PATTEPPAGARI HONURAPPA Vs. J. BHASKAR

JUDGEMENT

(1.) Challenging judgment and award dtd. 20/9/2014 passed by Member, Motor Accident Claims Tribunal-III, At Ballari (for short, 'tribunal') in MVC No.1153/2013, MVC No.1154/2013 and MVC No.1271/2013, these appeals are filed by claimants for enhancement of compensation.

(2.) Brief facts as stated are that in an accident that occurred on 11/7/2013 between auto bearing registration no.AP-02/TA-0325 and APSRTC bus bearing registration no.AP-11/Z-1831, claimants-occupants of auto sustained grievous injuries. Despite taking treatment at Community Health Centre, Rayadurga and VIMS Hospital, Ballari, they did not recover fully and sustained permanent physical disability.

(3.) Alleging loss of earning capacity, they filed claim petitions under Sec. 166 of Motor Vehicles Act , 1988 against driver and owner of APSRTC bus.