Sri. Parashurama @ Parasappa Lakshmana vs Union Of India
2024 Latest Caselaw 25611 Kant

Karnataka High Court

Sri. Parashurama @ Parasappa Lakshmana vs Union Of India on 28 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                            -1-
                                                       NC: 2024:KHC:43414
                                                     MFA No. 2656 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                          BEFORE

                            THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO.2656 OF 2016 (RCT)

                   BETWEEN:

                   SRI PARASHURAMA @ PARASAPPA LAKSHMANA
                   HOSAMANI, S/O LAKSHMANA HOSAMANI
                   AGED ABOUT 28 YUEARS
                   OCCUPATION PRIOR TO THE INCIDENT COOLIE
                   R/O TAGOOR ROAD, WARDE NO.15
                   SIKKALAGARA ONI, GADAG DISTRICT
                   KARNATAKA STATE
                                                         ...APPELLANT
                   (BY SRI K G SHANTHARAJA, ADVOCATE)
                   AND:

Digitally signed
                   UNION OF INDIA
by DEVIKA M        REP. BY ITS GENERAL MANAGER
Location: HIGH     SOUTH WESTERN RAILWAY
COURT OF
KARNATAKA          HUBLI-580020
                                                          ...RESPONDENT
                   (BY SRI VINAY VENUGOPAL, ADVOCATE)
                       THIS MFA IS FILED U/S.23(1) OF THE RAILWAY
                   CLAIMS TRIBUNAL ACT, AGAINST THE JUDGMENT AND
                   AWARD DATED 03.11.2015 PASSED ON OA II U 58/14 ON
                   THE FILE OF THE RAILWAY CLAIMS TRIBUNAL
                   BENGALURU BENCH AND ETC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                            -2-
                                       NC: 2024:KHC:43414
                                    MFA No. 2656 of 2016




CORAM: HON'BLE MR JUSTICE H.P.SANDESH


                     ORAL ORDER

The learned counsel for the appellant has not filed

any application in terms of the orders dated 09.09.2024

and 14.10.2024 to bring the legal representatives of

deceased appellant on record. On 14.10.2024, this Court

also made it clear that if needful is not done within two

weeks, the appeal will be dismissed as abated on the next

date of hearing. Hence, in view of the order dated

14.10.2024, the appeal is abated for not taking steps

against the legal representatives of the deceased sole

appellant.

Sd/-

(H.P.SANDESH) JUDGE

SN