Nimmagadda Venkaiah vs Sadineni Padmavathi
2023 Latest Caselaw 198 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                            MAIN CASE : S.A.No.15 of 2023

                                      PROCEEDING SHEET

Sl.      Date                                     ORDER                                         OFFIC
No.                                                                                               E
                                                                                                NOTE

1.

18.01.2023 SRS,J S.A.No.15 of 2023

Defendants 1 and 2 in suit filed the present second appeal against the common judgment and decree dated 15.09.2022 in A.S.No.152 of 2011 and batch, reversing the common judgment and decree dated 24.03.2011 in O.S.No.499 of 2009 on the file of the III Additional Senior Civil Judge (FTC), Guntur.

O.S.No.499 of 2009 is filed for permanent injunction restraining the defendants, their men, associates, assignees, agents, subordinates, from interfering with the peaceful possession and enjoyment of the suit schedule property by the plaintiff in any manner whatsoever and for costs.

The trial Court dismissed the suit with costs. Aggrieved by the same, plaintiff preferred appeal A.S.No.152 of 2011 and the same was allowed reversing the common judgment and decree of the trial Court. Hence, the present Second Appeal is filed by the defendants 1 and 2.

Heard.

ADMIT.

The following substantial question of law arises for consideration.

Whether Section 14(1) of Hindu Succession Act would apply or Section 14(2) of Hindu Succession Act would apply to the facts of the case?

Notice.

Post this Second Appeal along with S.A.No.17 of 2023.

_______ SRS,J KA