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Mr. K N Mohan Reddy vs M/S Budget Hotels India Private ...
2023 Latest Caselaw 358 Kant

Citation : 2023 Latest Caselaw 358 Kant
Judgement Date : 5 January, 2023

Karnataka High Court
Mr. K N Mohan Reddy vs M/S Budget Hotels India Private ... on 5 January, 2023
Bench: P.S.Dinesh Kumar, G Basavaraja
                                           -1-
                                                       RFA No. 861 of 2020




                    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. 861 OF 2020 (MON)

               BETWEEN:
               MR. K N MOHAN REDDY
               AGED 41 YEARS
               R/AT KATHREGUPPE VILLAGE,
               KUGUR POST,
               ANEKAL TALUK,
               BANGALORE-562 125
                                                               ...APPELLANT
               (BY SRI. ROHITH KUMAR TIWARI, ADVOCATE FOR
                 SRI. SANDEEP PATIL, ADVOCATE)

               AND:

               1.   M/S. BUDGET HOTELS INDIA PRIVATE LIMITED
                    A COMPANY INCORPORATED UNDER THE
                    COMPANIES ACT 1956
                    HAVING ITS CORPORATE OFFICE
                    AT PLOT NO.86P, SECTOR 44,
                    GURGAON 122003, HARYANA,
                    REPRESENTED BY ITS AUTHORIZED
Digitally
                    REPRESENTATIVE MR AVINASH GARG
signed by
RAMYA D
Location:
               2.   MS. VINUTHA
High Court          D/O LATE PATTABHIRAMA REDDY
of Karnataka        AGED ABOUT 41 YEARS
                    R/A NO.303, 10TH MAIN
                    3RD BLOCK, JAYANAGAR,
                    BANGALORE-560 011
                               -2-
                                             RFA No. 861 of 2020




3.   MS. KAVITHA
     D/O LATE JANARDHANA REDDY
     AGED ABOUT 29 YEARS
     R/A DODDASHIVARA VILLAGE
     DODDAKADATHUR POST
     KASABA HOBLI, MALUR TALUK,
     KOLAR DISTRICT.

4.   MR. GAUTHAM
     S/O LATE JANARDHANA REDDY
     AGED ABOUT 20 YEARS
     R/A NO.423, 5TH MAIN
     6TH CROSS, JAGADISHNAGAR,
     BANGALORE-75.

5.   MR. V. NARAYANASWAMY
     S/O VENKATESHAPPA
     AGED 31 YEARS
     R/A DEVANGA STREET
     NELAMANAGALA
     BANGALORE DISTRICT.

6.   MR. K. C. RAJANNA
     S/O CHIKKARANGAIAH
     AGED 32 YEARS
     R/A KANEGOWDANAHALLI
     MYLANAHALLI POST,
     NELAMANGALA TALUK,
     BANGALORE DISTRICT.
                                                 ...RESPONDENTS


      THIS REGULAR FIRST APPEAL IS     FILED UNDER SECTION 96
OF CPC AGAINST THE JUDGMENT AND DECREE DATED 16.10.2019
PASSED IN COM.OS.NO. 25896/2009 ON THE FILE OF THE LXXXII
ADDITIONAL   CITY   CIVIL   AND   SESSIONS   JUDGE,   BANGALORE
PARTLY DECREEING THE SUIT FOR RECOVERY OF MONEY.


      THIS REGULAR FIRST APPEAL, COMING ON FOR ORDERS,
THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
                                 -3-
                                              RFA No. 861 of 2020




                            JUDGMENT

Smt. Swamini Ganesh, learned advocate appearing for the

appellant has filed a memo of even date seeking leave for

conversion of this appeal into Commercial Appeal.

2. Memo is taken on record. Leave granted.

3. Registry is directed to convert this appeal into COMAP.

4. Accordingly, this appeal stands disposed of, for

statistical purpose.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

DR

 
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