Chimpiri Siddi Rami Reddy vs Sri Sri Satya Sai Social Service ...
2022 Latest Caselaw 8858 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                             MAIN CASE : S.A.No.405 of 2022
                                    PROCEEDING SHEET
Sl.      Date                                ORDER                                OFFICE
No.                                                                                NOTE

5.    18.11.2022
                   SRS,J
                                      S.A.No.405 of 2022
                           Defendant No.2 in O.S.No.133 of 2010 filed the
                   present second appeal against the judgment and
                   decree, dated 05.07.2022 passed in A.S.No.15 of 2018
                   on the file of learned III Additional District Judge,
                   Rajampet reversing 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.133 of 2010 initially against
                   defendant os.1 and 2 for declaration of his title over the
                   suit schedule property and for consequential relief of
                   permanent injunction and for costs thereof.

                           The trial Court by common judgment passed in
                   O.S.Nos.133 and 134 of 2010, dismissed O.S.No.133 of
                   2010. Aggrieved by the same, plaintiff filed A.S.No.15 of
                   2018 and the same was allowed setting aside the
                   decree of the trial Court in O.S.No.133 of 2010, against
                   which the present second appeal is filed by defendant
                   No.2.

                           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