REGIONAL MANAGER Vs. KOLUSU URMILA

JUDGEMENT

(1.) This appeal is preferred by the 2nd respondent/Andhra Pradesh State Road Transport Corporation challenging the award dtd. 27/9/2019 passed in M.V.O.P.No.790/2017 on the file of Motor Accidents Claims Tribunal-cum-II Addl.District Judge, West Godavari District at Eluru, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.7,44,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation for the death of Kolusu Harish @ Harish Kumar, son of the claimants/petitioners.

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

(3.) As seen from the record, originally the petitioners filed an application U/s.166 r/w.455 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.10,00,000.00 on account of death of their son Kolusu Harish @ Harish Kumar in a motor vehicle accident occurred on 19/5/2017 at about 06.00 a.m. while the deceased along with his friend Pallapothula Subrahmanyam was returning on Auto bearing No.AP 16TC 2960, by the offending APSRTC Bus bearing No.AP28Z 1391 driven by the 1st respondent/driver belonging to the 2nd respondent/APSRTC, which met with an accident near the entrance of Vellaturu Village.