Pannala Srinivas Reddy vs K.Yellakka
2022 Latest Caselaw 1821 Tel

   THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU


                     MACMA No.259 of 2018

 JUDGMENT :

Learned counsel for the appellant states that this is an

appeal preferred by the appellant/respondent No.1 i.e., owner of

the vehicle involved in M.V.O.P. No.670 of 2015 on the Principal

Motor Accidents Claims Tribunal, Warangal, by which the

appellant herein and other respondent in the main O.P. were

directed to pay a sum of Rs.5,11,000/-, together with interest @

7.5% per annum to the respondents/petitioners (claimants in

M.V.O.P.). However, after filing the appeal, the entire award

amount was paid to the respondents/petitioners, thereby, this

appeal becomes infructuous and not maintainable.

In view of this representation, the appeal is dismissed

as infructuous.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

______________________________ JUSTICE SAMBASIVA RAO NAIDU 11th April, 2022.

PLV SSRN,J