APSRTC Vs. BOTCHA PAVAN KUMAR

JUDGEMENT

(1.) Heard Sri Vinod kumar Tarlada, learned Standing Counsel for APSRTC/appellants.

(2.) This appeal is directed by the appellants/APSRTC against order and decree dtd. 29/12/2011 in M.V.O.P.No.1069 of 2009 on the file of Motor Accidents Claims Tribunal-cum-VII Additional District Judge(Fast Track Court), Visakhapatnam.

(3.) The petition is filed under Sec. 166 of M.V.Act 1988, claiming a sum of Rs.5,00,000.00 towards compensation for the personal injuries sustained by the claimant in a motor vehicle accident occurred on 10/2/2009 at about 2.00 PM involving RTC bus bearing No.AP 28 Z 1009.