APSRTC Vs. TADEPALLI SWAROOPA

JUDGEMENT

(1.) The present appeal is filed by the 2nd respondent in the MVOP against the award of the Motor Accidents Claims Tribunal-cum-Principal District Judge, West Godavari, Eluru, dated 28.10.2016 in M.V.O.P.No.541 of 2015.

(2.) The said M.V.O.P came to be filed by five petitioners, who are respondents in this appeal. The case of the petitioners in M.V.O.P. was that Tadepalli Venikateswara Rao (deceased) had passed away in an accident involving Auto bearing registration No.AP-37Y-7694 driven by the deceased and an APSRTC bus bearing registration No.AP-29Z-3361. The said accident had occurred on 13.11.2014 near Yagarlapalli road around 6 pm., in the evening. The 1st respondent is the wife of the deceased. Respondents 2 and 3 are the children of the deceased and respondents 4 and 5 are the parents of the deceased.

(3.) The case of the petitioners, who are the dependants of the deceased, in M.V.O.P.No.541 of 2015 was that the deceased had died in an accident, which was the result of rash and negligent driving by the driver of the APSRTC bus and that the deceased was aged about 26 years and earning about Rs.8000/- per month. On this basis, a claim for Rs.9,65,000/- was made under various heads.