Yalakaturi Venkatarathnam Naidu vs Yalakaturi Chandra Sekhar Naidu,
2022 Latest Caselaw 7025 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                               MAIN CASE : S.A.No.373 of 2022
                                    PROCEEDING SHEET
Sl.      Date                                    ORDER                           OFFIC
No.                                                                                E
                                                                                 NOTE

      13.09.2022
                   SRS,J

                                       S.A.No.373 of 2022
                          Plaintiffs filed the present second appeal against
                   the judgment and decree, dated 18.04.2022 passed in
                   A.S.No.18 of 2014 on the file of the XI Additional District
                   Judge, Piler, Chittoor District, confirming the judgment
                   and decree, dated 26.06.2014 passed in O.S.No.1 of
                   2001 on the file of the Senior Civil Judge, Piler, Chittoor
                   District.

                          The suit in O.S.No.1 of 2001 was filed by the
                   plaintiffs for partition and separate possession of suit
                   properties.

                          The trial Court decreed the suit so far as item
                   Nos.1 to 5 and 7 to 10 only and the suit with regard to
                   item No.6 of the suit property is dismissed. Aggrieved by
                   the same, the 2nd defendant preferred A.S.No.18 of 2014
                   and the same was allowed with costs throughout by
                   judgment and decree dated 13.04.2022 and hence, the
                   suit was dismissed. Therefore, the present Second Appeal
                   is filed by the plaintiffs.

                          Heard.
                          Admit.
                          The following substantial questions of law arise for
                   consideration.
 1) Whether the judgment and decree of the Court
   below is vitiated in not framing the points for
   consideration under Order 41 Rule 31 C.P.C?

2) Whether the judgment and decree of the appellate
   Court is vitiated in not considering Section 8 of the
   Hindu Succession Act?

                                                 ______
                                                  SRS,J
                                                    KA
                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE : C.M.A.No.275 of 2022
                                 PROCEEDING SHEET
Sl.      Date                               ORDER                             OFFIC
No.                                                                             E
                                                                              NOTE

      05.09.2022
                   SRS,J
                                          I.A.No.1 of 2022
                         Notice to the respondents.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents 1 and 2 by registered post with acknowledgment due and file proof of service in the Registry.

List the matter 10.10.2022.

______ SRS,J

ka HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE : C.M.A.No.274 of 2022 PROCEEDING SHEET Sl. Date ORDER OFFIC No. E NOTE

05.09.2022 SRS,J C.M.A.No.274 of 2022 Admit Notice.

______ SRS,J

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