Karnataka High Court
Sri K Bangarappa vs State Of Karnataka on 13 January, 2010
Bench: Manjula Chellur, A.N.Venugopala Gowda
IN THE HIGH COURT Oi' KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF JANUARY, 2010
PRESENT
THE HON'BLE MRSJUSTICE MANJULA
THE HON'BLE MR. JUSTICE A.N.vENuGoPAL/TG«Q'!Sfi§A~
MISC.W.NOS.8719, 8718 &1'228'8.__Qi'?A2O§§:'A«. V:
WRIT APPEAL No.124'/'.2609' (LR'3V_--;Tf - = A'
BETWEEN:
_ 'DJ.'
Sri. Kfiangarappa,
Son of Kariyappa, , _ ._
Since dead by his L.Rs.
1. Smt. KaI'§Va.rTw-rriia, V
Aged ago 75 rs, _
Wife of E-ate-K;!3Va'ng'a~ra'p.pa--. -
2. H a nuTm.f:Tre~the p-pVa';'.:' _ J
Ag ed a b'o.u t" 5.6 if./€a~.!_'S ,' "
Sgoh of Iate'"K_._Ba nga ra ppa.
Agyed. y_aTb.0u_t S4 years,
._ n"*of"_~.!.,ateV:' K". Bangarappa.
4. "i<.B.v-L'a3<s":E1mana Rae,
Agedtabout 52 years,
A. ,Son"0f iate K.Bangarappa.
- Yuvaraj,
E Aged about 50 years,
(By Sri. E.Thirthappa,Ad__v.) it
I.)
Son of late K.Banga:'appa.
Shivamurthé,
Aged about 48 years,
Son of late K.Bangarappa.
Ganapathi,
Aged about 44 years,
Son of late K.Bangarappa.
All are residents of Kodkeni vii|aAge,l"--_V_z
Soraba Taluk, Shimoga Distrirgt.
."(.C_ommfon in all)
AND:
1.
State of Kamatjaka
By its S.e.er.eta';ri,_r,s_ ~ ' _
Revenue D_.epga"rtmen V' , '
M . s'."B'di'ld.i'h,g, '£13 "
Védaljana vee.dnj,~, "
Bangalore
Land Tr'i'bu'na.lV A
Secret_ary, Soraba Taluk,
- Sh isjno gag D i stri "
.V _ m a,
" W/o'.. I'a.t_e'.l;')evendrappa,
4' _ Aged ,a'oou't 65 years,
"'V('B'y"sri. T.P.SrEnEvas, AGA for R1 & R2)
"P./o=; Kodvakani, KEB Colony,
Sor_at:a Taiuk, Shimoga District.
...RESPONDENTS
(Common in all) ' rv...,.";_AfiéE'i;'LANTS 1' Misc.W.No.8719/2009 is fiied under Order X11 Ruie 9 of C.P.C. praying to set aside the abatement if any, in bringing the i_.Rs of the deceased K.Bangara_p~~p_a~,._, 'on record.
Misc.W.No.8718/2009 is fiied under Sec'tionv5'~.of 'therh, V' Limitation Act, praying to condone the delayof in "
fiiing the application to bring the L:,'Rs on recor-:d.. '- iViisc.W.|\i0.12288/2009 is riieomdér Ord_'er':X)fIIn Ro:ei'*--.. 3 read with Section 151 *of*-._Code"v.of Civii 'P'I'GCed7LE!'€, v ' praying to bring the L.Rs of 'deceased ":<_._Bain'garappa, on record and permit them to pros_ec'ut_e--.the app«ea_i. These Misc.W."r-or _co:._rniri'g,. for orders, A.N.\/ENUC-SOPALA GOWDA,-T3, miade ti*i.e"frj;'i.!.QViIing:
Sincevthuei---L,;_R_s," 'idejceaised appeiiant were not come on record;--".iVi.i_sc,W:S'ivvJ__9/2009 has been fiied to aside the abatemerit. 'To c:i'rid':o'ne4 the delay of 819 days in filing theggggsaid amigcaitioii, Misc.\/\/.8718/2009 is fiied. is an application by L.Rs. of the de_ce.asAe'd :'a_p_pe.i;ia"r1t to permit them to come on record. 2~~.v'I.n the interest of justice, we deem it appropriate ..,f'0.aiii'ow the aforenoticed applications. Deiay is condoned. XS /,:
Abatement set aside and the L.Rs. of the appellant are permitted to come on record to prosecute the appeal. Learned counsel to amend the cause tide. Ksj/--