Ganisetti Sitaramayya vs Ambati Lakshmi Kumari
2023 Latest Caselaw 2837 AP

                HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE No: S.A.No.175 of 2023

                             PROCEEDING SHEET

Sl.      DATE                                                           OFFICE
No                                      ORDER                            NOTE
4.    03.05.2023
                    Dr.VRKS,J

                          Learned counsel for the appellants is in

                    attendance.

                          This matter has been coming up for

                    hearing arguments in continuation before

                    admission.

                          Heard and perused the record.

                          The Second Appeal is admitted on the

                    following substantial question of law:

                          "Whether the judgment and decree below
                    is not contrary to law in holding that the
                    respondent/plaintiff is entitled to the share in

the suit schedule property by virtue of section 6 of Hindu Succession Act, 1956, in the absence of any finding to the effect that the suit schedule property being the ancestral property of the 1st appellant acquired through 3 lineal descendants and that the suit schedule property has acquired the status of being coparcenary property".

_____________ Dr.VRKS,J

(Contd...)

I.A.No.1 of 2023 Learned counsel for the appellant is permitted to take out personal notice to the respondent and file proof of service in the Registry.

List the matter after eight (08) weeks.

_____________ Dr.VRKS,J

MSI