KOTHAKATA NAGESWARA REDDY Vs. APSRTC

JUDGEMENT

(1.) Both these appeals arise out of challenge made to the order dtd. 25/2/2016 passed in M.V.O.P. No.402 of 2013 on the file of Motor Accidents Claims Tribunal - cum - IV Additional District Judge, Kurnool, one preferred by the claimants seeking enhancement of compensation and the other by the AP State Road Transport Corporation (for short, 'APSRTC'), questioning the award of compensation. Hence, both appeals are disposed of by common order.

(2.) For the sake of convenience, the parties herein will be referred to as they were arrayed before the Tribunal.

(3.) (a) M.V.O.P. was instituted by the parents, wife and minor children of deceased Kothakota Jaya Bharath Reddy claiming compensation on account of death caused due to rash and negligent driving of the driver of the Bus bearing registration No.AP 29Z 2435 belonging to APSRTC. It is claimed that on 12/12/2012, while the deceased and his friend namely Jangam Chandrasekhar were proceeding in a car bearing registration No.AP 02AF 8008 from Narpala to Anantapur, bus belonging to APSRTC came in opposite direction in high speed and dashed the car, resulting in severe injuries to both passengers in the car. The deceased was initially treated at Sreenivasa Hospital, Anantapur and later on, as per the advise of the doctors shifted to Columbia Asia Hospital at Bangalore. He was treated as inpatient from 13/12/2012 to 19/2/2013 and later on, shifted to I-AIM (Institute of Ayurveda and Integrative Medicine), Health Care Center, Bangalore, where he was treated from 19/2/2013 to 2/3/2013 and again, he was shifted back to Columbia Asia Hospital, Bangalore, on 2/3/2013. While undergoing treatment there, he succumbed on 5/3/2013.