Chimpiri Siddi Rami Reddy, vs Sri Sri Satya Sai Social Service ...
2022 Latest Caselaw 8856 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                             MAIN CASE : S.A.No.432 of 2022
                                     PROCEEDING SHEET
Sl.      Date                                 ORDER                                 OFFICE
No.                                                                                  NOTE

4.    18.11.2022
                   SRS,J
                                        S.A.No.432 of 2022
                          Plaintiff in O.S.No.134 of 2010 filed the present
                   second appeal against the judgment and decree, dated
                   05.07.2022 passed in A.S.No.11 of 2018 on the file of
                   learned    III    Additional    District   Judge,    Rajampet
                   confirming the decree and judgment, dated 27.12.2017
                   passed in O.S.No.133 of 2010 on the file of learned
                   Principal Senior Civil Judge, Rajampet.

                          Plaintiff filed O.S.No.134 of 2010 filed the suit
                   against   the      defendants    for   declaration   and   for
                   consequential relief of permanent injunction.

                          The trial Court by common judgment passed in
                   O.S.Nos.133 and 134 of 2010, dismissed O.S.No.134 of
                   2010. Aggrieved by the same, plaintiff filed A.S.No.11 of
                   2018 and the same was dismissed confirming the
                   judgment and decree of the trial court in O.S.No.134 of
                   2010, against which the present second appeal is filed
                   by plaintiff.

                          Heard.

                          Admit.

                          The following substantial questions of law arise
                   for consideration.

                             1.

Whether the judgments of the Courts below are vitiated in not considering the Register of Holding, which stands in the name of grandfather of the appellant's vendor?

2. Whether judgments of the Courts below are vitiated in not considering the principle that vendor cannot convey better title than what he has, to the vendee?

3. Whether the judgment of the lower appellate Court is vitiated in not receiving document filed under Order XLI Rule 27, C.P.C.?

______ SRS,J

I.A.No.1 of 2022

Post on 02.11.2022.

______ SRS,J ikn