Sri Bokka Trimurthulu vs Smt Vanacharla Atchamma
2024 Latest Caselaw 750 AP

Andhra Pradesh High Court - Amravati

Sri Bokka Trimurthulu vs Smt Vanacharla Atchamma on 25 January, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                  MAIN CASE: S.A.No.26 of 2024
                      PROCEEDING SHEET

Sl.No.                                                                      Office
          DATE                              ORDER                           Note
1.       25.01.2024 BKM, J

                           Heard      the   learned   counsel   for   the
                   appellants.
                           The learned counsel for the appellants is
                   permitted to take out personal notices to the
                   respondents and proof of service shall be filed

within a period of three (03) weeks from today.

List on 22.02.2024.

This Second Appeal arises against the concurring judgments of both the Courts below in passing the preliminary decree with respect to the suit schedule property.

The learned counsel for the appellants further submits that, the appellants have got only grievance with respect to the share allotted to the 6th defendant for the deceased daughter's share.

In view of the above said facts and circumstances, the all other proceedings shall go on before the trial Court except passing of the final decree for a period of six (06) weeks.

_________ BKM, J Issue cc today B/o:PGT