J H KRISHNA MURTHY Vs. FEROZ KHAN

JUDGEMENT

(1.) IN this case on the death of the appellant, Sri J.H.Krishna Murthy, the aforesaid petition has been filed for bringing his legal representatives, petitioners Nos. 1 to 3, on record in the aforesaid C.C.C.A. This petition came up before the Court of the Deputy Registrar on 16-4-1985. The name of Sri Challa Seethararnaiah, the learned counsel for the 1st respondent, appeared in the cause-list and it was not contested. Though it is stated by the learned counsel that he was not present on that day, the Deputy Registrar ordered the said petition on the ground that it was not contested on that day. The objection now advanced by Sri Challa Seethararnaiah is based on the provisions' in R.12(16) of the Rules in Appellate jurisdiction of this High Court, which reads: