MARUTHI INDUSTRIES Vs. GAJANAND TRADERS

JUDGEMENT

(1.) THIS second appeal arises out of judgment and decree dated 12.09.2013 in A.S. No. 122 of 2010 on the file of the learned X Additional District and Sessions Judge (Fast Track Court), Ranga Reddy District, at L.B. Nagar, Hyderabad.

(2.) THE appellant herein suffered a decree for recovery of money in O.S. No. 278 of 2008 filed by the respondent in the Court of the learned Principal Senior Civil Judge, Ranga Reddy District. Feeling aggrieved by the said judgment and decree, the appellant has filed A.S. No. 122 of 2010 in the Court of the X Additional District and Sessions Judge (Fast Track Court), Ranga Reddy District. By the judgment and decree dated 12.09.2013, the lower appellate Court has dismissed the appeal, confirming the judgment and decree of the trial Court. Assailing both these judgments, the unsuccessful defendant filed this second appeal.

(3.) MR . S. Srinivasa Sarma, learned counsel for the respondent, has fairly not disputed the fact that I.A. No. 345 of 2012 was filed by the appellant for adducing additional evidence. He has also not disputed that the appellant has filed written arguments. He has, however, stated that his counterpart has also filed written arguments and that both have not been considered by the lower appellate Court.