Kakaraparthi Venkateswara Rao vs Aravapalli Pitchaiah
2024 Latest Caselaw 247 AP

Andhra Pradesh High Court - Amravati

Kakaraparthi Venkateswara Rao vs Aravapalli Pitchaiah on 5 January, 2024

                   HIGH COURT OF ANDHRA PRADESH: AMARAVATI

        MAIN CASE:       Second Appeal No.646 of 2023

                                  PROCEEDINGS SHEET
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1)    05.01.2024    GN,J.

Second Appeal No.646 of 2023

Heard learned counsel for appellant.

The following are the substantial questions of law.

1) Whether the appreciation of the admissions in cross-

examination by the Courts below is vitiated by

perversity?

2) Whether the Courts below are right in holding

contrary to the admissions of the plaintiff?

Hence, ADMIT.

Notice.

This application is preferred praying to grant stay of the

operation and execution of the judgment and decree, dated

26.09.2019, rendered in O.S.No.171 of 2018 on the file of

the Senior Civil Judge's Court, Sattenapalli, and affirmed in

A.S.No.271 of 2019 on the file of the XII Additional District

Judge, Guntur.

Perused the grounds urged in the Memorandum of

Second Appeal and the affidavit pleadings in this

Interlocutory Application.

There shall be interim stay of the operation and Sl. DATE ORDER OFFICE No. NOTE

execution of the judgment and decree, dated 26.09.2019,

rendered in O.S.No.171 of 2018 on the file of the Senior

Civil Judge's Court, Sattenapalli, and affirmed in

A.S.No.271 of 2019 on the file of the XII Additional District

Judge, Guntur, subject to the petitioner/appellant

depositing before the Executing Court a sum, which is

equivalent to 50% of the decretal amount along with

proportionate costs and interest at the rate awarded by the

trial Court, within a period of 8 (eight) weeks from today.

_______ GN,J.

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