N H Channaveerappa vs M/S Kamath Trading Company on 2 April, 2008

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Karnataka High Court

N H Channaveerappa vs M/S Kamath Trading Company on 2 April, 2008

Author: N.Kumar

Bench: N.Kumar

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IN THE HIGH COURT OF KARHATAKA. BANGAIACFRE

DATED THIS THE 2"' DAY OF APRIL 2003 

'II_'I'f"'|'I.'l'i 1'11' 'I13 'l1"l'ﬂ*"l"!'|"\ﬁ* 'Pd' .
IITIEI .l.'.I.'L..I'l.'I $11.1': LJLJWJI-LJRJ -la' -H:-Va-JJ-Vial'!-l"('

-------------------- --

1 NH'CI'IAN'.ﬂ'.AVEER.&PPA
SufO.'UEERhPPA  
AGED AEOUT?1Y'E&ES -_
1'»~.1o.m..m:rAnm    
 3-gm];    
sammtm {('.':?Ifr"«..577;:202  _  

muoouulnutun

1 ru!.,-".55 mn.i&.«.frH.*.ﬁRAi31i<its comma:

'_l.:I1n'l11'2a§'f!'l2Il['I:!'l3'. '|\'I"I"'I. ('N 'II"IITﬂf.I"'"i.'I'l JI.:I"!§.'lF'M"l'
.»A.l13!.aEl£1.'irl3ll1.l' J. ' J.'I.IuJ V ,. IIllﬂ.ﬂi?§3.|\.IF.I' £"I.\J.|3l.I.' I.

 " DOOFiN0.30I 115,
   A    
% . * .Ei_E2Pl'£-vv.B_'r'Ii*B MANAGER.

JD"

mﬂlyl 11-m;.\.-n9.n.vI'( A.I£'IlI

  M; 2; n..r:_m.n;a'H *x*-Emma: aﬁm-"my
  _ Tamcmnmn mrpnmsnmmn _
   awe LEGAL mmmsmmnmm

 2? P'JAC3tALDI$H KAMATH

ﬁ*&ED 45 

PARTBTER on h/



MI HJEAMATH TRADING COMPANY
ﬁiifﬁﬁ iiC1'.ii3i 1 15
MANGALORE, 33.1%
 EBPONDENTE

{By cm. :: :3 BALAKRISHNA sun.-yrmr. AILW. ma R1 1". 'T T'  

Tum REA IE5 FILED UJE. 100 or one   "

JFJ'DG':3"-1':a'I:"E3'i' 3": EﬂREE BTD:2-"u'r.3.2"'ﬂ5  EH

R.A.N{}.32J' 19% cm THE FILE 012* THE'ﬁ;DDL.DI8Ti3'UDGE;.V  AV
Sﬁiiiﬂiwfiﬂ. f)i$§n!"l'SﬁING "f"H"E K1-"P'E.§'\L ram}  j
THE JLEDGELIENT mm UECREE 1:r'r1m.:_1;'19a.5-   anagram.' 

IN ma..1~m.c5w1977 on mnmpm okfri-zr: m:;rs;..ycmL%% A

JUDGE gsR.Im.1,. samn.

"PI-11% é.PP'.'?}.*J. cc-.z«..!1.N.rt;.=  -...:«..I:.=%aI...I€° """

mar. mg cmumr DELIVERED Tim myzgjwma : W"

    againnt the

F"
|!JCII1DuTITlSI1f    'l£}:' C"i..'I'.lrI..u 'ﬁmw '.'1'"*t

rm Imixxtiﬂ   me suit claim and

ﬁ"3'°""5d~u' 3E1j?"¢.L&iMa~mm' 1   I

V"'3:.1'1aaoaaeaftr1e p]ajn1:iﬂ'iath.atha hasbwna

 7; fits am'; ail $1' Elie Ia-at fa-3 3,-e.-ars.

