DEPOT MANAGER, APSRTC Vs. SIRIPURAPU KOWSALAYA

JUDGEMENT

(1.) Both M.A.C.M.A.Nos.3012 of 2012 and 837 of 2014 are directed against the order and decree dtd. 21/10/2011 passed in M.O.P.No.41 of 2011 by the Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Visakhapatnam (for short "the learned MACT").

(2.) The respondents before the learned MACT, representing the A.P.S.R.T.C., filed M.A.C.M.A.No.3012 of 2012 disputing the liability and quantum of compensation, whereas the claimants before the learned MACT filed M.A.C.M.A. No.837 of 2014 seeking enhancement of compensation.

(3.) The driver of the A.P.S.R.T.C. bus bearing No.AP 28 Z 2579 (hereinafter referred to as "the offending vehicle"), who is arrayed as respondent No.1 before the learned MACT, is a proforma party in these appeals. He remained ex parte before the learned MACT.