Mr. K A Ramegowda vs Sri. Eshwar R M
2023 Latest Caselaw 1020 Kant

                                       -1-
                                                 RFA No. 1482 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 17TH DAY OF JANUARY, 2023

                                     BEFORE

                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA

                 REGULAR FIRST APPEAL NO. 1482 OF 2018 (MON)

            BETWEEN:

            1.    MR. K A RAMEGOWDA
                  AGED ABOUT 47 YEARS,
                  SON OFL ATE ANJANEYA GOWDA
                  PROPRIETOR
                  VAGUS PHARMA
                  VAGUS SUPER SPECIALITY HOSPITAL
                  PVT LTD.,
                  NO.6, 7, 8, 4TH MAIN ROAD,
                  18TH CROSS, MALLESHWARAM,
                  BENGALURU-560 004.
                                                         ...APPELLANT
            (BY SRI. K.S.SREEKANTHA, ADVOCATE)
            AND:
            1.    SRI. ESHWAR R M,
                  AGED ABOUT 32 YEARS,
                  SON OF RAMAPPA,
                  PROPRIETOR,
Digitally
signed by         ANNAPOORNESHWARI PHARMA,
PANKAJA S         HAVING OFFICE AT NO.26,
Location:
HIGH              THIMMAIAH COMPLEX,
COURT OF          80 FEET ROAD, CHANDRA LAYOUT,
KARNATAKA
                  NAGARABHAVI, BENGALURU-560 072.
                                                       ...RESPONDENT
                THIS RFA IS FILED UNDER SECTION 96 OF THE CIVIL
            PROCEDURE CODE, 1908, AGAINST THE JUDGMENT AND
                             -2-
                                       RFA No. 1482 of 2018




DECREE DATED: 11.07.2018 PASSED IN O.S. NO.1945 of 2014
ON THE FILE OF THE XXXI ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE BANGALORE DECREEING THE SUIT FOR
RECOVERY OF MONEY.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Though, on seven occasions time was granted to comply

with the office objections, same are not complied with. Left

with no other alternative, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

RK CT: SN