Karnataka High Court
M/S Rassi Call Net Pvt Ltd., vs Mr K M Prasanna Kumar on 24 July, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 24TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
REGULAR FIRST APPEAL No.1497 OF 2012
BETWEEN:
1. M/s. Rassi Call net Private Limited,
No.1, K.R.Garden,
80 feet Road,
Koramangala,
Opposite: NDDB,
Bangalore - 560 046.
Represented by Appellant No.2.
2. C. Narasimhan,
Aged about 56 years,
Son of Chandra Shetter,
Director, M/s. Rassi Call Net Limited,
No.12, 1st Floor,
Palace Corner Apartmetns,
No.209/1, Upper Palace Orchard,
Sadashivnagar,
Bangalore - 560 080. ...APPELLANTS
(By Shri. H.B. Udaya Kumar, Advocate)
2
AND:
Mr. K.M. Prasanna Kumar,
Aged about 39 years,
Son of Late K.C.Mallappa Reddy,
No.378, Mallappa Reddy Layout,
Koramangala Village,
Bangalore - 560 095. ...RESPONDENT
( By Shri. D.S. Jayaraj, Advocate for M/s. Jayaraj Associates,
Advocates)
*****
This Regular First Appeal filed under Section 96 of the
Code of Civil Procedure, 1908, against the judgment and decree
dated 11.6.2012 passed in O.S.No.4295/2007 on the file of the III
Additional City Civil and Sessions Judge, Bangalore, decreeing
the suit for recovery of money.
This appeal coming on for Orders this day, the Court made
the following:
JUDGMENT
The decree was in respect of arrears of rent with interest thereon at 12% per annum. The same having been challenged, it is now settled between the parties in the appellant paying interest at the rate of 6% per annum. The learned Counsel for the appellant hands over a Demand Draft for a sum of Rs.4,87,393.81, 3 which the Counsel for the respondent acknowledges and receives in full and final settlement.
Consequently, the appeal stands disposed of and the matter is closed.
Sd/-
JUDGE nv