OF ANDHRA PRADESH

      MAIN CASE No.: S.A.No.706 of 2017

                               PROCEEDING SHEET

S.
No      DATE                             ORDER


16.   03.11.2022 Dr.VRKS,J

                      Learned counsel on both sides are in

                 attendance.

                      At the stage of admission, learned counsel

                 on both sides submitted arguments.

                     Having perused the record and having

                 considered the submissions of both the counsel,

                 the following substantial questions fall for

                 consideration.

                    1.

Whether the 1st Appellate Court was justified in rejecting the oral evidence of PW1 to PW3 and the documentary evidence in the form Ex.A1 to Ex.A33, thereby rendered judgment that is perverse?

2. Whether the Courts below committed error in considering Ex.B4 which came into existence during the pendency of the suit, before the trial Court and in negativing title claimed by the appellant? Admit.

For final hearing of the appeal, list the

matter on 08.11.2022.

___________ Dr.VRKS,J

KGR