Malichetla Chandra Demudu vs Somireddi Venkata Ramana
2023 Latest Caselaw 125 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                            MAIN CASE : S.A.No.563 of 2022

                                    PROCEEDING SHEET


Sl.      Date                                ORDER                              OFFIC
No.                                                                               E
                                                                                NOTE

1.

05.01.2023 SRS,J S.A.No.563 of 2022

Plaintiffs filed the present second appeal against the judgment and decree dated 20.02.2020 in A.S.No.47 of 2012 on the file of the Senior Civil Judge at Chodavaram, confirming the order and decree dated 29.09.2012 in O.S.No.83 of 2007 on the file of the Principal Junior Civil Judge at Chodavaram.

O.S.No.83 of 2007 is filed for declaration of title over the plaint schedule property and as a consequential relief to order possession of the plaint schedule property to the plaintiff after ejecting the defendants therefrom.

Trial Court dismissed the suit without costs. Aggrieved by the same, plaintiffs preferred A.S.No.47 of 2022 and the same was also dismissed. Hence, aggrieved by the same, plaintiffs preferred the above second appeal.

Heard.

ADMIT.

The following substantial questions of law arise for consideration.

1) Whether the judgments of the Courts below are vitiated in not considering Ex.A-6?

2) Whether the Courts below are justified in applying Section 90 of Indian Evidence Act when Exs.B-1 and B-2 marked subject to proof and relevancy?

_______ SRS,J I.A.No.2 of 2022

Post along with appeal.

_______ SRS,J

KA