Balusu Jaya Rama Krishna, vs Smt. Balusu Swarna Kumari,
2023 Latest Caselaw 5974 AP

Andhra Pradesh High Court - Amravati

Balusu Jaya Rama Krishna, vs Smt. Balusu Swarna Kumari, on 8 December, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 MAIN CASE: S.A. No. 614 of 2023

                              PROCEEDING SHEET

Sl.No.                                                                           Office
          DATE                              ORDER                                Note
02.      08.12.2023 BKM, J

                         Heard      the    learned    counsel       for    the
                   appellants and the learned counsel for the
                   respondent.

The appellants herein are the defendants in the suit and the respondent herein is the plaintiff in the suit before the trial court. The suit in O.S.No.285 of 2013 on the file of 1st Additional Junior Civil Judge, Eluru, West Godavari District for grant of permanent injunction with respect to the suit schedule property was dismissed on 30.06.2017. Aggrieved by the same, the plaintiff preferred 1st appeal in A.S.No.75 of 2017 on the file of 1st Additional District Judge, Eluru, West Godavari District and the same was allowed on 02.08.2023. The second appeal arises against the reversal judgment of the lower appellate court.

The following substantial question of law would arise for consideration of this second appeal:

"Whether the appreciation of pleadings and evidence on record by the lower appellate court is perverse while reversing the finding of

the trial court?"

In view of the same, admit and notice. Post it for hearing in the usual course.

_________ BKM, J UPS