North-East Karnataka Road ... vs B R Lakshmana S/O Ramachandrappa
2022 Latest Caselaw 12395 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
        DATED THIS THE 12TH DAY OF OCTOBER, 2022
                          BEFORE
         THE HON'BLE MS. JUSTICE JYOTI MULIMANI
 REGULAR SECOND APPEAL NO.3332 OF 2006 (DEC/INJ)

BETWEEN:

NORTH EAST KARNATAKA ROAD
TRANSPORT CORPORATION,
SARIGE SADAN,
GULBARGA - 585 101,
BY ITS MANAGING DIRECTOR,
NOW REPRESENTED BY ITS
CHIEF LAW OFFICER.                            ...APPELLANT

(BY SRI.P.P.HIREMATH AND
      SRI.SUNIL DESAI., ADVOCATES [ABSENT])

AND:

B.R.LAKSHMANA,
S/O RAMACHANDRAPPA,
SINCE DECEASED BY LRs.

a.      HAMPAMMA
        W/O LATE B.R.LAKSHMANA,
        AGE:64 YEARS, OCC:HOUSE HOLD WORK.

b.      B.L.MADHAVI
        D/O LATE B.R.LAKSHMANA,
        AGE:31 YEARS, OCC:HOUSE HOLD WORK.

        BOTH ARE R/O: W.23, GADANG STREET
        NEAR NILAKANTESHWARA TEMPLE
        COWAL BAZAAR
        BELLARY - 583 102.
                                             ...RESPONDENTS
(BY SRI.K.RAGHAVENDRA RAO AND
      SMT.V.VIDYA IYER., ADVOCATES)
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     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 21.08.2006
PASSED IN R.A.NO.7/2004 ON THE FILE OF ADDL.CIVIL JUDGE
(SR.DN), BELLARY, DISMISSING THE APPEAL AND UPHOLDING
THE JUDGMENT AND DECREE DATED:20.12.2003, PASSED IN
O.S.NO.438/1998 ON THE FILE OF THE II ADDITIONAL CIVIL
JUDGE (JR.DN), BELLARY.

      THIS RSA POSTED FOR FINAL HEARING THIS DAY, THE
COURT MADE THE FOLLOWING:
                           ORDER

Though matter called twice, there is no representation

on behalf of appellant.

The appeal is listed today for final hearing.

As could be seen from the appeal papers, the appeal

is of the year 2006. Now we are in the month of October

2022. The matter is pending for almost 16 years.

As already noted above, though matter called twice,

there is no representation on behalf of appellant. The

Regular Second Appeal is dismissed for non-prosecution.

Sd/-

JUDGE TKN