Battula Govindamma vs Devalla Venakteswarlu
2023 Latest Caselaw 2051 AP

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      THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR
             SECOND APPEAL No.139 OF 2017

JUDGMENT:

01. Learned counsel on both sides are in attendance.

02. By virtue of the earlier orders of this Court, Tahsildar,

Mangalagiri made a physical inspection and filed a report dated

6.11.2018. Learned counsel on both sides submitted that they

went through the report. Learned counsel for appellant fairly

submits that the factual observations recorded by the learned

Tahsildar in Para No.4 and 5 of the report, in view of what is

mentioned in these two paragraphs and on hearing learned

counsel on both sides, it is found that observations given

therein and the report of the Tahsildar justify the decree, of the

first Appellate court which is impugned in this first appeal.

03 It is, in these circumstances the substantial questions of

law do not survive for any consideration. Accordingly, the

Second Appeal is dismissed. No order as to costs.

Consequently, miscellaneous petitions if any, stand closed. The interim stay if any granted is hereby vacated.

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JUSTICE DR.V.R.K.KRUPA SAGAR Date :18.04.2023

GRL

THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

S.A.No.139 of 2017

Date : 18.04.2023

GRL.