APSRTC Vs. BOLLEDU NANDA KISHORE

JUDGEMENT

(1.) Claiming compensation of Rs.10,00,000.00 for the injuries sustained in a Motor Vehicle accident, one Bolledu Nanda Kishore (hereinafter referred to as "the claimant") filed O.P.No.727 of 2009 before the Motor Accidents Claims Tribunalcum-I Additional District Judge, East Godavari District, Rajahmundry (for short "the MACT") arraying driver and hirer (A.P.S.R.T.C), of the bus bearing Registration No.AP 5 W 5599 (hereinafter referred to as "the offending vehicle") as Respondent Nos.1 and 3 and Owner and Insurance Company of the offending vehicle as Respondent Nos.2 and 4.

(2.) Learned MACT under the impugned decree and order dtd. 19/4/2011 awarded a compensation of Rs.8,58,372.00 against the driver and the A.P.S.R.T.C, who hired the offending vehicle, while dismissing the claim against the owner and the Insurance Company of the offending vehicle. M.A.C.M.A.No.1192 of 2016

(3.) M.A.C.M.A.No.1192 of 2016 is filed by the A.P.S.R.T.C. questioning the imposition of liability on A.P.S.R.T.C contending that the Insurance Company is liable to pay the compensation. Further, disputed the quantum of compensation and annual income and multiplier adopted by the learned MACT apart contending that the learned MACT failed to deduct the amount towards personal expenditure etc. of claimant. M.A.C.M.A.No.261 of 2017