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The United India Insurance vs The Coffee Board, Bangalore
2025 Latest Caselaw 2278 Kant

Citation : 2025 Latest Caselaw 2278 Kant
Judgement Date : 5 August, 2025

Karnataka High Court

The United India Insurance vs The Coffee Board, Bangalore on 5 August, 2025

                                                -1-
                                                          NC: 2025:KHC:30220-DB
                                                          RFA No. 1095 of 2013


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF AUGUST, 2025

                                             PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                               AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                        REGULAR FIRST APPEAL NO. 1095 OF 2013 (MON)
                   BETWEEN:

                         THE UNITED INDIA INSURANCE
                         CO.LTD., HAVING ITS REGISTERED
                         OFFICE AT NO.24, WHITE ROAD
                         MADRAS AND ITS BANGALORE
                         BRANCH OFFICE AT NO.2,
                         INDIAN MUTUAL BUILDING,
                         P.B. NO. 6813, N.R. SQUARE,
                         BANGALORE - 560 002.
                                                                ...APPELLANT
                   (BY SRI.R. SWAROOP ANAND, ADVOCATE (ABSENT))

Digitally signed   AND:
by
ANNAPURNA G        1.    THE COFFEE BOARD, BANGALORE
Location: HIGH           A STATUTORY BODY CONSTITUTED
COURT OF                 UNDER THE COFFEE ACT, 1942,
KARNATAKA                HAVING ITS HEAD OFFICE AT NO.1,
                         DR. AMBEDKAR VEEDHI,
                         BANGALORE-1, REPRESENTED BY
                         CHIEF COFFEE MARKETING OFFICER.
                         PIN-560 001.

                   2.    M/S RAHMANIA COFFEE
                         WORKS,
                         METTUPALYAM, COIMBATORE
                         DISTRICT,T.N. BY ITS LEASEE
                         SRI N. RAMACHANDRAN
                              -2-
                                   NC: 2025:KHC:30220-DB
                                       RFA No. 1095 of 2013


HC-KAR




     PIN-641 005.

3.   SRI N. RAMACHANDRAN (DIED)
     LESSEE, RAHAMANIA COFFEE
     WORKS, METTUPALYAM,
     COIMBATORE DISTRICT, T.N.
     R/A NO.6/22, TRICHY ROAD
     COIMBATORE-641 005.

     SINCE DEAD BY HIS LRS

     3 (a) SRI PRAKASH KUMAR
           S/O LATE N.RAMACHANDRAN
           LAKSHMI NIVAS, NEAR AKSHAYA
           FEEDS, MARUTHINAGAR
           NELLORE GATE
           RAMAPURA POST
           CHICKMAGALUR 577 101.

     3(b) SMT. UMAMAHESWARI
          W/O SRI. T. CHANDRAN
          R/A NO.38, WEST CAR STREET
          VIRUDHUNAGAR DISTRICT
          TAMILNADU - 626 127.

     3(c) SMT. R. PADMINI
          W/O RAMMOHAN,
          RESIDING AT
          NO.C8, VISHNU APARTMENT,
          UIT COLONY, KODAMBAAKKAM
          CHENNAI - 24.
                                           ...RESPONDENTS
(BY SRI. K. RAMACHANDRAN, ADVOCATE FOR R1,
    VIDE ORDER DATED 24.09.2018,
    NOTICE TO R2 IS HELD SUFFICIENT,
    SRI. H.S. PRASHANTH, ADVOCATE FOR R3 (A TO C)
                                    -3-
                                               NC: 2025:KHC:30220-DB
                                                RFA No. 1095 of 2013


 HC-KAR




     THIS RFA IS FILED U/SEC.96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 02.01.2013 PASSED IN
O.S.5298/2991 ON THE FILE OF XIV-ADDITIONAL CITY CIVIL
JUDGE, BENGALURU, DECREED 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 JAYANT BANERJI
             and
             HON'BLE MR. JUSTICE UMESH M ADIGA


                          ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

Despite list being revised, no one appears to press this

appeal and the appeal is accordingly dismissed for

non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

AG

 
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