THE CHIEF SECRETARY Vs. SHAKEELA BANU

JUDGEMENT

(1.) IN R.F.A. No. 1688/2007, the State is challenging the correctness of the judgment and decree passed in O.S. No. 49/2004 dated 2nd January 2007 on the file of the Civil Judge (Sr. Dn.) & Prl. JMFC., Tarikere, whereas, the plaintiffs of O.S. No. 49/2004 have filed Cr.Ob. No. 16/2008, seeking enhancement of compensation.

(2.) BEFORE this Court, since the appellants failed to take steps against the respondents/Class I legal heirs of the victim of the incident, R.F.A. No. 1688/2007 has been dismissed as against respondent Nos. 1 to 3 vide order dated 14.7.2014, hence, as of now, there are no respondents. However, the very same legal heirs of the victim Saleem are prosecuting the case by way of Cross Objection No. 16/2008.

(3.) BRIEFLY stated the facts are: