APSRTC Vs. VELUGULA RAMA LAKSHMI

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-IX Additional District Judge, West Godavari at Kovvur (hereinafter called as 'the Tribunal') in M.V.O.P. No. 7 of 2015 dtd. 22/12/2015.

(2.) The appellant is A.P.S.R.T.C. owner of the Bus bearing No. AP 28 Z 3320 (hereinafter referred to as "crime bus"). The respondent Nos. 1 and 2 are wife and son of one Venkateswara Rao (hereinafter called as 'the deceased') respectively. Respondent No. 3 herein is the driver of the crime bus.

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed before the tribunal.