APPARAJU MALHAR RAO versus TULA VENKATAIAH@ VENKAT RAO (DEAD) & ORS.

Citation: [2017] 8 S.C.R. 626 · Decided: 01-09-2017 · Supreme Court of India · Bench: R.K. AGRAWAL · Disposal: Appeal(s) allowed

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Judgment (excerpt)

A 
B 
[2017] 8 S.C.R. 626 
APPARAJU MALHAR RAO 
v. 
TULA VENKATAIAH@ VENKAT RAO (DEAD) & ORS. 
(Civil Appeal No. 3672 of2009) 
SEPTEMBER 01, 2017 
(R.K. AGRAWAL AND ABHAY MANOHAR SAPRE, JJ.) 
Code of Civil Procedure, 1908 - s. JOO - Second appeal -
Substantial question of law - On facts, High Court did not frame 
C any substantial question of law as is required to be framed at the 
time of admission of the second appeal and allowed the second 
appeal filed by respondent No. I - Sustainability of - Held: Impugned 
order not legally sustainable and is set aside - Matter remanded to 
the High Court for deciding the second appeal afresh. 
D 
Allowing the appeal, the Court 
HELD: The reasons to remand the case to the High Court 
has occasioned because the High Court while allowing the second 
appeal filed by the plaintiff-respondent No.1 did not frame any 
substantial question of law as is required to be framed at the time 
of admission of the second appeal and proceeded to allow the 
E appeal filed by the plaintiff. Perusal of the impugned order shows 
that no such question was formulated except to note the 
submissions of counsel for the appellant that it so arises but not 
beyond that as to whether it actually arises and, if so, what is that 
question. Thus, the impugned order is not legally sustainable 
F 
and is liable set aside. The case is remanded to the High Court 
for deciding the second appeal afresh in accordance with the law 
in the case of *Santoslt Hazari. [Paras 13, 16-181 [628-F; 
629-E-F) 
*Santosh Hazari v. Purushottam Tiwari (deceased) by 
G 
L.Rs. (2001) 3 sec 179 : 120011 1 SCR 948 - relied 
on. 
Case Law Reference 
[2001) 1 SCR 948 
relied on 
Paras 17, 18 
H 
626 
APPARAJU MALHAR RAO v. TULA VENKATAIAH@VENKAT RAO 
627 
(DEAD) & ORS. 
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3672 A 
of2009. 
From the final Judgment and Order dated 30.12.2005 passed by 
the High Court of Judicature of Andhra Pradesh at Hyderabad in Second 
Appeal No.743 of2004. 
D. Mahesh Babu, Ms. Suchitra H.K., T.V. Bhaskar Reddy, 
B 
B.Rana K.R., Advs. for the Appellant. 
Anil Kumar Tandale, Adv. for the Respondents. 
The Judgment of the Court was delivered by 
ABHAY MANOHAR SAPRE, J. 1. This appeal is filed by C 
defendant No. l against the final judgment and order dated 30.12.2005 
passed by the High Court of Judicature of Andhra Pradesh at Hyderabad 
in Second Appeal No. 743 of2004 whereby the High Court allowed the 
second appeal filed by the plaintiff and set aside the judgment and decree 
dated 24.03.2004 passed by the Additional District Judge (FTC), 
D 
Karimnagar in A.S. No. 34 of 1999 and confirmed the judgment and 
decree dated 26.03.1999 passed by the Principal Junior Civil Judge, 
Karimnagar in 0.S. No. 338of1994. 
2. We herein set out the facts, in brief, to appreciate the issue 
involved in this appeal. 
3. The appellant herein is defendant No.l, respondent No.I is the 
plaintiff (since dead) and respondent No. 2 is defendant No.3 (son of 
late defendant No.2) and respondent No.3 is the wife of defendant No.2. 
·Defendant No.2 died during the pendency of the case b~fore the High 
Court and his legal representative is respondent No.3 herein. 
4. Respondent No.1-Plaintiff filed a suit for perpetua,l injunction 
against the defendants restraining them from interfering with the peaceful 
possession and enjoyment of the plaintiff in respect ofland measuring 5 
guntas and 7 sq. yds. (hereinafter referred to as "suit land") in Survey 
No.1128/ A situated at Mankanmathota in Karimnagar. 
E 
F 
5. On 20.01.1995, the defendants filed written statement and 
G 
denied the claim of the plaintiff. It was, inter alia, contended that the 
plaintiff is not the owner and possessor of suit land. 
6. The Trial Court framed the issues and parties adduced their 
evidence. By judgment/decree dated 26.03.1999, the Trial Court decreed 
the suit in favour of the plaintiff. 
ff 
628 
SUPREME COURT REPORTS 
[2017] 8 S.C.R. 
A 
7. Aggrieved by the said judgment/decree, the defendants filed 
first appeal being Appeal Suit No.34 of 1999 before the Additional District 
Judge (FTC), Karimnagar (A.P. ). By judgment/decree dated 24.03.2004, 
the Additional District Judge allowed the first appeal, set aside the 
judgment/decree of the Trial Court and dismissed the suit. 
B 
8. Against the said judgment/decree, the plaintiff filed second 
appeal being S.A. No.743 of2004 before the High Court. 
9. The High Court, by the impugned judgment dated 13.

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