A Jeba Joel Singh vs Bpl Telecom Pvt Ltd
2023 Latest Caselaw 9020 Kant

Karnataka High Court

A Jeba Joel Singh vs Bpl Telecom Pvt Ltd on 1 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                       NC: 2023:KHC:43688
                                                   RFA No. 1253 of 2008




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 1ST DAY OF DECEMBER, 2023

                                          BEFORE

                      THE HON'BLE MR JUSTICE V SRISHANANDA

                   REGULAR FIRST APPEAL NO. 1253 OF 2008 (MON)

              BETWEEN:

                    A JEBA JOEL SINGH
                    S/O A ANBIAH
                    AGED ABOUT 34 YEARS
                    R/AT NO 682, 8TH MAIN
                    2ND STAGE, 3RD PHASE
                    DOMLUR, BANGALORE-71
                                                             ...APPELLANT
                     (BY SRI PRANAV KUMAR, ADVOCATE)
              AND:

              1.    BPL TELECOM PVT LTD
                    REGISTERED OFFICE
                    AT SYSTEM HOUSE
                    PALAKKAD 678 007

Digitally           ALSO AT
signed by R
MANJUNATHA
Location:           11TH KM, BANNERGHATTA ROAD
HIGH COURT          AREKERE, BANGALORE-76
OF
KARNATAKA                                                  ...RESPONDENT
                     (BY SRI S V GIRIDHAR, ADVOCATE)

                   RFA FILED U/S 96 OF THE CPC AGAINST THE JUDGEMENT
              AND DECREE DT. 8.7.08 PASSED IN OS.NO.16994/02 ON THE
              FILE OF THE XXVI ADDL. CITY CIVIL & SESSIONS JUDGE,
              MAYOHALL, BANGALORE, DECREEING THE SUIT FOR
              RECOVERY OF MONEY.

                   THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
              DAY, THE COURT DELIVERED THE FOLLOWING:
                                  -2-
                                                 NC: 2023:KHC:43688
                                               RFA No. 1253 of 2008




                            JUDGMENT

Case called out twice. None present on behalf of

appellant. Even on the last date of hearing, there is no

representation on behalf of both the parties. However, today

learned counsel for respondent is present.

2. Taking note of the fact that the appeal is of the year

2008 and the decree came to be passed on 08.07.2008,

decreeing the suit of the plaintiff in part.

3. Accordingly, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

VK