M C CHALAPATHY Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THIS is claimants' appeal seeking for enhancement of compensation in respect of the death of D.N.Yashodha in a motor accident.

(2.) FOR the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.

(3.) AFTER service of notice the respondent appeared and contested the petition. They contended that the accident has not taken place on account of negligence of the driver of the bus bearing No.AP-22-Z- 2055. On the other hand, it was on account of negligence of the driver of the bus in which the deceased was travelling. Accordingly, they contended that as the accident has not taken place due to the fault of the driver of their bus they are not liable to pay any compensation and accordingly, sought for dismissal of the petition.