VASAM SOUJANYA Vs. A.P.L.RESEARCH CENTER

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation granted in the award and decree, dtd. 1/12/2014 passed in M.V.O.P.No.855 of 2011 on the file of the Motor Accidents Claims Tribunal-cum-X Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal"), the appellants/petitioners preferred the present appeal seeking enhancement of the compensation.

(2.) For the sake of convenience, the parties will be hereinafter referred to as arrayed before the Tribunal.

(3.) Brief facts of the case are that the petitioners, who are the wife, son and parents of one Dr.V.Venkat Kumar (hereinafter referred to as "the deceased") filed a petition under Ss. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.2,00,00,000.00 for the death of the deceased, who died in a motor vehicle accident. It is stated that on 23/8/2010 while the deceased was proceeding on his motor cycle bearing No.AP 24 AA 3650 from Paradise side towards Bowenpally side and when he reached Balam Raj Cross Roads near Check Post, one bus bearing No.AP 09 W 5099, being driven by its driver in a rash and negligent manner at high speed and dashed the motor cycle of the deceased, due to which the deceased fell down and died on the spot. On a complaint, the Police, Bowenpally, registered a case in Crime No.352 of 2010 against the driver of the bus. As the accident occurred due to rash and negligent driving of the driver of the bus, the petitioners filed the claim-petition against the respondents 1 and 2, being the owner and insurer of the said bus.