AP STATE ROAD TRANSPORT Vs. E KANAKAIAH

JUDGEMENT

(1.) In this appeal challenged award dated 16.11.2011 passed in M.V.O.P.No. 1140 of 2009 (O.P) on the file of Motor Accidents Claims Tribunal-cum-III Additional Chief Judge, City Civil Court, Hyderabad. Whereas the appellants herein are the respondents the respondent herein is the petitioner in the O.P. For convenience sake, the parties hereinafter be referred to as they are arrayed in the O.P.

(2.) The petitioner filed the O.P. for awarding compensation of Rs. 18,00,000/- from the respondents 1 and 2, the Managing Director, APSRTC and the Manager, APSRTC, Imlibun Depot, on the ground that on 24.8.2009 while he was walking on the road margin at the Market yard, Secunderabad, after getting down from the APSRTC Bus bearing No. AP 11Z 1339, the same bus hit him from his behind due to rash and negligent driving of it and then the bus ran over his right leg as a result of which his right leg was crushed and later he was admitted in Gandhi Hospital for treatment by reason of which he became totally disabled person. He claims that his monthly income was Rs. 7,000/- per month apart from which he used to get batta of Rs. 50/- per day as a lorry driver.

(3.) The respondent filed counter specifically denying the pleas taken by the petitioner putting the petitioner to establish his claim.