ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION \ HDFC ERGO GENERAL INSURANCE CO. LTD Vs. GAGULOTH KEEMA

JUDGEMENT

(1.) This Court, while admitting these appeals, granted interim stay of all further proceedings in pursuance of the order and decree dated 04.01.2012 in M.V.O.P. No.943 of 2010 on the file of the Chairman, Motor Vehicles Accidents Claims Tribunal -cum- VII Additional District Judge (Fast Track Court), Warangal in MACMAMP No.1700 of 2012 in MACMA No.744 of 2012 and MACMAMP No.2116 of 2012 in MACMA No.852 of 2012 respectively. To vacate the interim stay granted by this Court in MACMAMP No. 2116 of 2012, the claimants filed MACMAMP No.4002 of 2012 and when the same is coming up for hearing, at the request of both sides, the appeals themselves are taken up for disposal.

(2.) These two appeals arise out of order, as referred above, dated 04-01- 2012 in M.V.O.P. No.943 of 2010

(3.) MACMA No.744 of 2012 is filed by the Andhra Pradesh State Road Transport Corporation (APSRTC), which is respondent No.3 in the M.V.O.P., contending inter alia that the APSRTC is not liable to pay the compensation and that the owner and the insurer of the hired bus are liable to pay the compensation to the claimants in view of the full bench decision of this Court in APSRTC, Hyderabad and another v. B.Kanakaratnabai; 2013 (1) ALD 644 (FB).