APSRTC Vs. KATURI PADMAVATHI

JUDGEMENT

(1.) Challenging the judgment and decree dtd. 19/10/2010 in M.V.O.P. No.263 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, West Godavari, Eluru, (for short 'the tribunal'), whereby the tribunal awarded compensation Rs.5,66,000.00 with proportionate costs and subsequent interest at 6% per annum against respondents 1 and 2 jointly and severally, the second respondent-APSRTC, represented by its Vice Chairman and Managing Director, Musheerabad, Hyderabad, has preferred this appeal seeking set aside the order and decree passed by the tribunal.

(2.) For convenience, the parties herein will be referred to as they were arrayed in the M.V.O.P.

(3.) The claimants have filed a petition under Sec. 166 of the Motor Vehicles Act read with Rule 455 of the Motor Vehicles Rules, for compensation Rs.10,00,000.00 on account of the death of Katuri Satyanarayana in a motor vehicle accident that occurred on 11/8/2008 on by-pass road, opposite to Jalleru B.C. colony, Jangareddigudem. The first claimant is the wife, claimants 2 to 4 are the children and the fifth claimant is the mother of Katuri Satyanarayana. He will be referred to as "the deceased".