Karnataka High Court
K T Kariyappa Since Deceased By His Lr vs Vijaya Bank on 24 October, 2011
Bench: V.G.Sabhahit, S.N.Satyanarayana
-1- iN THE HIGH COURT OF KARNATAKA AT BANGALORE _ DATED THIS THE 247 DAY OF OCTOBER: 2011 PRESENT THE HON'BLE MR. JUSTICE me Shas AND ~ | . THE HON'BLE MR. JUSTICE § S: N SATYANARAY ANA MISC. W. Nos. 6421. 6422 & 7979 OF 2011 IN. WRIT APPEAL Nos. 3680 853 Dor 201 6 wr ER) BETWEEN 1. SRI KARIVAPPA | oe /O SRI K.KOTHIMMALAN . SINCE DECEASED BY HIS.LR: KOTERA K. ASHWINE ©} W/O. LATE ET. 'KARI TAPPA AGED ABOUT 42 YEARS, NOW K/ AAT C/O CHONIRA M DEVAIAH, _ -F FSCO LOOR VILLA LOE, _ HUDIKERE POST - 571 218 "VIRAJPET "TALUR, SOUTH £ KODAG U KARNATABA. Sus ok. TH Ee GENERAL SECRETARY, > VIJAYA BANK WORKERS ORGANIZATION, S7FA, P88 FLOOR, CAR STREET, : ULSOOR, BANGALORE -~ 560 008. _. APPELLANTS (By SRI SUBDA RAO, SR. COUNSEL FOR M/S SU HBARAO & CO., ADVS.) AND VIJAYA BANK (GOL UNDERTAKING) a HEAD OFFICE: 41/2 M.G. ROAD, BANGALORE REPRESENTED BY THE CHIEF MANAGER (LR.D} ee vs RESPONDENT (SERVED) MISC. W. NO..6421/11 1S FH. ED 1/0 22 RULES 3 READ WITH SECTION 151 OF THE CPC PRAYING TO CONDONE THE. DELAY,.OF 470 DAYS IN THE LR FILING APPLICATION SEEKING PERMISSION TO COME ON RECORD, MISC. Ww. NO: 6422/41 TS FILED U/O 22 RULES 9 READ WITH SECTION 121 OF THE CPC PRAYING TO ALLOW. THIS APPLICATION AND SET ASIDE THE . ABATEMENT OF 410 DAYS. MISC. Ww. "NO. 7979/11 1S FILED U/O 22 RULES 3 READ wr imal SECTION 15] OF THE CPC PRAYING TO ALLOW THIS" APPLICATION AND PERMIT THIS APPELLANT TO COME ON RECORD AS THE LEGAL ".. REPRESENTATIVE OF LATE K.T. KARIYAPPA, WHO _ WAS THE PETITIONER IN THE WRIT PETITION NO. . 5493/69 C/W W.P 2506/08. THESE MISC.Ws. COMING ON FOR ORDERS THIS DAY, SABHAHIT J., MADE THE FOLLOWING:- .3- ORDER
Heard. Misc.W.No.6421/2011 is fer condonation of delay of 470 days in fling the'. L.Riapplication. Mise. W.No.G492/2011 is for setting aside abatement and Misc. WINo. 7979/2011 is for bringing the : LR appellant on record.
Notice of these applications were. issued to the respondent an a na ob j ectio ng h a ve been filed. In view "ofthe 'averments "mede in the applications which are not controverted, all fhe applications are allowed. Delay in filing the EER. application is condoned. Abatement is set aside." Th > applicarit 18 permitted fo come on record as
- legal representative. of the deceased appellant. Cause title to ~ be amended.
SUCH RCIA SENSE ESSE GS CSRS Se US