The State Of Karnataka vs Vithal S/O. Dhirendrarao Beedi
2021 Latest Caselaw 1573 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

     DATED THIS THE 15TH DAY OF FEBRUARY 2021

                         BEFORE

      THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                   R.S.A.No.5559/2013

BETWEEN

1.    THE STATE OF KARNATAKA
      R/BY ITS EXECUTIVE ENGINER,
      MRBCC DN. NO. 1,
      NARAGUND DIST: GADAG.

2.    KARNATAKA NEERAVARI NIGAM LTD (KNNL)
      R/BY ITS EXECUTIE ENGINEER,
      MRBCC DN. NO. 1,
      NARAGUND, DIST: GADAG.

                                             ...APPELLANTS


(By Sri.RAMESH N MISALE, ADV.)

AND

1.    SRI.VITHAL S/O. DHIRENDRARAO BEEDI
      AGE: 49 YEARS, OCC: SERVICE,
      R/O.SHIVAPPANAKATTI,
      RAJENDRA NAGAR,HAVERI

2.    SRI.B CHANNAPPA
                                  2




      AGE: MAJOR,
      OCC: RETD. EXECUTIVE ENGINEER
      R/O. OLD PETH, BIRUR (AGO-3),
      CHIKKAMAGALUR.

                                               ....RESPONDENTS


       RSA FILED U/S.100 OF CPC, AGAINST THE JUDGEMENT &
DECREE DTD:17.01.2013 PASSED IN R.A.NO.56/2009 ON THE FILE
OF THE PRESIDING OFFICER, FAST TRACK COURT AT GADAG,
DISMISSING THE APPEAL, FILED AGAINST THE JUDGMENT AND
DECREE DTD:06.06.2006 AND THE DECREE PASSED IN O.S.
NO.242/2003 ON THE FILE OF THE ADDL. CIVIL JUDGE (SR.DN.),
GADAG, DISMISSING THE SUIT FILED FOR RECOVERY OF AMOUNT.

    THIS RSA COMING ON FOR ORDERS, THIS DAY, THE COURT,
MADE THE FOLLOWING:

                               ORDER

Request is made on behalf of learned counsel for

appellants for some more time.

In view of order dated 13.03.2020, appeal is

dismissed for default.

Sd/-

JUDGE

KGK