Vandavasi Ramalingeswara ... vs Pothuraju Amarendra,
2023 Latest Caselaw 1410 AP

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                   HIGH COURT OF ANDHRA PRADESH

               MAIN CASE No.: S.A. No.109 of 2023

                                PROCEEDING SHEET

Sl.
                                                  ORDER

No      DATE
                   DEV,J
2.    14.03.2023

In view of the substantial question of law

raised as under:

1. Whether the Decree and Judgment of the 1st Appellate Court is right in view of misreading of material evidence/Commissioner's Report, which is part and parcel of Court record as provided under Order 26 Rule 10 (2) of CPC?

2. Whether the 1st Appellate Court is right in passing the impugned Decree and Judgment by reversing the well considered Decree and Judgment of the trial Court inspite of observing the Defendants evidence is suffers with infirmities?

3. Whether the 1st Appellate Court is right in reversing the well considered Decree and Judgment of the trial Court without considering the admissions of the defendants in their evidence?

Admit Second Appeal.

_ ____ DEV,J

I.A.No.01 of 2023

Heard. Perused the record.

Status quo shall be maintained as on date.

_ ____ DEV,J Note: Issue CC today.

B/o.

Mnr