Apsrtc vs Mothe Anjaiah
2023 Latest Caselaw 945 Tel

          THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA



                       M.A.C.M.A.NO.1470 of 2007



JUDGMENT:

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

dated 05.04.2007 passed in O.P.No.379 of 2006 by the Motor Accident

Claims Tribunal-cum-V Additional District Judge, Warangal.

2. When the matter came up for hearing on 27.01.2023 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.