V.JAYAGEETHA Vs. APSRTC

JUDGEMENT

(1.) This appeal is preferred by the claimant challenging the award dtd. 14/6/2016 passed in M.V.O.P.No.261 of 2012 on the file of Motor Accidents Claims Tribunal-cum-IV Addl. District Judge, Tirupati, wherein the Tribunal while allowing the petition, awarded a compensation of Rs.9,13,740.00 with interest @ 7.5% p.a., from the date of petition till the date of deposit for the injuries sustained by her in the motor vehicle accident.

(2.) For the sake of convenience, the parties hereinafter referred to as they were arrayed in the lower Court.

(3.) As seen from the record, originally the petitioner filed an application U/s 166 (1) (a) of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.12,00,000.00 on account of the permanent disability and injuries sustained by the petitioner in a motor vehicle accident occurred on 9/3/2012 while the petitioner was travelling in APSRTC hire bus bearing No.AP 03Y 8996 from Appalayagunta to Tirupati and at Krishna Stone Crusher on Puttur - Tirupati road the petitioner fell down from the running bus at a curve, under the jurisdiction of Vadamalapet Police Station.