C. Balchander vs P. C. Mahender
2025 Latest Caselaw 804 Tel

Telangana High Court

C. Balchander vs P. C. Mahender on 3 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA
                APPEAL SUIT No.483 of 2024

JUDGMENT:

This appeal suit is filed against the judgment dated

21.02.2024 passed in O.S.No.340 of 2022 (Old O.S.No.471 of

2015) on the file of the Court of III Additional District &

Sessions Judge-cum-Principal Family Court, Medchal-

Malkajgiri District Court, Kukatpally.

2. Learned counsel for the respondent No.1 present.

3. No representation on behalf of the appellant.

4. A suit vide O.S.No.340 of 2022 was filed for recovery of

amount was decreed in favour of the plaintiff in the trial

Court against which defendant No.1 in the suit filed this

appeal.

5. In proceedings of this Court dated 24.12.2024, it was

stated that the grounds of appeal are quite different from that

of the case before the trial Court, there was no evidence on

behalf of the defendants and no documents were filed by the

defendants but in the grounds there is reference of D.W.1

evidence and also Exs.B.1 etc., Though defendant in the suit

filed written statement and cross-examined the witnesses he

has not adduced any oral or documentary evidence. As the

grounds raised by him are not related to this case, there is no

point of continuing the appeal.

6. Considering the aforesaid facts, this Court finds that

there are no proper grounds to continue the appeal.

7. Accordingly the appeal suit is dismissed. There shall be

no order as to costs.

As a sequel, miscellaneous petitions, pending if any,

shall stand closed.

___________________ P.SREE SUDHA, J

Date: 03.01.2025 Bw