Kandula Surya Haranadh Vsp vs Vidadasari Ravudamma Vsp
2023 Latest Caselaw 5382 AP

      5IGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No:S.A.No.226 of 2000

                   PROCEEDING SHEET

SL.     DATE                         ORDER                              OFFICE
NO.                                                                      NOTE
4     08.11.2023

Dr.VRKS, J

O.S.No.1614 of 1994 is a Suit for Eviction and recovery of possession. After due contest by a judgment dated 18.3.1998 learned IV Additional Junior Civil Judge, Visakhapatnam dismissed the suit.

Aggrieved by it, the plaintiff preferred A.S.No.108 of 1998, after due hearing by judgment a dated 6.8.1999, learned Judge, Family Cour-cum-V Additional Junior Civil Judge, Visakhapatnam dismissed the appeal and confirmed the Trial Court judgment. Aggrieved of it, the plaintiff filed the present second appeal.

On 14.07.2000 learned Judge of this Court admitted the second appeal.

On 27.03.2018 learned Judge of this Court formulated the substantial questions of law.

No representation on both sides. For hearing finally, list the matter after three weeks.

                                                  ___________________
                                                    Dr.VRKS, J
                 GRL
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