APSRTC, HYDERABAD Vs. B. SWATHI, KARIMNAGAR DIST

JUDGEMENT

(1.) This appeal is preferred by the Appellant-Road Transport Corporation, questioning the judgment and decree, dtd. 20/6/2016 made in O.P.No.109 of 2014 on the file of the Chairman, Motor Vehicle Accidents Claims Tribunal-cum-VI Additional District Judge, Godavarikhani (for short, the Tribunal).

(2.) For the sake of convenience, the parties have been referred to as arrayed before the Tribunal.

(3.) The claimants filed a petition under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.10,00,000.00against the Respondents on account of death of the deceased, Bejjanki Madhusudhan, in the accident that occurred on 6/10/2010 involving the bus bearing No. AP 28Z 5708 being driven by Respondent No. 1 and owned by Respondent No. 2. According to the claimnats, on the fateful day, while the deceased was driving his car towards Karimnagar to Hyderabad, the offending bus came in opposite direction in rash and negligent manny and dashed the car. As a result, the deceased sustained grievous injuries and died on the spot. According to the claimants, the deceased was aged about 29 years, working as car driver and earning Rs.8,000.00 per month. Therefore, they laid the claim for Rs.10.00 lakhs against the Respondents.