The New India Assurance Company ... vs V. Venkatesh And Another
2023 Latest Caselaw 944 Tel

          THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA



                       M.A.C.M.A.NO.1198 of 2008



JUDGMENT:

This appeal is filed by the appellant against the decree and judgment

dated 27.12.2007 passed in O.P.No.353 of 2001 by the Motor Accidents

Claims Tribunal-cum-I Additional District and Sessions Judge, L.B.Nagar,

Hyderabad.

2. When the matter came up for hearing on 03.02.2023 there was no

representation by the learned counsel for the appellant. Hence, this matter

was directed to be listed under the caption "for dismissal". Even, today also,

though the matter is listed under the caption "for dismissal" there is no

representation by the learned counsel for the appellant. It seems that the

appellant has no interest to pursue the appeal.

3. Under these circumstances, this MACMA is dismissed for default.

However, there shall be no order as to costs

As a sequel, Miscellaneous Applications, if any, pending shall stand

closed.

_____________________ NAGESH BHEEMAPAKA, J

24th February, 2023 KSL.