Andhra Pradesh High Court - Amravati
Ganisetti Sitaramayya vs Ambati Lakshmi Kumari on 3 May, 2023
HIGH COURT OF ANDHRA PRADESH : AMARAVATHI
MAIN CASE No: S.A.No.175 of 2023
PROCEEDING SHEET
Sl. DATE OFFICE
No ORDER NOTE
4. 03.05.2023
Dr.VRKS,J
Learned counsel for the appellants is in
attendance.
This matter has been coming up for
hearing arguments in continuation before
admission.
Heard and perused the record.
The Second Appeal is admitted on the
following substantial question of law:
"Whether the judgment and decree below
is not contrary to law in holding that the
respondent/plaintiff is entitled to the share in
the suit schedule property by virtue of section 6 of Hindu Succession Act, 1956, in the absence of any finding to the effect that the suit schedule property being the ancestral property of the 1st appellant acquired through 3 lineal descendants and that the suit schedule property has acquired the status of being coparcenary property".
_____________ Dr.VRKS,J (Contd...) 2 I.A.No.1 of 2023 Learned counsel for the appellant is permitted to take out personal notice to the respondent and file proof of service in the Registry.
List the matter after eight (08) weeks.
_____________ Dr.VRKS,J MSI 3