GINYA BAI Vs. DEPOT MANAGER, APSRTC

JUDGEMENT

(1.) These two appeals are arising out of the same order dtd. 8/9/2015, in O.P.No.1602 of 2013 on the file of Motor Accident Claims Tribunal-cum-XIII Additional Chief Judge (FTC), City Civil Court, Hyderabad. MACMA.No.1467 of 2016 is filed by the APSRTC, to set aside the orders in the said O.P., whereas, MACMA.No.986 of 2016 is filed by the claimants for enhancement of compensation from Rs.8,85,000.00 to Rs.10,00,000.00.

(2.) For the sake of convenience, the parties are referred to as arrayed in the O.P.

(3.) The O.P. is filed under Sec. 166 of Motor Vehicles Act claiming compensation of Rs.10.00 Lakhs for the death of one Sherikar Balaji in the accident occurred on 20/3/2013 at 4.30 p.m. due to the rash and negligent driving of the driver of APSRTC bus bearing No.AP-10-Z-9780.