REGIONAL MANAGER GOLCONDA REGION APSRTC Vs. MOHD TAJUDDIN

JUDGEMENT

(1.) Heard Sri V.T.M. Prasad for the petitioners and Sri C. Raghu representing Mr. C. Nageswara Rao, learned counsel for the respondent-workman.

(2.) This writ petition by the A.P. State Road Transport Corporation is directed against the Award of the Labour Court-II, Hyderabad, dated 3.2.1997 in I.D. No. 23 of 1995.

(3.) The 1st respondent workman was a driver employed with the petitioner- Corporation. While the 1st respondent was driving the bus of the Corporation on 26.1.1985 at about 3.00 p.m., an accident occurred. One individual died as a consequence, and a few were injured. The petitioner was prosecuted for rash and negligent driving under Section 304-A of I.P.C., but was acquitted of the charge on the ground that the evidence on record did not establish the charge beyond reasonable doubt. The legal representatives of the deceased filed an application for compensation before the Motor Vehicles Accidents Claims Tribunal, Warangal, which is stated to have been allowed in part granting some compensation to the claimants.