Nandimpalli Venkata Subbaraju, vs Alapati Kasi Subrayan,
2024 Latest Caselaw 290 AP

Andhra Pradesh High Court - Amravati

Nandimpalli Venkata Subbaraju, vs Alapati Kasi Subrayan, on 5 January, 2024

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No.: Second Appeal No.676 of 2023

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

1) 05.01.2024 SRK, J

SA No.676 of 2023 ADMIT, in view of the substantial questions of law raised at ground Nos.10(a) to (c) of the grounds of Second Appeal viz.,

a) Whether the Court below properly appreciated the evidence on record or not?

b) Whether the judgment and decree of the lower appellate Court is perverse and contrary to the evidence or not?

c) Whether the lower appellate Court is justified in allowing the appeal by reversing the judgment passed by the trial Court?

List the matter after Sankranthi Vacation, 2024.

In the circumstances, there shall be interim stay as prayed for, for a period of six (6) weeks.

Notice.

                                                                      ______
                                                                      SRK, J
                  Nsr





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE