Bangalore City Chickpet House ... vs M/S K M Enterprises
2023 Latest Caselaw 391 Kant

Citation : 2023 Latest Caselaw 391 Kant
Judgement Date : 5 January, 2023

Karnataka High Court

Bangalore City Chickpet House ... vs M/S K M Enterprises on 5 January, 2023

Bench: P.S.Dinesh Kumar, G Basavaraja

                                            -1-
                                                        RFA No. 883 of 2021




                   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. 883 OF 2021 (MON)

                 BETWEEN:

                 BANGALORE CITY CHICKPET HOUSE BUILDING CO
                 OPERATIVE SOCIETY
                 K V TEMPLE STREET
                 BAGNALORE 560 053
                 REP BY ITS SECRETARY
                 SRI K V CHANDAN
                                                                  ...APPELLANT
                 (BY SRI. HEGDE VEENA SRIKANT, ADVOCATE-ABSENT)
                 AND:
                 M/S K M ENTERPRISES
                 HAVING OFFICE AT NO.24
                 PUTTAPPA COMPOUND
                 ASHWATHNAGAR
                 SANJAYNAGAR POST
                 BENGALURU 560 094
                                                              ...RESPONDENT

                       THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
Digitally
signed by        R/W ORDER 41 RULE 1 AND 2 OF CPC, AGAINST THE JUDGMENT
RAMYA D          AND      DECREE     DATED     07.04.2021    PASSED      IN
Location: High   COM.O.S.NO.26311/2013 ON THE FILE OF THE LXXXII ADDITIONAL
Court of
Karnataka        CITY CIVIL AND SESSIONS JUDGE, BENGALURU, DISMISSING THE
                 SUIT FOR RECOVERY OF MONEY.
                               -2-
                                          RFA No. 883 of 2021




     THIS REGULAR FIRST APPEAL COMING ON FOR FINAL
HEARING, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

                          JUDGMENT

None appears even in second call.

2. Registry is directed to convert this appeal into

Commercial Appeal (COMAP).

3. Accordingly, appeal stands disposed of for

statistical purpose.

No Costs.

Sd/-

JUDGE

Sd/-

JUDGE