Avula Vijayalakshmi vs Modugula Penchalaiah
2023 Latest Caselaw 2068 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. A.S.No.126 of 2023

                       PROCEEDING SHEET
Sl. DATE                           ORDER                                OFFICE
No.                                                                     NOTE
04 18.04.2023     DVSS,J & SV, J
                                   I.A.No.1 of 2023
                          Heard learned counsel for the appellant
                  and learned counsel for the respondent.

A serious issue was raised about the appreciation of evidence of Expert, who was examined as witness (D.W.2), and his report also marked as Ex.X.1.

The issue raised about expert report and the oral evidence are left open for final decision. But, in the opinion of this Court, the issue raised merits on hearing. Other issues raised are also left open.

There shall be stay of execution of judgment and decree, dated 18.01.2023 in O.S.No.19 of 2015 passed by the III Additional District Judge, Rajampet.

At the same time, it is stated that the respondent/plaintiff was enjoying the injunction, which is granted in I.A.No.218 of 2015, restraining the present

appellant/defendant from alienating the property. This order was in force throughout pendency of the Suit. There shall be an order restraining the appellant/defendant from disposing, alienating the property or granting any third party rights as well.

A.S.No.126 of 2023 List the matter in usual course.

_________ DVSS,J

________ SV,J Krs