DEPOT MANAGER APSRTC Vs. CHANDALA VEERA VENKATA SATYANARAYANA

JUDGEMENT

(1.) This appeal is filed by the APSRTC/respondent Nos.2 and 3 in MVOP No. 1515 of 2005 on the file of the Motor Accidents Claims Tribunal -cum -X Additional District and Sessions Judge, (Fast Track Court), Visakhapatnam at Anakapalle (for short 'the Tribunal'), challenging the award, dated 19.10.2006, passed by the Tribunal in fixing 75% of contributory negligence on the part of the appellants.

(2.) The 1st respondent herein is the claimant, who filed MVOP No. 1515 of 2005 under Section 166 of Motor Vehicles Act, claiming compensation of Rs.3,00,000/- towards special and general damages for the injuries sustained by him in a motor accident that occurred on 1.4.2005 due to rash and negligent driving of the driver of the APSRTC Bus bearing No.AP 11 Z 3531.

(3.) But, during the course of the arguments, the learned Counsel appearing for the appellants mainly concentrated on the percentage of the contributory negligence fixed by the Tribunal and he has not seriously contested the quantum of compensation.