ANDHRA PRADESH STATE ROAD Vs. RAMIREDDI THIRUPAL REDDY

JUDGEMENT

(1.) THESE four appeals arise out of the common order of the Motor Accidents Claims Tribunal, Cuddapah dated 11-1-1982 in OP. Nos. 86 and 87 of 1980. C.M.A. No. 327 of 1982 and CM.A. No. 664 of 1984 arise out of O.P. No. 87 of 1980 and C.M.A. Nos. 336 and 607 of 1982 arise out of OP. No. 86 of 1980. C.M.A. Nos. 327 and 336 of 1982 were filed by the A.P. State Road Transport Corporation, whereas C.M.A. No. 607 of 1982 and C.M.A. No 664 of 1984 were filed by the claimants.

(2.) THE claimants were travelling by A.P.S.R.T.C. bus on 16-5-1980 from Pulivendla to Kadiri. The bus met with an accident and both the claimants sustained injuries as a result of that accident. Therefore, they filed OP. Nos. 86 and 87 of 1980 in the Tribunal for Motor Accidents Claims, Cuddapah, claiming compensation under various heads such as permanent disability, loss of earning capacity, pain and suffering, medical expenses etc. Both the O.Ps. were clubbed together for the purpose of trial. Seven witnesses were examined on behalf of the petitioners and two witnesses were examined on behalf of the respondent-Corporation. Exhs. A-1 to A-132 were marked on behalf on the claimants and no exhibits were marked on behalf of the respondent. The injured persons got themselves examined as PWs 1 and 2. The driver of the bus was examined as R W 2.

(3.) THE next question that arises for consideration is as to the compensation to be paid to the claimants. C.M.A. Nos. 336 and 607 of 1982