R.KONDA REDDY Vs. APSRTC

JUDGEMENT

(1.) Heard Sri K. Ratanga Pani Reddy, learned counsel for the claimants and Sri K. Viswanatham, learned standing counsel for Andhra Pradesh State Road Transport Corporation (in short 'APSRTC') in both the appeals.

(2.) The appellants in MACMA No.2574 of 2013 are the claimants in MVOP No.816 of 2008. They are the respondents in MACMA No.2357 of 2013. APSRTC is the appellant in MACMA No.2357 of 2013 and the respondent in MACMA No.2574 of 2013.

(3.) The claimants filed MVOP No.816 of 2008 in the Motor Accidents Claims Tribunal - cum - First Additional District Court, Kurnool (in short 'the Tribunal') under Ss. 163A and 166 of the Motor Vehicles Act, 1988 (in short 'MV Act'), claiming compensation of Rs.60,00,000.00 on account of the death of R. Srinivasa Reddy (hereinafter referred to as 'deceased'), their predecessor in a road accident, dtd. 8/10/2008.