Gurram Seshamma vs Patibandla Venkateswarlu
2022 Latest Caselaw 7929 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                             MAIN CASE : S.A.No.46 of 2022
                                   PROCEEDING SHEET
Sl.      Date                               ORDER                                  OFFICE
No.                                                                                 NOTE

11.   18.10.2022
                   SRS,J


                                        I.A.No.1 of 2022

                          Dispensed with for the present.
                                                                       ______
                                                                           SRS,J


                                      S.A.No.46 of 2022
                          Plaintiff filed the present second appeal against
                   the judgment and decree, dated 16.06.2021 passed in
                   A.S.No.2 of 2015 on the file of learned Senior Civil
                   Judge, Kavali, confirming the judgment and decree,
                   dated 15.04.2015 passed in O.S.No.570 of 2005 on the
                   file of learned Principal Junior Civil Judge, Kavali.

                          The appellant being plaintiff filed O.S.No.570 of
                   2005 seeking permanent injunction, restraining the
                   defendant, his men, agents, etc., from interfering with
                   the peaceful possession and enjoyment of the plaintiff
                   and from dispossessing the plaintiff from the suit
                   schedule property.

                          The trial Court dismissed the suit. Aggrieved by
                   the same, plaintiff preferred A.S.No.2 of 2015 and the
                   same was dismissed by confirming the judgment and
                   decree in O.S.No.570 of 2005 against which the present
                   appeal is filed.

                          Heard.
        Admit.

       The following substantial questions of law arise
for consideration.

          1. Whether judgments and decrees of Courts
              below    are    vitiated      in    not    properly
              considering Exs.A1 and A2, registered
              settlement deeds?

          2. Whether         the     appellant        established
              possession      over    the    plaint      schedule
              property on the date of filing of the suit by
              marking     Exs.A3      to    A7?     If   so,     the
              judgments      of    the     Courts     below      are
              vitiated?

                                                           ______
                                                               SRS,J

                      I.A.No.2 of 2022

       Issue notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal notice on the respondent by registered post with acknowledgment due and file proof of service.

______ SRS,J

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