SIDDAMMA Vs. YALLAPPA

JUDGEMENT

(1.) Learned counsel for appellant submits that he has been instructed to state that appellant No.1(b) and respondent No.5 are no more. However, legal representatives of appellant No.1(b) have not come forward to file application for bringing the LRs of appellant No.1(b) and respondent No.5 on record.

(2.) Learned counsel for appellant further submits that inspite of he contacting appellant No.1(a) and the trial Court advocate, who entrusted the file to him, they have not come forward to take steps.

(3.) Consequently, appeal abates so far as appellant No.1(b) and as against respondent No.5.