''1''b.e
'4 U desfenﬂant. in tlw proprietor of M;s.KamatI1 rmiing



Ca:umpa11y. The W defemdat1t aaant hm" aon P..Jaga-dish

Knmath to Bhimoga on 14.7.19?4 and 11:: apgwnnclgnd

+'1r'IaQ -|\1T|n!-n-H-I-Iw'|' A-vurl  +n -H.'Il4-nlllnma.
W IIHWJJLHHJ ﬂ..l.J.\.-I MW 'AW tJ\'ul»'IJ'-i-§>9'|I'

 The  no stock. However,   

deeapaiuzah ':11: rive. to the d-e:feamda_nt..   

were J'x1 the urgent need ml' the 
agreeeadl to supply 95 bags of gt 'Rg.k2+%3%_,5e.k'F§. %
1*-r qu:Enta1 air "cl-ie  W55' 
Imnaﬂiatahr, tlaaa pmnm ¢¢m+;¢a millern.
ummmy,   "Rice Miller:-3,
Gangavatlai,  ham ready
    123,243.50 Pu. par
quintai.  AM  : - ihe 

mmmmm  deapath 95. bags of boiled

  tag ti-1;  ant! to mend bill to them.

 nf rice was deapawhed by

  Conuniaaianar. Raichur on 1ﬁ.Tr'.19?

an.
"."

 In.-:11:.%...Z.:nv.-.;. 1.=-;.£!.ez- 9-.-2-.:'z=.i.r-4;, rt'.-.=.v*n1_-

b

  bearing No.M':.'Z *3'-404. The deﬁendanm

 :1 the cc-nsignxmnt on 1'?.'?.197+. The

 "  plxaadeud that they reqtﬁre 15 days to malm

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payrrmunt. In the meantime. Mia.Radl'1akriaIma
Induatxdeag presuad the plaintiff for wynlant. As 

. .-I ' A; 1- 11-7.. " 2
- mum u..|.v gﬁe-".5, n'mnau..a.:..¢. ..t3*g:.

  a sum of' Rs.23,4'?'9~19 Pu.  

"M,.fa.Rad11aK1'iahrmT Imlustrim. 'Hm   

rex:e1'1:u1: of grands by lorry  
  1

    
Mj'a.R.eud11ak:r'm11r1a   the
deafermcﬁantn gm;     to them

by tlw   be: paid. to an

semi mi.-sxx1.i£u1'&   to ﬁia.'1~T:axiha'1u"si1z:|a

Imluatriw  Eontract was betweatl thus:

 '-    _____  tm Tharanftﬂr, ﬂu defandu: I.

  known to them they did not send

'rha :»:u:rs.':LLw-!._tgts= 1&1-" 1':3£*:1r1*t:E. The %*..1'.!' maﬁa a-.a%.".-..-.-*.e-.1

'  n T    uitima' tely gut issued ragiotexnd

   tlm defendants. 11:3 defendant den1ed' the

  They even want in the extent af dvarxymg the

  " " - :91; act' csongignment, which they aclcnnwledgd in the

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wlaegram. 'I115 plaintiﬂf apprahemdad that
Mj'a.Rmd1m1cr'mh:tm Izaduntraﬁas and defendants 

14-nncln .I|'|Ihrl'|f1!".ﬂul'l "'|"'h.n+1 '   

    

In-:luatr~ie.a which is a reputed       V

surprise at the attitude of the defe1'L:1a1:é:£a';':V f
as to elm doubta, M;a;iaa;c21m1u%is1n:a

... _._..--;-nun.'-at

I
5.-"I1. u.u,Luuuun:|, '

El.

.....- ..A...,
C1' U1'?

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13.3.1975 mat they Inge value of
plﬂinﬁn' gm    :%@«m% '13.5.1977. The
   ﬁlm:  An
the ,.p£:1ymm1i:,   Was

  ,a.i:.:itzfbr"'»ureoovary of 125.323.479.19 Pa.

 bags of boilad riﬂe and 16%

  to Rs.10.Ii20.31'Ps. and ncrtice

ﬂy cef'I%;s:.T1%,"- ax'.-'1 thus, in

El
'3
52
is
3%'
I3'

  " '%%%%%Raf3+,2o£ig' -.

  dafandanm after service of summons ﬁled.

  iveiaextaﬂxadé  atatermnt. They deniad the allagationa

 "  plaint. T1133; denied the alleged agreement that

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  vv... 'defe11ciant in the auit. They Producaa ~16

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darmwa thus ta-anaactian set out in thus plaint. He
caniasmttled that 'due plaizltiﬁ is 3' stranger. 

