TADDI MUSALINAIDU Vs. TADDI KANNAMNAIDU

JUDGEMENT

(1.) THIS Court on 1. 4. 2005 made the following order :

(2.) S. A. M. P. No. 1417 of 2008 is filed to vacate the interim stay granted by this Court. While the vacate application is coming up for hearing, the Counsel on record ms. Umadevi representing Sri G. Rama gopal, learned Counsel for the appellant and Sri K. Kanakaraju, learned Counsel representing the respondent made a request for final disposal of the second appeal itself. Hence the second appeal itself was finally heard by this Court at the request of the Counsel on record.

(3.) THE substantial questions of law on the strength of which the second appeal had been admitted as already specified supra are as hereunder: