Smt Roopamma vs Superintendent Engineer
2023 Latest Caselaw 11295 Kant

Karnataka High Court

Smt Roopamma vs Superintendent Engineer on 20 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                        NC: 2023:KHC:46620
                                                      RFA No. 1702 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                       BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR FIRST APPEAL NO. 1702 OF 2022 (RES)


              BETWEEN:

              1.    SMT ROOPAMMA
                    W/O LATE KRISHNAPPA
                    AGED ABOUT 42 YEARS

              2.    SANTHOSH
                    S/O LATE KRISHNAPPA
                    AGED ABOUT 20 YEARS

              3.    KUMUDA
                    D/O LATE KRISHNAPPA
                    AGED ABOUT 18 YEARS


Digitally     4.    RANGASHAMAIAH
signed by R         F/O LATE KRISHNAPPA
MANJUNATHA
Location:           AGED ABOUT 69 YEARS
HIGH COURT
OF
KARNATAKA
                    ALL ARE RESIDING AT
                    CHEELANAHALLI VILLAGE
                    BRAHMASAMUDRA POST
                    I D HALLI HOBLI MADHUGIRI TALUK
                    TUMKURU DISTRICT - 572101
                                                             ...APPELLANTS
              (BY SRI. GIRISH B BALADARE., ADVOCATE)
                                 -2-
                                             NC: 2023:KHC:46620
                                         RFA No. 1702 of 2022




AND:

SUPERINTENDENT ENGINEER
BESCOM O AND M CIRCLE
OLD KOTHITHOPU ROAD
TUMAKURU
TUMKURU DISTRICT - 572101
                                                 ...RESPONDENT
(BY SRI. H.V. DEVARAJU., ADVOCATE)

       THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41

RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE DATED

20.09.2017 PASSED IN OS No.446/2015 ON THE FILE OF THE

PRINCIPAL     SENIOR   CIVIL   JUDGE   AND    CJM,   TUMAKURU,

DECREEING THE SUIT FOR COMPENSATION AND ETC.,


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT MADE THE FOLLOWING:


                            ORDER

Case called twice. None present on behalf of the

appellants.

2. The matter was dismissed for non prosecution and at

request of learned counsel for the appellants, matter was

NC: 2023:KHC:46620

restored. Even after restoration of the appeal, there is no

compliance of the office objections.

3. Accordingly, appeal stands dismissed for non prosecution.

Sd/-

JUDGE

MR