M/S Rani Enterprises vs Mr R Nandakumar
2025 Latest Caselaw 11270 Kant

Karnataka High Court

M/S Rani Enterprises vs Mr R Nandakumar on 12 December, 2025

                                           -1-
                                                         NC: 2025:KHC:52792
                                                        RFA No. 409 of 2014


               HC-KAR



                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 12TH DAY OF DECEMBER, 2025

                                        BEFORE
                        THE HON'BLE MR. JUSTICE E.S.INDIRESH
                        REGULAR FIRST APPEAL NO. 409 OF 2014
              BETWEEN:

              M/S RANI ENTERPRISES,
              REP. BY ITS PARTNER MRS. RANI,
              W/O. KANTHARAJU, AGED ABOUT 49 YEARS,
              NO.15, SUCHITRA APARTMENTS,
              III MAIN, WARD NO.75, KURUBARAHALLI,
              BASAVESHWARANAGARA,
              BANGALORE-560 079.
                                                               ...APPELLANT
              (BY SRI. C.NARASIMHA MURTHY, ADV. (ABSENT))

              AND:

                    MR. R.NANDAKUMAR
                    AGED ABOUT 53 YEARS,
                    S/O LATE RAMAIAH NAIDU,
Digitally signed by R/AT NO.1527, 11TH CROSS,
CHAYA S A
Location: HIGH      13TH MAIN ROAD, B.T.M, 2ND STAGE,
COURT OF
KARNATAKA           KUVEMPU NAGAR, BANGALORE-560 076.
                                                             ...RESPONDENT
              (BY SRI. B.S.NAGARAJ, ADVOCATE)

                   THIS RFA IS FILED U/SEC 96 OF CPC, AGAINST THE
              JUDGEMENT AND DECREE DATED 17.1.2014 PASSED IN
              O.S.NO.419/2013 ON THE FILE OF XIX ADDITIONAL CITY CIVIL
              AND SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT
              FOR RECOVERY OF MONEY AND ETC.

                   THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
              DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                        -2-
                                                      NC: 2025:KHC:52792
                                                  RFA No. 409 of 2014


 HC-KAR



CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH


                             ORAL JUDGMENT

A perusal of the order sheet would indicate that the

appellant is consistently absent and today also no

representation has been made on behalf of the appellant.

2. Sri. B.S.Nagaraj, learned counsel appearing for the

respondent submitted that the appellant is regularly absent.

In that view of the matter, the appeal is dismissed for

non-prosecution.

Pending I.As, if any, do not survive for consideration.

SD/-

(E.S.INDIRESH) JUDGE

SMJ List No.: 1 Sl No.: 9