Yerramalla Venkataswamy Balla ... vs Vankadari Satyanarayana
2023 Latest Caselaw 258 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: S.A.No.06 of 2013

                                 PROCEEDING SHEET

Sl.                                                                            OFFICE
No      DATE                               ORDER                                NOTE


18    19.01.2023   Dr.VRKS,J

                          Learned   counsel    on    both   sides   are   in

                   attendance.

                          Heard the submissions on both sides.

                          Perused the Judgments of Courts below.

                          As against the concurrent judgments of both

                   the Courts below, the defendant in the suit preferred

                   this Second appeal. The prayer in the suit is one for

                   declaration of title and for recovery of possession

                   and other reliefs. The following substantial questions

                   of law do arise in this Appeal:

                          Whether the Courts below committed an error
                          in placing the burden of proof on the
                          defendant and arriving at conclusions on the
                          weakness of the defendant's case leading to
                          declaration of title and recovery of possession
                          in favour of the plaintiff/respondent herein

and thereby rendered perverse Judgments? Admit.

Call for Trial Court records. List on 16-02-2023. In the mean time, the learned counsel for appellants shall prepare the paper book.

____________ Dr.VRKS,J

GRL