Tippireddy Gurava Reddy vs Tippireddy Koti Reddy
2023 Latest Caselaw 1782 AP

Citation : 2023 Latest Caselaw 1782 AP
Judgement Date : 31 March, 2023

Andhra Pradesh High Court - Amravati

Tippireddy Gurava Reddy vs Tippireddy Koti Reddy on 31 March, 2023

Bench: Dr V Sagar

                   HIGH COURT OF ANDHRA PRADESH

      MAIN CASE No.: Second Appeal No.138 of 2023

                              PROCEEDING SHEET

S.
No      DATE                               ORDER

02.   31.03.2023 Dr.VRKS, J

                       Heard learned counsel for appellants.
                       Perused the record. Having considered
                 the submissions of the learned counsel the
                 following substantial questions of law do arise
                 in this appeal. Therefore, admitting the appeal
                 on the following substantial questions of law:
                    1) Whether       the    appellants/plaintiffs     are
                       successful in establishing their lawful
                       possession      by     virtue   of    oral     and
                       documentary evidence?


                    2) Whether the two judgments of the Courts
                       below    do     not    stand    to    reason    in
                       dismissing      the    prayer   for    perpetual
                       injunction?

                    3) Whether the judgments of the Courts
                       below are perverse in observing that in
                       the given facts the plaintiffs were obliged
                       seek for title declaration and dismissing
                       the prayer for having not claimed such
                       prayer in the suit?
        Issue notice to respondents.

Appellants are permitted to take out personal notice to respondents and file proof of service in the Registry.

I.A. 01 of 2023

Issue notice to respondents.

The learned counsel for the petitioners is permitted to take out personal notice to the respondents by registered post with acknowledgment due and file proof of service in the Registry.

List after four (4) weeks.

In the meantime, there shall be an interim stay of all further proceedings including the execution of the decree and judgment, dated 27.01.2016 in O.S.No.294 of 2008 on the file of the learned Principal Junior Civil Judge, Sattenapalli.

____________ Dr.VRKS, J KLNS