APSRTC Vs. KUPPALA MALLIKARJUN MALLI, KADAPA

JUDGEMENT

(1.) This appeal is preferred by the Appellant/APSRTC, challenging the award dtd. 25/7/2013 passed in M.V.O.P.No.24/2009 on the file of Motor Accidents Claims Tribunal- cum-IV Addl. District Judge, Kadapa, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.1,80,000.00 with interest @ 6% P.A. from the date of petition, till the date of realisation to the respondent/claimant for the injuries sustained by the claimant.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioner filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.2,00,000.00 on account of the injuries and disability sustained by the petitioner in a motor vehicle accident occurred on 4/12/2007 while the petitioner was travelling on a lorry bearing No.AP 04 U 9502 from Kadapa through Kothakota village, proceeding to Hyderabad along with company materials. When the lorry was moving on N.H.7 near outskirts of Addakula village, RTC Bus bearing No.AP11Z 1769 came in a rash and negligent manner, opposite to his vehicle and hit the lorry in high speed, due to which, the driver of lorry sustained fatal injuries and died on the spot and the petitioner also sustained grievous and simple injuries.