Uppada Subrahmanyam vs Bajana Bhaga Raju
2022 Latest Caselaw 8388 AP

                   HIGH COURT OF ANDHRA PRADESH

     MAIN CASE No.: S.A.No.45 of 2012

                               PROCEEDING SHEET

S.
No     DATE                               ORDER

     07.11.2022 Dr.VRKS,J


                       Learned counsel for appellant is in attendance.
                       No representation for respondent.

Learned counsel for appellant submitted arguments on judgments of both the courts below. The following substantial question fall for consideration:

"Whether despite the fact that Ex.B1 Will dated 07.08.1967 was not proved as is required under law, the Courts below by relying on Ex.B1 Will denied to grant perpetual injunction, prayed by the plaintiff who has been in possession of the property, is in accordance with law?"

Admit.

For hearing arguments in the appeal, list the matter on 29.11.2022.

___________ Dr.VRKS,J

KGR