M R Seetharam vs Shriram Transport Finance Co ...
2023 Latest Caselaw 364 Kant

                                                 -1-
                                                       RFA No. 461 of 2018




                      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.461 OF 2018 (MON)


                      BETWEEN:
                      M R SEETHARAM
                      S/O M V RAMAKRISHNAIAH,
                      AGED ABOUT 53 YEARS,
                      R/AT NO. 65/1, 6TH MAIN ROAD,
                      OPP CANARA BANK,
                      MATHIKERE LAYOUT,
                      BANGALORE - 560 054.

                                                              ...APPELLANT

                      (BY SRI.    NATARAJU   B    HALEMANE,   ADVOCATE-
                      ABSENT)

                      AND:

                      1.   SHRIRAM TRANSPORT FINANCE CO LIMITED
                           HAVING ITS BRANCH OFFICE
Digitally signed by        AT NO. 1-3, 2C, SVR COMPLEX,
RAMYA D
Location: High             NEAR RTC BUS STAND,
Court of Karnataka
                           HINDUPUR - 415 201
                           ANDRA PRADESH
                            -2-
                                  RFA No. 461 of 2018




     REP. BY ITS BRANCH MANAGER
     MUPPALA RAMESH KUMAR RAJU
     S/O LATE KRISHNAM RAJU,
     AGED ABOUT 48 YEARS

2.   N V NANJAPPA
     SINCE DECEASED BY HIS LRS
     N KRISHNAMURTHY
     S/O LATE N V NANJAPPA,
     AGED ABOUT 50 YEARS,
     R/AT NO. 197/24
     13TH C MAIN, GOKULA, 1ST PHASE,
     FIRST STAGE, BANGALORE - 560 054.

                                    ...RESPONDENTS


      THIS REGULAR FIRST APPEAL IS FILED UNDER
SEC.96 R/W ORDER XLI RULE 1 OF CPC., AGAINST
THE JUDGMENT AND         DECREE DATED 11.12.2017
PASSED IN OS NO.2644/2007 ON THE FILE OF THE
XXXI ADDL. CITY CIVIL AND SESSIONS JUDGE, (CCH-
14) BANGALORE CITY, 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. 461 of 2018




                         JUDGMENT

This appeal is of the year 2018. Due to non-

compliance of office objections, it is posted for

dismissal today.

2. None appears for the appellant even in

second call. Hence, this appeal is dismissed for non -

prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

DR