THORATI SARVESWARA RAO, HYD Vs. PIRATI APPA RAO

JUDGEMENT

(1.) Questioning the inadequacy of compensation, the father/ natural guardian representing his injured minor son preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 impugning the award dtd. 13/9/2010 of the learned Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, (Fast Track Court), West Godavari, Eluru (hereinafter referred to as 'the Claims Tribunal') in O.P.No.787 of 2008.

(2.) Respondent No.1 was the driver of the offending bus and respondent No.2-APSRTC owns the bus.

(3.) Heard arguments of Sri Eluru Sesha Mahesh Babu, the learned counsel representing Sri Eluru Venkateswara Rao, the learned counsel for appellant and Sri T.Vinod Kumar, the learned Standing Counsel for respondent No.2-APSRTC.