APSRTC Vs. MALLAGUNDLA NAGARJUNA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed by the Andhra Pradesh State Road Transport Corporation aggrieved by the judgment and order dtd. 10/8/2018 passed by the High Court of Judicature at Hyderabad for the State of Telengana and the State of Andhra Pradesh, passed in MACMA No.1818 of 2013, MACMA No.2358 of 2012 & MACMA (SR) No.45302 of 2012.

(3.) The 1st respondent-Claimant was the passenger in the bus on the date of accident. It was the case of the claimant, before the Tribunal that in view of rash and negligent driving by the driver of the bus and the driver of the auto coming in opposite direction, accident has taken place. The Motor Accidents Claims Tribunal vide order dtd. 20/12/2011, assessed the compensation at Rs.39,87,000.00, however, restricted the award to Rs.20,00,000.00. The Tribunal has held that the appellant-Corporation as well as the owner-cum-driver of the auto and Insurance Company were jointly and severally liable to pay compensation.