Chaliamadhavi, vs Mattiguntavenkatasatyapavan ...
2022 Latest Caselaw 6260 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                       MAIN CASE NO.: S.A. No.379 of 2022
                                PROCEEDING SHEET


Sl.      Date                                 ORDER                                OFFICE
                                                                                    NOTE
No.

1.    06.09.2022   SRS, J

                         Heard.

                         Admit.

                         The following is substantial question of law arisen
                   for consideration.

                         a) Whether the judgments of Courts below are
                              vitiated in coming to the conclusion that suit for
                              partial partition is not maintainable without
                              considering the evidence in proper perspective?

                         Sri Mallikarjuna Rao C.H., learned counsel for
                   the respondents, seeks time to file counter in I.A. No.1

of 2022.

List the matter on 11.10.2022.

______ SRS,J

ASH