Sri Banashankari Traders vs M/S Kundan Electronics
2024 Latest Caselaw 22392 Kant

Karnataka High Court

Sri Banashankari Traders vs M/S Kundan Electronics on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                     NC: 2024:KHC:36100
                                                   RFA No. 1037 of 2015




                 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. 1037 OF 2015 (MON)
            BETWEEN:

            1.    SRI BANASHANKARI TRADERS
                  REP BY ITS PROPRIETOR,
                  MR.M.KOTRESH, NO.22,
                  OPP. BANGALORE INTERNATIONAL SCHOOL,
                  UTTARAHALLIMAIN ROAD,
                  KSRTC LAYOUT, BANGALORE-61.
                                                           ...APPELLANT
            (BY SRI ANANDA V, ADVOCATE - (ABSENT))
            AND:

            1.    M/S KUNDAN ELECTRONICS
                  REPRESENTED BY ITS PROPRIETOR,
                  MR. NARENDRA KUMAR,
                  S/O LATE MOTIALLA JAIN,
Digitally         AGED ABOUT 49 YEARS,
signed by         NO.79/2, SHANKARAPPA GARDEN,
MALATESH          MAGADI ROAD, BANGALORE-23.
KC
                                                         ...RESPONDENT
Location:
HIGH        (RESPONDENT SERVED AND UNREPRESENTED)
COURT OF         THIS RFA IS FILED UNDER SECTION 96 OF CPC,
KARNATAKA   AGAINST THE JUDGMENT AND DECREE DATED 13.04.2015
            PASSED IN OS NO.8573/2013 ON THE FILE OF THE XIV ADDL.
            CITY CIVIL JUDGE, BENGALURU, (CCH 28) PARTLY DECREEING
            THE SUIT FOR RECOVERY OF MONEY.

                THIS APPEAL COMING ON FOR HEARING, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:

            CORAM:    HON'BLE MR JUSTICE V SRISHANANDA
                               -2-
                                          NC: 2024:KHC:36100
                                      RFA No. 1037 of 2015




                         ORAL JUDGMENT

None appears for the appellant. Appeal is by the

defendant challenging the money decree. Suit is of the

year 2013, decreed on 13th April, 2015.

2. The suit is based on invoices which came to be

decreed.

3. Taking note of these aspects, appeal stands

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

CHS