Pinisetti Venkateswara Rao vs Matha Srinivas
2024 Latest Caselaw 8752 AP

Andhra Pradesh High Court - Amravati

Pinisetti Venkateswara Rao vs Matha Srinivas on 20 September, 2024

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: S.A.No.497 of 2024

                          PROCEEDING SHEET
Sl.                                                                        OFFICE
No.     DATE                            ORDER                               NOTE

 2.   20.09.2024 NJS, J

                      Heard learned counsel for the appellant.
                      Considering the submissions made, the
                following substantial questions of Law arise for
                consideration by this Court.
                      1) Whether the First Appellate Court is right in
                           reversing the findings of the trial Court
                           taking into consideration irrelevant evidence
                           while ignoring material evidence available
                           on record?
                      2) Whether the findings rendered by the lower
                           Appellate Court by way of setting aside the
                           well considered judgment of the trial Court
                           amounts to irregular exercise of jurisdiction
                           and this constitutes a substantial question
                           of law?
                      Admit.
                      Issue Notice to respondents.

List this case on 01.11.2024.

______ NJS, J BLV