Mr M P George S/O M V Poulose vs M/S Private Eye Private Ltd
2023 Latest Caselaw 5041 Kant

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                                                   NC: 2023:KHC:26374
                                                      RFA No. 2376 of 2007




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 28TH DAY OF JULY, 2023

                                         BEFORE
                    THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    REGULAR FIRST APPEAL NO. 2376 OF 2007 (MON)
                 BETWEEN:

                 MR. M.P. GEORGE S/O M.V. POULOSE,
                 AGED ABOUT 58 YEARS,
                 DEPUTY MANAGER (PERS & ADM)
                 FOUNDRY FORGE DIVN.,
                 H.A.L. (BANGALORE COMPLEX)
                 BANGALORE-560 017.
                                                              ...APPELLANT
                 (BY SRI. S.V. SHASTRI & SRI. RAVI HEGDE, ADVOCATES)
                 AND:

                    M/S. PRIVATE EYE PRIVATE LIMITED,
                    REGD. OFFICE AT NO.30/9, 80 FEET ROAD,
                    INDRANAGAR,
                    BANGALORE-560 038,
                    REPRESENTED BY ITS MANAGING DIRECTOR,
Digitally signed by SQN. LDR. JANARDHAN(RETD.)
DHANALAKSHMI                                                 ...RESPONDENT
MURTHY              (BY SRI. M.A. SEBASTIAN, ADVOCATE)
Location: High
Court of                 THIS RFA IS FILED U/S.96 R/W O 41 R 1(r) OF CPC
Karnataka           AGAINST THE JUDGMENT AND DECREE DTD.1.8.2007 PASSED
                    IN O.S.NO.7975/1995 ON THE FILE OF THE XXXI ADDL. CITY
                    CIVIL JUDGE, BANGALORE (CCH-14), DECREEING THE SUIT
                    FOR RECOVERY OF MONEY BASED ON CONTRACTUAL
                    OBLIGATIONS.

                     THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
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                                    NC: 2023:KHC:26374
                                       RFA No. 2376 of 2007




                         JUDGMENT

1. Learned counsel for the respondent, through video

conference, submits that the sole appellant died long back.

2. The submission is placed on record.

3. Since no application has been filed to bring the legal

representatives of the deceased appellant on record, the

appeal is dismissed as abated.

Sd/-

JUDGE

DS