G.Purthuraju vs Sunkara Viswanadham
2023 Latest Caselaw 2871 AP

      HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                   M.A.C.M.A. No.3532 of 2005

ORDER:

This M.A.C.M.A is filed by the appellant/2nd respondent

against the judgment dated 11.10.2002 passed in

M.V.O.P.No.336 of 1998 by the Motor Accidents Claims

Tribunal-cum-IV Additional District Judge, Kakinada.

2. This M.A.C.M.A has been pending for the last eighteen

years. When the matter was called on 27.04.2023, there was no

representation on behalf of the appellant. The matter was posted

today under the caption "for dismissal". The matter is again

called on this day i.e., on 04.05.2023.

3. There is no representation on behalf of the appellant even

today, as the appellant does not appear to be interested in

prosecuting the matter.

4. Hence, the M.A.C.M.A is dismissed for non-prosecution.

There shall be no order as to costs.

5. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 04.05.2023 DNS

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

CRIMINAL PETITION No. 3532 OF 2005

04.05.2023

DNS