CHELLINGI NARAYANAMURTHY Vs. CHILLINGI SATYANARAYANA

JUDGEMENT

(1.) On 26-6-1998, this Court made the following order: "Ground No.1(a) to (c) is the substantial question of law to be gone into. Hence, admit".

(2.) The substantial questions of law which had been pointed out and argued in elaboration by the Counsel on record Sri Addepalli Suryanarayana representing the appellant and Sri Chandra Shekar, representing the contesting respondents, are as hereunder :

(3.) This Court in C.M.P.No.11138/98 on 26-6-1998 ordered: "Status-quo as on today with regard to possession of the plaint schedule property shall be maintained until further orders".