SYED MURFAD PEER S/O SYED NISAR AHMED; ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION, MANAGING DIRECTOR Vs. VICE CHAIRMAN AND MANAGING DIRECTOR, A P S R T C ; SYED MURFAD PEER S/O SYED NISAR AHMED

JUDGEMENT

(1.) These two appeals arise out of the same impugned judgment and award dated 24.3.2006 passed in MVC No. 1575/2005 on the file of the XIX Addl. SCJ. Member MACT, Court of Small Causes, Metropolitan Area, Bangalore (SCCH-17) (hereinafter referred to as the Tribunal for short).

(2.) The Tribunal by its impugned judgment and award, awarded a sum of 1,75,000.00 as compensation with interest at 6% p.a. on account of the injuries sustained by the claimant in the road traffic accident. The claimant has filed the appeal-MFA 11043/06 contending that the quantum of compensation awarded by the Tribunal is inadequate and it requires enhancement and the Andhra Pradesh State Road Transport Corporation (hereinafter referred to as 'the Corporation' for short) has filed the appeal-MFA 5990/07 contending that, the finding of the Tribunal that the accident has occurred due to the rash and negligent driving of the offending bus by its driver and thereby fixing the liability on the part of the Corporation is not just and proper and further, contended that the quantum of compensation awarded by the Tribunal is excessive and is liable to be reduced.

(3.) The brief facts of the case are as follows: