APOLLO HEALTH AND LIFESTYLE LIMITED Vs. ANUPAM SARAOGI

JUDGEMENT

(1.) BY consent of learned counsel for the parties, the appeal itself is taken up for hearing at this stage.

(2.) THE appeal is directed against the judgment dated 09 -04 -2014 in O.S.No.692 of 2007 passed by the XIII Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad, whereby the learned Judge has decreed the suit instituted by the respondent/plaintiff for recovery of money.

(3.) THE learned counsel appearing for the appellants, at the outset, invited our attention to the judgment of the trial court to contend that the trial court did not frame the issues that arose in the suit for determination and as a result thereof, it misdirected itself and/or failed to consider the real issues involved in the suit for determination.