1:741-'Ivu 

1-1»:
V! u..u

lal.

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lfllﬂ-LJIDLLI

f
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5

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at ..
use

ch." .,
 --

paint r:-f time. Tics cum:-act was ante-1'-eaci with at Smmga or rm aonttact was .é_t1} V 31'umng' a. In ﬁact, they have 'ra]Iem*awg11,;

4.....- C'... ..

.n.L.... ..___...1....a. .- LIJE £7.05?'-5'E.JL 53 r I 'I'_....1.. -_s....g.2 ....... ._......,.:I LI."-luﬁﬁll .ll=|.'1I' EI.l..H.I. 31°37 were not in few years, rice txa their repruaentn£iv'::__' can they had 1':-.'c{ with any persona. ms mzmunt. "

iaauw. Thu plaintiﬂ was 15 domzmants, which $335.91 to 15. On behalf of defandanta, E3.

Juli'.

-II-IN-I w 13 ﬂ 9 in 1

-L' ﬁg gnu:

nu:

VA which are ma;-lend an Exs.I)1 12:: D16. The trial Court an appreciation of the aforﬁaid " " «.::_,ml evidencse an raaard halt! that the \n/ plaintm' has not uaaatahlfwmd tha contract pleaded by thanx. Thus: dafen-xianta are not liable to my tha ajqit I , -I T -

3l3'|..I.L°'.'I"1. 4.11 1n.'w.., 2% pm!» G jtmisdicﬁon of the Court. The mtabliahed the: case. may have pksar.iad..ax1<i1 'A V' dﬁmﬁsed the suit of the Agg-meaTTT.fT T N by the mic': ju'¢g_ment . k % .....-.. --. 1.... _...-_. - ....._...L-...,...........a ".4 ....... ....".................* Ira... mm} «uI..I.i'i.,, his p}u.uL'L1'Ef,«--1,uw.Lw1ﬁ;»1aa-.u'-'t'i5g5 1 'nF_pu:a-:41. 1.1.15 1-awer appenata Court; cf entira mridemta. cm and. gininm ﬁn-

m~naidr3.rat&c:r1"'s;§,t*eié€1"3Vis3r.itIij*; 'wot. tbs: trial Court'. on aﬂm mm-1» """ 'and'; ' "5'.--'* "

----n-I---a---u..... I--u$4--v-I1!' 1' - .' .......J:.J..._..... .. , 1 Gang': nt 1- 19 _ i .t.... ' pmixmsﬁis i§j%monc1app¢a1; below mntenﬁs t;'l:1at the material an mmipt. out 95 bags of 'boiled rice by tlilﬁ 'V:1ei'~§.'.11ﬂants fram M!a.Radrm1:r1ah:r1a Indumma. whnreaa "9/In

-8...

that csansignmnnt either to the plaitltﬂf or to M,.fa.Raeud11alu'iahrm Imiuatriaa. The case of V1531 1.'-1..I.I.;.|.Iaa V fmstil-31-mud ($0., an repmsentaﬁm ufldli lmiuzatriea. is not establiahevﬂ, % ﬁwuummmm, the Cum-ts err:-or in mt %

1.... .n.1...._V.-5.: 1.1.. ._.._ L . .......I.. .1.-. .1... .. 1 . ...........a. A 4 ......A..... 'ﬂu; illﬂlt uumm :3 uxnl. an '"1 have m tmﬁtoﬁal 111:-maigcsti-:;x;.t.:s. suit, they should. not issues and therefmm, hsuea am one aet--aai:;1e§. ¢>x'2.nt1'atA.'*v_u learned counsel for than tlm impugned judgment» and ~ A thc on rword. it in chm" that ﬁn plainztiﬁ that the are dafandam. u th.-¢%p1aint.iﬁ ruqueating than to aupply 95 bay of boiled and as \:.,/ pzombed no main altermliw arramemann in not ultnblihod. It "I this Ig;raanImt which in 'haul: Inns fin' gulf nln-I-an and 'Fllﬂ inﬁrm ntllrlﬂ .'_- I-ml-\-- nu. In-Iv onus v-nuucuuu uavunauv unruag as In _ it ffnir.-raga, the chow 'V jurhdiotlon of court: at balnw hm held in :11. % Bo it In in that contact, awed part namemfnemd inqje point. it .l "°' 'Inna. It in at this record evldanoe ﬁﬁ iii '-i"hi unna-

