MANAGING DIRECTOR APSRTC Vs. C RANGASWAMY

JUDGEMENT

(1.) This appeal is filed by the A.P.S.R.T.C. and the cross-objections by the claimants against the award dated 23.03.2007 passed by the Motor Accidents Claims Tribunal-cum-III Additional Chief Judge, City Civil Court, Hydria in O.P.No.2649 of 2005. Challenge to the award by the A.P.S.R.T.C. is on the ground that the Tribunal without properly appreciating the evidence on record wrongly held that the accident was due to the rash and negligent driving of the driver of the A.P.S.R.T.C. bus and also on the ground that the compensation granted by the Tribunal below is on higher side. Whereas, the cross-objections are filed by the claimants on the ground that compensation granted by the Tribunal is not adequate, not just and reasonable and it requires enhancement.

(2.) I have heard Sri K. Mohave Reddy, learned counsel appearing for the A.P.S.R.T.C. and Smut. B. Roja Ramani, learned counsel appearing for the respondents-cross objectors.

(3.) Since this Court, to arrive at a reasonable compensation required to be paid to the claimants on the appeal filed by the A.P.S.R.T.C, I do not want to go into the technical question whether the cross-objections are maintainable or a regular appeal has to be filed. Therefore, I dispose of the appeal as well as the cross-objections by the following common judgment.