M/S Karvy Stock Broking Ltd vs T P Premaleela
2022 Latest Caselaw 6063 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF APRIL, 2022

                       BEFORE

         THE HON'BLE MR.JUSTICE R.NATARAJ

 REGULAR SECOND APPEAL NO.856 OF 2019 (MON)

BETWEEN:

M/S. KARVY STOCK BROKING LTD.,
NO.2036/2284, 1ST FLOOR,
VIVEKANANDA ROAD,
TUMKUR-572101.
REP. BY ITS AUTHORISED SIGNATORY
                                   ...APPELLANT


(BY SRI. SIDDALINGA SWAMY, ADVOCATE (ABSENT))

AND:

T.P. PREMALEELA
W/O M.G. PUTTANNA,
AGED ABOUT 65 YEARS,
R/O PUTTAGOWRI,
BEHIND INDUSTRIAL ESTATE,
VIDYANAGAR,
TUMKUR-572103.
                                   ...RESPONDENT

      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908
AGAINST THE JUDGMENT AND DECREE 15.02.2019 PASSED IN
R.A.NO.88/2016 ON THE FILE OF THE ADDL. SENIOR CIVIL
JUDGE AND CJM., TUMAKURU, ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGMENT AND DECREE DATED
29.07.2016 PASSED IN O.S NO.305/2011 ON THE FILE OF THE
III ADDL.CIVIL JUDGE AND JMFC-4, TUMAKURU.
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     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

There is no representation for the appellant though

the case is called twice in the day.

Hence, the Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

sma