AGILIKONDA NALLAPPA Vs. JAVAJI VENKATA PRASAD

JUDGEMENT

(1.) Heard Sri M. Ram Prasad, learned Counsel appearing on behalf of Sri K. Srinivas, learned Counsel for the Petitioner and Sri N. Chandra Sekhar Reddy, learned Counsel appearing online for the Respondent Nos.1 to 3.

(2.) It transpires from record that Respondent No.5 was served with the Notice on 23/6/2025 despite which, he has not evinced any interest in entering appearance either in-person or through a Counsel. Accordingly, Respondent No.5 is set ex parte.

(3.) In the pending Motor Vehicle Original Petition No.90/2024, the claimants have filed I.A.No.101/2025 seeking attachment of the property of Respondent No.1 therein. The Motor Accident Claims Tribunal-cum-District Judge, Anantapuram, after conducting an enquiry, was pleased to allow I.A.No.101/2025 vide Order dtd. 28/1/2025, thereby attaching the schedule property belonging to the Respondent No.1 therein. This Order dtd. 28/1/2025 is now under challenge in the present C.R.P.