Sri P M Pai S/O Late P Venkatesh Pai vs Canara Bank
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Karnataka High Court

Sri P M Pai S/O Late P Venkatesh Pai vs Canara Bank on 5 March, 2024

                                           -1-
                                                    NC: 2024:KHC:9092
                                                  RFA No. 361 of 2011




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF MARCH, 2024

                                      BEFORE
                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                  REGULAR FIRST APPEAL NO. 361 OF 2011 (MON)
              BETWEEN:
              SRI P M PAI,
              S/O LATE P VENKATESH PAI,
              AGED ABOUT 68 YEARS,
              R/AT 26/106, 11TH B CROSS,
              1ST MAIN, MALLESHWARAM,
              BANGALORE - 560 003.
                                                         ...APPELLANT
              (BY SRI NISCHAY S P, ADVOCATE FOR
               SRI R NAGENDRA NAIK, ADVOCATE)
              AND:

              CANARA BANK,
              A BODY CONSTITUTED UNDER THE BANKING
              COMPANIES (ACQUISITION AND TRASFER OF
              UNDERTAKINGS) ACT, 1970
              REPRESENTED BY ITS GENRAL MANAGER,
Digitally     PERSONNEL MANAGEMENT SECTION,
signed by
PRAMILA G V   PERSONNEL WING, 112,
Location:     J.C. ROAD, HEAD OFFICE,
HIGH COURT    BANGALORE - 560 002.
OF                                                     ...RESPONDENT
KARNATAKA
              (BY SRI T P MUTHANNA, ADVOCATE)
                   THIS RFA IS FILED UNDER SECTION 96 OF CPC,
              AGAINST THE JUDGMENT AND DECREE DATED 20.10.2010
              PASSED IN O.S.1646/2006 ON THE FILE OF THE 42ND-ADDL.
              CITY CIVIL AND SESSIONS JUDGE, BANGALORE, DISMISSING
              THE SUIT FOR RECOVERY OF MONEY.

                  THIS APPEAL COMING ON FOR HEARING THIS DAY THE
              COURT DELIVERED THE FOLLOWING:
                               -2-
                                              NC: 2024:KHC:9092
                                          RFA No. 361 of 2011




                         JUDGMENT

It is stated that, appellant died three years ago, steps

have not been taken to substitute the legal representatives of

sole appellant.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

CHS