Yachamaneni Neelima vs P Nirmala Devi
2024 Latest Caselaw 9683 AP

Andhra Pradesh High Court - Amravati

Yachamaneni Neelima vs P Nirmala Devi on 25 October, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.S.A.No.70 of 2024

PROCEEDING SHEET

Sl. DATE ORDER OFFIC No. E NOTE

07. 25.10.2024 VGKR, J

Admit.

Heard learned counsel appearing for both sides.

The following are the substantial questions of law in the present second appeal for determination under Section 100 of the Code of Civil Procedure (for short CPC).

I. Whether a Decree and Judgment of the 1st Appellate Court is right in reversing the well considered Judgment of the Trial Court without following the mandatory requirements provided under Order 41 Rule 31 CPC?

II. Whether the 1st Appellate Court is right in passing the impugned Decree and Judgment only by placing the reliance on Advocate Commissioner Report

by completely ignoring ample documentary evidence on record? Post the matter on 12.11.2024.

_________ VGKR, J SRT