APSRTC Vs. J.V.SATYANARAYANA

JUDGEMENT

(1.) Heard Sri Aravala Rama Rao, learned Standing Counsel for the appellant/Andhra Pradesh State Road Transport Corporation and Sri M.Karibasaiah, learned Counsel for the respondents 1 to 4/claimants.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act (for short 'the M.V.Act) has been filed by the Andhra Pradesh State Road Transport Corporation (in short 'APSRTC'), challenging the award dtd. 14/10/2016 of the VI Additional District Judge, Anantapur at Gooty (in short 'the Tribunal') passed in O.P.No.2 of 2015, by which the claimants have been awarded a sum of Rs.3,98,824.00 with interest at 7.5% p.a.

(3.) The claimants/respondent Nos.1 to 4 filed Original Petition No.2 of 2015 under Sec. 166 of Motor Vehicles Act (in short 'MV Act') seeking compensation of Rs.35,00,000.00 due to death of wife of claimant No.1 and mother of claimant Nos.2 to 4 in Motor Accident on 7/3/2014 at about 4.30 pm near Chitravathi River Bridge of Kodikonda Village within the limits of Chilamathur P.S. The deceased was 45 years of age and she was working as School Assistant at ZPH School, Kodikonda Village and drawing salary of Rs.36,483.00 and was looking after the family. The claimants were entirely depending on the earnings of deceased. While deceased was travelling in an auto bearing No.AP02Y3049 from Kodikonda Village to Kodikonda check post, APSRTC bus bearing No.AP8Z1291 driven by its driver in a rash and negligent manner with high speed came in the opposite direction and dashed against the auto. The deceased received fatal injuries and while undergoing treatment, she died. The deceased was likely to be promoted as Headmistress within short time and would have received revised salary and future increments.