REGENT COMPUTRONICS PVT. LTD.

APSRTC Appellant

V/S

Ekkudu Venkata Kanaka Satyanarayana Respondents

Referred Judgements :-

SWADLING V. COOPER [REFERRED TO]
ASTLEY V. AUSTRUST LTD. [REFERRED TO]
DULCINA FERNANDES AND OTHERS VS. JOAQUIM XAVIER CRUZ AND ANOTHER [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
PRAMODKUMAR RASIKBHAI JHAVERI VS. KARMASEY KUNVARGI TAK [REFERRED TO]
SUNIL KUMAR VS. RAM SINGH GAUD [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. SHILA DATTA [REFERRED TO]
SIDRAM VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
MATHEW ALEXANDER VS. MOHAMMED SHAFI [REFERRED TO]

JUDGEMENT

(1.) [i] One E.Venkata Kanaka Satyanarayana [herein after referred as 'the claimant'] filed a petition under Sec. 166 of Motor Vehicles Act, 1988 [for short M.V. Act], before the learned Motor Accidents Claims Tribunal-cumPrincipal District Judge, Eluru [for short "MACT"], claiming compensation of Rs.11,60,000.00 for the injuries suffered by him in a Motor Vehicle Accident that occurred on 15/11/2008, contending that the accident has occurred due to rash and negligent driving of the driver of the APSRTC bus bearing No.AP 11 Z 1213 [for short the 'offending vehicle'],

(2.) The 1st respondent before the learned MACT is the driver and he is the 2nd respondent in this appeal. He remained ex parte before the learned MACT.

(3.) For the sake of convenience, parties will be herein after referred to as the claimant and the respondents as and how they are arrayed before the learned MACT.

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APSRTC Vs. EKKUDU VENKATA KANAKA SATYANARAYANA

Referred Judgements :-

JUDGEMENT

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