Kanakala Arjuna Rao, vs Shaik Noor Alam 2 Others
2024 Latest Caselaw 6696 AP

Andhra Pradesh High Court - Amravati

Kanakala Arjuna Rao, vs Shaik Noor Alam 2 Others on 2 August, 2024

 APHC010861422016
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                              [3367]
                               (Special Original Jurisdiction)

                      FRIDAY ,THE SECOND DAY OF AUGUST
                       TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

                    THE HONOURABLE SRI JUSTICE V SRINIVAS

     MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 1195/2016

Between:

Kanakala Arjuna Rao,                                                    ...APPELLANT

                                          AND

Shaik Noor Alam 2 Others and Others                              ...RESPONDENT(S)

Counsel for the Appellant:

     1. .

Counsel for the Respondent(S):

     1. K V SESHAGIRI RAO

     2.

The Court made the following:

JUDGMENT:

This appeal is directed against the order of the Chairman, Motor Vehicle

Accident Claims Tribunal-cum-I Additional District Judge, East Godavari

District at Rajahmundry, (hereinafter called as 'the Tribunal') in

M.V.O.P.No.773 of 2009 dated 20.06.2012.

2. Today, when the matter is taken up for hearing, there is no

representation on behalf of the appellant.

3. This Court received a letter, dated 12.04.2024 from the learned

Principal District Judge, Rajamahendravaram, wherein it is categorically

stated that the Process Server of Central Nazarath, Principal District Court,

Rajamahendravaram, could not able to serve the notice on the appellant since

the appellant is not residing in the said address and vacated the house about

10 ago and his whereabouts are not known.

4. As verified from the record, since the learned counsel for the appellant

is no more and the whereabouts of appellant is also not known and that the

returned postal cover shows that the appellant is not residing in the said

address. Thus, the present appeal is dismissed for default.

There shall be no order as to costs. As a sequel, pending applications, if

any, shall stand closed.

____________________ JUSTICE V.SRINIVAS

Date:02.08.2024 KNN