K Surendra Reddy vs G Srinivasa Ravi Kumar
2024 Latest Caselaw 10148 AP

Andhra Pradesh High Court - Amravati

K Surendra Reddy vs G Srinivasa Ravi Kumar on 11 November, 2024

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: S.A.No.676 of 2024

                         PROCEEDING SHEET

Sl.                                                                  OFFICE
      DATE                            ORDER
No.                                                                   NOTE
 1. 11.11.2024 DR.KMR,J

                              S.A.No.676 of 2024

                      Considering the Decree and Judgment
               of the trial Court and the 1st appellate Court,
               since the following substantial questions of law
               arise for determination in the Second Appeal,
               ADMIT.
                      Heard the learned counsel for the
               appellant.
                      On hearing the submissions of the
               learned      Counsel   for   the   appellant,   the
               following are the substantial questions of law
               that arise for consideration:
                      1) Whether the appellant/plaintiff is
                         ready and willing to perform his
                         part of contract under Ex.A1?

                      2) Whether     the     respondents/

defendants committed breach of contract as they executed the registered sale deed dated 11.01.2011 to third parties under Ex.B1 by violating the agreement of sale under Ex.A1?

3) Whether the appellant/plaintiff is entitled for refund of advance under Ex.A1?

4) Whether the respondents/ defendants are entitled to forfeit the advance amount under Ex.A1?

5) Whether the lower appellate Court acted illegally in reversing the well considered judgment without appreciating the provisions of Order 41 Rule 31 CPC?

Notice.

Post the matter on 09.12.2024.

_________ DR.KMR,J ARR