Lotti Venkataratnam vs Sri Anjaneya Swamy Temple,
2024 Latest Caselaw 9487 AP

Andhra Pradesh High Court - Amravati

Lotti Venkataratnam vs Sri Anjaneya Swamy Temple, on 19 October, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE NO.: S.A.No.608 of 2024
                            PROCEEDING SHEET

S.                                                                      OFFICE
        Date                             ORDER
No                                                                       NOTE

05   19.10.2024

SRS,J

Heard.

Admit.

The following substantial questions of law arise for consideration:

1) Whether the suit filed by the plaintiff for declaration and injunction is maintainable in view of judgment in Executive Officer, Sri Bramaramba Mallikarjuna Swamy Temple, Beeramguda Vs. Saikrupa Homes [2010(6) ALD 207] and P.Jaggayya alias Jagga Rao and another Vs. The Diety of Seetharama Swamy Varu also known as Sriramulu Vari Temple, Komaragiripatnam & others [1987 (1) ALT 18]?

2) Whether the judgment of the appellate Court suffers from failure to frame points for consideration as mentioned in Rule 1 of Order XXXI of CPC?

___________ SRS, J PVD