B CHINNA SESHAMMA Vs. APSRTC

JUDGEMENT

(1.) This appeal under section 173 of the Motor Vehicles Act, 1988, is preferred by the appellants-claimants questioning the inadequacy of compensation awarded by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Kurnool vide the award dated 13.10.2006 in M.V.O.P No. 196 of 2005, wherein the claim of the appellants-claimants was allowed in part awarding compensation of Rs. 6,89,884 together with proportionate costs and interest at 7.5 per cent per annum from the date of filing of the petition till the date of payment.

(2.) The appellant No. 1 is the mother, the appellant No. 2 is the wife and appellant Nos. 3 and 4 are the children of the deceased B.C. Seshappa.

(3.) Briefly, the facts of the case, as stated in the claim petition, are that on 26.1.2005 while B.C. Seshappa was proceeding on his motor cycle bearing registration No. AP 21-C 7536 on the left side of the road duly following the traffic rules and at about 8.30 p.m. when he reached Rythu Bazar, C. Camp., Kurnool, the RTC bus bearing registration No. AP 10-Z 2265 of Atmakur Depot driven by its driver in a rash and negligent manner dashed his motor cycle from behind, due to which he sustained grievous injuries and died instantaneously.