YALLAPPA PANDAPPA KADAVGOL Vs. SHANTAWWA

JUDGEMENT

(1.) Learned counsel for the appellant is absent.

(2.) Earlier the counsel on record had filed retirement memo in the case having issued notice to the appellant and by order dtd. 25/11/2020 the earlier counsel was permitted to retire from the case. The notice issued by the counsel was served on the appellant. Thereafter, there was no representation on behalf of the appellant. Hence, this Court issued court notice to the appellant and report of court notice in respect of sole appellant is received from Civil Judge and CJM (Sr.Dn), Saundatti Court stating that sole appellant is no more and death extract is also enclosed.

(3.) It appears that the appellant has not shown interest in pursuing the matter and hence, the appeal is dismissed for non-prosecution.