Mothad Khasim And 4 Others vs Riyazuddin And Another
2023 Latest Caselaw 2825 AP

      HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  M.A.C.M.A No. 1873 of 2006

JUDGMENT:

This appeal is filed by the appellants / claimants under

Section 173 of Motor Vehicles Act seeking enhancement of

compensation awarded in M.V.O.P.No.1240 of 2000 on the file of

Motor Accidents Claims Tribunal-cum-II Additional District

Judge, Guntur.

2. None appeared on behalf of the appellants.

3. This appeal has been pending for the last 16 years. Today,

when the matter is called, neither the learned counsel for the

appellants is present nor any accommodation has been sought

on their behalf. In these circumstances, this Court has no other

option except to dismiss the appeal for want of prosecution.

4. Accordingly, the appeal is dismissed for non-prosecution.

5. Pending applications, if any, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 03.05.2023 DNS

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

M.A.C.M.A. No. 1873 of 2006

03.05.2023

DNS