D THIMMAPPA SHEIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS review petition, from the order dated 20-3-1997 delivered by hon'ble Mr. S. Rajendra babu, j. And Hon'ble Mr. B. s. sreenivasa rao, j. , in w. a. nos. 1375 and 1376 of 1995, has been filed under order 47, Rule 1 of the Code of Civil Procedure.

(2.) WE have heard Sri shivaram bhat, learned counsel for the applicants/ petitioners.

(3.) THIS court dismissed the appeals and passed the order "that as respondent 2 is stated to have died on 6-10-1995, appeal had abated as against respondent 2. The contesting respondent having died, but legal representatives not having been brought on record. The matter having abated no relief can be granted to the appellants. Hence, the appeals are 'dismissed'. " it is against this Order, the review application has been filed.