Machina Aravind vs Narra Jayamma Jayalakshmi
2023 Latest Caselaw 6289 AP

Andhra Pradesh High Court - Amravati

Machina Aravind vs Narra Jayamma Jayalakshmi on 29 December, 2023

      HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                   MAIN CASE No.S.A.No.689 of 2023

                            PROCEEDING SHEET
Sl.                                                                         OFFICE
        DATE                             ORDER
No.                                                                          NOTE
01.   29.12.2023   AVSS,J

                        Admit.
                        The      following     are   the     substantial
                   questions of law that arise for consideration of
                   this Court under Section 100 of the Code of
                   Civil Procedure:
                        1.

Whether judgment in the trial Court and the first appellate Court are in accordance with the provisions of Order 20 Rule 5 and Order 41 Rule 31 of the Code of Civil Procedure?

2. Whether Ex.A-1 document is inadmissible in evidence in view of Article 47-A of Schedule-I-A of the Stamp Act?

3. Whether the plaintiff in O.S.No.62 of 2007 is entitled to claim decree for declaration that the sale deed dated 05.03.2007 is void and unenforceable as the Defendant No.1 is not a party to the said sale deed dated 05.03.2007?

4. Whether the grant of decree of declaration and cancellation of sale deed dated 05.03.2007 in a suit for specific performance is contrary to

Section 19 of the Specific Relief Act?

5. Whether the plaintiff in O.S.No.62 of 2007 complied with the mandatory requirement under Section 16 (c) of the Specific Relief Act to claim relief of Specific Performance of Agreement of Sale?

________ AVSS,J VTS