IQBAL HUSSAIN SARDAR HUSSAIN Vs. APSRTC

JUDGEMENT

(1.) This appeal is directed against the order dated 07.07.2000 passed in O.P.No.298 of 1994 by the Motor Accidents Claims Tribunal - cum - District Judge, Mahbubnagar.

(2.) The appellants herein are the claimants and the respondent - APSRTC is the respondent in O.P.No.298 of 1994. In spite of service of notice on the APSRTC as long back as on 20.10.2000 none entered appearance on behalf of the respondent.

(3.) It is the case of the claimants that the first claimant is the father and the second claimant is the mother of the deceased - Ashfaq Hussain and that the deceased while traveling in APSRTC bus bearing No. AP 9 Z 3434 from Hyderabad to Kurnool for his cloth business, a lorry bearing No. ADT 2829 was halted near 194/1 R.D.S. Canal of National Highway No.7 due to tyre puncture at its correct side, than the bus hit the said lorry at about 2.30 AM, due to which the deceased died on the spot and two others sustained injuries. It is stated that Ashfaq was earning Rs.3,000/- per month in his cloth business and thus they have claimed the compensation of Rs.1,50,000/-. As against the said claim the tribunal awarded a compensation of Rs.77,400/-. Aggrieved by the said quantum of compensation the claimants filed this appeal for enhancement of compensation.