was pmw om way or the other."-so amt " ' ,- 'a ﬁiil Uﬂildua 5&5 IIVZINU Tl '-.-u-manual-um:-3" 1-cf -nu'. 'gun-. an that contact' ' pimieci by the pun' ' iii % % 1': mt reduced into writing and which 'a purely is not entnhlhhnd. It in in that comatt. they have stnhadnnpnrtafmunaofuctionhuu-'Iunwithint1:a K] .19..

CouruatBhirnoga.11:lois'thedofamo1:nlnot1lqrtha damndnm. Thu plnintiﬂ nu:-and that the %'-.-¢.~.a%:-.5.-.k'a as 3:216 96% at .9.'-Jnzr--...,,.'.-. Raﬁ . Afhar" mm ianttin in Both the emu-t-* in turf and no the pxmmr in 51:6 arm; cou_r1;

.1. .__- 3.11.'.-.;

....._.... ..x.-...._._- ....:..-| _ * In at us. In.I'r.I.'ﬁnI:_]ul'nI.:Jn:..In:_1. :. ;

6. admitaadly, the of hoilad rice to the plmwr and defandantn.

are mt ham tn pay an suit . % in min: to get over these ﬁndings it was A % thntﬂmplninﬁﬁhndpnii the out was up '~. Tofboiled rice to M/mﬂadhakrhhnn Traders who in turn hnva1n'gnadthai1'r'ightInranaIfurﬁ1onnidmnru_1,rf1'om .11- tbs defaulams as per E::.P3 dmaad 13* August 1975. Thu suit in not hand on tha said .n_aulnI'.uu.n'I1'IAn ninlan an 1| 1] 'MI 1" fhﬁ ﬂilii IIIQIC 'Vi j_. ' nvuulmmv u.IIu.I..u.-In cl. «.6»-In u. «w um» Irvuv w .-- __ an ciocumacnt tin uuignnr u in this can ulna. mm the A :11; .I.a.:.In_-!t,;IIIr.,In:r': 3 mt: a _u____... __... ..1.._"~1. _..:; it v,._".-.*..IV fIif"':y", ﬁﬁ unzruu an my aumna_ﬁ;. ""

tuna. uwﬁ_.i.I."ﬁﬁﬁ1'.. \iu""'|i.'I':.

an the unit! 'i=*.at.!":'haold that the nu pants' In Tough tiocumams' pmducuu." ' hm: not out cogent do not prom the one of 'xi:":'~i"riE'* '"""' "' In Iliuu uﬁe-a':.1:a-uts & rat irfdaa m:".ﬁ.'ia.'-*.'... an A to not on the mid cioounj _' . fan the A % . the doﬁaundanil hm been consistent. in their

- 7ntand as to the me.w1noh they have pleaded in the nu ---------a-u-up -- ---up---.------------- .12..

oonv1mimavidenoe.inparﬂouJar.t1:edooumM1t§j;y nu; ma, 'r1m-am, l_Ig'L:h :1; 'I A ......_-.....-.l.._.--. ....-...._.... ...._,..__I_A..l'_ proper ippmalu ﬁf ('xiii an rar.-crd have rightly held an: ~ A tnuumhhhawn;ﬂnuudmﬁmghihm@§ﬁﬁﬁﬂW

3. in that View subuiantini qiieébﬁhs of lawﬂdn in thb 1;-.

9, of appeal' on maul' , LI'l.iTo.i of dalay. do not survive hr it in the dinminlad. Sdf-3 Tudqe

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