Chokka Haribabu vs Madada Ramalingeswara Vara Prasad Rao
2024 Latest Caselaw 9150 AP

Andhra Pradesh High Court - Amravati

Chokka Haribabu vs Madada Ramalingeswara Vara Prasad Rao on 3 October, 2024

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: S.A.No.549 of 2024

                          PROCEEDING SHEET
Sl.                                                                     OFFICE
No.     DATE                           ORDER                             NOTE

 3.   03.10.2024 NJS, J

                      Heard learned counsel for the appellant.
                      Also     heard   learned   counsel    for   the
                respondent - caveator.

Considering the submissions made and as it is a case of reversing judgment and the following substantial questions of Law are raised, it is deemed appropriate to admit the appeal.

1.Whether shifting the burden of proving the signature on promissory note on the appellant by sending it to expert opinion is legally sustainable?

2.Whether believing the version of the interested testimony of P.W.2 and P.W.3, who are the friends of respondent herein, is legally sustainable or not?

3.Whether the observations of the appellate Court below are not result of misreading of evidence on record or not?

Admit.

Pending consideration of the appeal, there shall be interim stay as prayed for subject to the condition of petitioner /appellant depositing half of the decretal amount including costs and interest,

within a period of six (6) weeks from the date of receipt of a copy of this order. On such deposit, the respondent is permitted to withdraw the same.

______ NJS, J BLV