Puy Vast Maritime India Pvt. Ltd vs Sri. Rama Enterprises
2024 Latest Caselaw 22365 Kant

Karnataka High Court

Puy Vast Maritime India Pvt. Ltd vs Sri. Rama Enterprises on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:35876
                                                  RFA No. 127 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL No. 127 OF 2016 (MON)
            BETWEEN:

            PUY VAST MARITIME INDIA PVT. LTD.,
            NO.6, HARRIS ROAD, BENSON TOWN,
            BANGALORE-560 046.
            REPRESENTED BY ITS G.P.A. HOLDER
            SRI. THIRUMURTHI,
            S/O D. KALIAPPAN,
            AGED ABOUT 40 YEARS.
                                                           ...APPELLANT
            (BY SRI.ISMAIL M. MUSBA, ADVOCATE(ABSENT))
            AND:

            1.    SRI. RAMA ENTERPRISES,
                  NO.609, MAGADI MAIN ROAD,
                  BANGALORE,
                  REP. BY ITS PARTNER,
                  MR. L.R. SUBRAMANYA SWAMI.
Digitally
signed by   2.    R.L. SUBRAMANYA SWAMY,
MALATESH
KC                AGED MAJOR,
                  R/AT NO.1644, 30TH CROSS, 15TH MAIN,
Location:
HIGH              BANASHANKARI 2ND STAGE,
COURT OF          BANGALORE-560 070.
KARNATAKA                                                ...RESPONDENTS

                 THIS RFA IS FILED UNDER SEC.96 R/W ORDER XLI RULE
            1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
            19.03.2015 PASSED IN OS NO.47/2010 ON THE FILE OF THE
            XIX ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU
            CITY (CCH 18), DISMISSING THE SUIT FOR RECOVERY OF
            MONEY.
                                -2-
                                              NC: 2024:KHC:35876
                                            RFA No. 127 of 2016




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None appears for the appellant.

Appeal is of the year 2016. Till today service is not

complete for not taking appropriate steps. Decree is a money

decree and appeal is filed by the unsuccessful plaintiff.

Taking note of these aspects of the matter, appeal stands

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE KAV