APSRTC Vs. N.SOUNADARYA

JUDGEMENT

(1.) Feeling aggrieved by the award and order dtd. 22/12/2016 passed in M.V.O.P.No.132 of 2015 by the Motor Accidents Claims Tribunal-cum-III Additional District Judge, Tirupati (for short "the learned MACT"), A.P.S.R.T.C. (Respondent No.2 therein) filed the present appeal. Under the impugned proceedings a claim made for Rs.9,00,000.00 by the legal representatives of one A. Balaji (hereinafter referred to as "the deceased") for his death in a road traffic accident was allowed awarding a compensation of Rs.10,52,000.00 with interest at 7.5% per annum.

(2.) Respondent Nos.1 to 3 herein are the claimants and Respondent No.4 herein is Respondent No.1 before the learned MACT and he was driver of the A.P.S.R.T.C Bus bearing Registration No. AP 28 Z 1348 (hereinafter referred to as "the offending vehicle").

(3.) (i). When the deceased was travelling on his motor cycle bearing registration No.AP 03 BK 3005, near Sathyanarayanapuram Village on KVB Puram-Diguva Puttur main road, within the limits of KVB Puram Police Statiion, Srikalahasti, Chittoor District, on 28/11/2014 at about 03:00 P.M, the offending vehicle driven by its driver came in a rash and negligent manner and dashed the motorcycle on which the deceased was travelling, due to which the accident occurred and the deceased suffered multiple injuries and succumbed to death.