Aaa Special Machines vs M/S Umesh Engineering Works
2023 Latest Caselaw 353 Kant

                                           -1-
                                                  RFA No. 1396 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 5TH DAY OF JANUARY, 2023

                                       PRESENT

                        THE HON'BLE MR JUSTICE P.S.DINESH KUMAR

                                         AND

                          THE HON'BLE MR JUSTICE G BASAVARAJA

                    REGULAR FIRST APPEAL NO. 1396 OF 2022 (MON)


                   BETWEEN:

                   1.   AAA SPECIAL MACHINES
                        NO.A-279, 6TH MAIN
                        PEENYA 2ND STAGE
                        PEENYA INDUSTRIAL AREA
                        BENGALURU-560058
                        A PARTNERSHIP FIRM REP
                        BY ITS PARTNER
                        MR S PANDI RAJAMANICKAM

                   2.   MR S PANDI RAJAMANICKAM
                        S/O LATE SRI V S SHANMUGAM
                        AGED ABOUT 50 YEARS
                        NO.27/13-3, GANDHI NAGAR
                        THIRUPATHUR, SIVAGANAGAI DIST,
                        TAMIL NADU-630211

                   3.   MR SHANMUGAM ARIVALAGAN
Digitally signed
by RAMYA D              S/O LATE SRI V S SHANMUGAM
Location: High          AGED ABOUT 60 YEARS
Court of
Karnataka               NO.128, 5TH MAIN ROAD
                        9TH A CROSS, PRASHANTH NAGAR
                         -2-
                              RFA No. 1396 of 2022




     BENGALURU-560079
                                    ...APPELLANTS
(BY SRI. GURU PRASAD A, ADVOCATE)

AND:

1.   M/S UMESH ENGINEERING WORKS
     NO.8, 12TH MAIN
     KEMPPAMMA LAYOUT
     BENGALUR-560096
     REP. BY ITS PROPRIETOR
     S JAYARAM REDDY
     AGED ABOUT 77 YEARS
     R/A NO.8/A, 12TH MAIN,
     KEMPAMMA LAYOUT,
     BENGALURU-560009

                                    ...RESPONDENT


     THIS RFA FILED UNDER SECTION 96 OF THE
CPC, AGAINST THE JUDGMENT AND DECREE DATED
17.03.2022 PASSED IN COM.OS.NO.4362/2018 ON
THE FILE OF THE LXXXVI ADDITIONAL CITY CIVIL
JUDGE,   BANGALORE,   DECREEING   THE   SUIT   FOR
RECOVERY OF MONEY.


     THIS APPEAL, COMING ON FOR FINAL HEARING,
THIS DAY, P.S.DINESH KUMAR. J., DELIVERED THE
FOLLOWING:
                              -3-
                                    RFA No. 1396 of 2022




                         JUDGMENT

None appears even in second call.

2. Registry is directed to convert this appeal

into Commercial Appeal (COMAP).

3. Accordingly, this appeal stands disposed of

for statistical purpose.

No Costs.

Sd/-

JUDGE

Sd/-

JUDGE

DR