M.G. Shekharappa vs The Union Of India
2022 Latest Caselaw 8061 Kant

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 1ST DAY OF OCTOBER, 2021

                          PRESENT

             THE HON'BLE MR. JUSTICE B. VEERAPPA

                            AND

         THE HON'BLE MR. JUSTICE N.S. SANJAY GOWDA

     MISCELLANEOUS FIRST APPEAL No.8956/2015 (AA)


BETWEEN:

M.G. SHEKHARAPPA,
S/O. MAHADEVAPPA,
AGED ABOUT 67 YEARS,
AGRICULTURIST AND RETIRED ENGINEER,
R/O. NO. 1949/10,
19TH CROSS, VIDHYANAGAR,
DAVANAGERE.                                    ...APPELLANT

(BY SRI MAHAMAD TAHIR A, ADVOCATE(ABSENT))

AND:

1.     THE UNION OF INDIA,
       REPRESENTED BY ITS CABINET SECRETARY,
       PARLIAMENT HOUSE,
       NEW DELHI-110001.

2.     THE COMPETENT AUTHORITY,
       (LAND ACQUISITION) NH-4,
       NATIONAL HIGH WAY AUTHORITY OF INDIA,
       OFFICE OF NATIONAL HIGHWAYS,
       SRI. RUDRAKRUPA,
                               2




     DOOR NO.1075,
     BEHIND M.M. KRISHNA PETROL BANK,
     OPP. ITI COLLEGE,
     HADADI ROAD,
     DAVANAGERE-577512.
     NOW AT:
     PROJECT DIRECTOR,
     OFFICE OF THE NATIONAL
     HIGHWAY AUTHORITY OF INDIA,
     BEHIND SB WAY BRIDGE,
     BESIDE JMIT COLLEGE,
     CHITRADURGA-577501.

     PROJECT IMPLEMENTATION UNIT (PIU)
     NEAR J.M.I.T., N.H-4(KM202)
     CHITRADURGE-577502.

3.   THE ARBITRATOR AND THE
     DEPUTY COMMISSIONER
     N.H-4 PROJECT,
     DAVANAGERE-DISTRICT,
     DAVANAGERE-577512.                    ...RESPONDENTS

(BY SRI SHOBITH N.SHETTY, ADVOCATE FOR R1 & R2;
SRI K. DILIP KUMAR, HCGP FOR R3)
                             ...

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION UNDER SECTION 37(1)(b) OF ARBITRATION AND
CONCILIATION ACT, AGAINST THE JUDGMENT AND DECREE DATED
27.04.2015 PASSED IN A.O.S.NO.64/2008 ON THE FILE OF THE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DAVANAGERE,
DISMISSING THE SUIT FILED U/S 34 OF THE ARBITRATION AND
CONCILIATION ACT.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, B.VEERAPPA J., DELIVERED THE
FOLLOWING:
                                     3




                            JUDGMENT

Though the appeal is of the year 2015 and called twice, none

appears for the appellant. We have no other option, except to

dismiss the appeal for default.

Accordingly, miscellaneous first appeal is dismissed.

SD/-

Judge

SD/-

Judge

Nsu/-