Mr. Jaffer M.A vs M.S. Super Home
2021 Latest Caselaw 1581 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 17TH DAY OF FEBRUARY, 2021

                          BEFORE

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

        REGULAR FIRST APPEAL No.9 OF 2017


BETWEEN:


1. Mr. Jaffer M.A.
S/o late M. Abdul Raheem
aged about 49 years
No.48/7, 3rd Cross,
Panduranga Road
Bendre Nagar
Bangalore - 560 078.
                                          :APPELLANT

(By Sri A. Feroze Nizam, Advocate)


AND:

M/s. Super Home Electronics (P) Ltd.,
Having its registered office at
PP Industrial Estate
1st Main Road,
Deepanjalinagar
Mysore Road
Bangalore - 560 026
represented by its Director
Mr. Inder Mohan Singh Gulati.
                                        ...RESPONDENT
                                                     RFA 9/2017
                                  2


     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 24.09.2016, PASSED IN O.S.NO.2395/2014, BY
XXX ADDL. CITY CIVIL JUDGE AND SESSIONS JUDGE,
BENGALURU AND DISMISS THE SUIT; FURTHER REMAND THE
CASE IN O.S.2395/2014 FOR RETRIAL BEFORE THE TRIAL
COURT AND GRANT COST AND ANY OTHER RELIEF AS THE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE.

      THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCING / PHYSICAL HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

Learned counsel for the appellant filed a memo seeking

dismissal of this appeal as not pressed as the matter is said to

have been settled out of Court. He has also produced the

counterfoil of the challan showing the remittance of the cost of

`1,000/- ordered by this Court.

In view of the memo and supporting submission from

learned counsel for the appellant, the appeal stands dismissed

as not pressed.

Sd/-

JUDGE

sac*