T Saradha, Vizianagaram Dist vs Gundapu Krishna, Visakhapatnam Dist 2 ...
2024 Latest Caselaw 6795 AP

Andhra Pradesh High Court - Amravati

T Saradha, Vizianagaram Dist vs Gundapu Krishna, Visakhapatnam Dist 2 ... on 6 August, 2024

APHC010630522016
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                  [3367]
                             (Special Original Jurisdiction)

                     TUESDAY ,THE SIXTH DAY OF AUGUST
                      TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

                   THE HONOURABLE SRI JUSTICE V SRINIVAS

  MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 522/2016

Between:

T Saradha, Vizianagaram Dist                              ...APPELLANT

                                    AND

Gundapu Krishna Visakhapatnam Dist 2 Others and      ...RESPONDENT(S)
Others

Counsel for the Appellant:

  1. G SAI NARAYANA RAO

Counsel for the Respondent(S):

  1. GUDI SRINIVASU

  2.

The Court made the following:

JUDGMENT:

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

Accidents Claims Tribunal-cum-II Additional District Judge, Parvatipuram,

(hereinafter called as 'the Tribunal') in M.V.O.P.No.476 of 2012 dated

08.10.2015.

2. As seen from the proceeding sheet, dated 19.10.2023, there was no

representation on behalf of the appellant. Today, when the matter is taken up

for final hearing, there is no representation on behalf of the appellant. It

appears that the petitioner has not shown any interest to prosecute the

appeal.

3. Smt.Manimma Medida, learned counsel representing

Sri Gudi Srinivasu, learned counsel for Respondent No.3 is present and

reported ready.

4. Therefore, 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:06.08.2024 KNN