GENERAL MANAGER,APSRTC,HYDERABAD Vs. CHUNCHU SRINIVAS RAO

JUDGEMENT

(1.) These two appeals arise out of the award passed in M.V.O.P. No. 424 of 2006 dated 31.3.2009 by the Motor Accidents Claims Tribunal (II Additional District Court) Ranga Reddy district: at L.B. Nagar (for short the Tribunal). M.A.C.M.A. No. 2876 of 2009, is filed by APSRTC, challenging the award of the Tribunal on the ground that excessive compensation was granted, whereas MACMA No. 1819 of 2013 is filed by the claimants seeking higher compensation than what is awarded. Both the appeals are disposed of by common order. For the sake of convenience the parties are referred to as the Corporation and the claimants.

(2.) The facts giving rise to these two appeals are as under;

(3.) On 3.7.2005 at about 12.30 PM near M.N. Diabetics Hospital, the driver of the APSRTC bus bearing No. AP-28-AN 8, 0708 came at a high speed in a rash and negligent manner, dashed to the scooter of the deceased and in the accident he died instantaneously. Since no compensation was paid by the corporation, the father and mother of the deceased instituted O.P. No. 424 of 2006 under Section 166 of the Motor Vehicles Act, 1988 (for short the Act) claiming a compensation of Rs. 10,00,000/-. As on the date of death, the deceased was working in G.E. Consumer Finance Servicing company and he was drawing a salary of Rs. 8164/-. Deceased was aged 22 years. He was unmarried.