MADNAM YELLAIAH Vs. DEPOT MGR, APSRTC

JUDGEMENT

(1.) This M.A.C.M.A is filed by the appellants/petitioners under Sec. 173 of the Motor Vehicles Act, 1988 aggrieved by the Order and Decree dt.15/5/2012 in O.P NO.213 of 2007 passed by the Chairman, Motor Accidents Claims Tribunal, Nizamabad (for short, 'the Tribunal').

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

(3.) Vide the aforesaid order, the Tribunal awarded compensation of Rs.1,63,500.00 to the petitioners against their claim of Rs.10,00,000.00 on account of the death of their father, Madanam Rama Swamy (hereinafter referred to as 'deceased') due to the accident which involved the Scooter he was riding bearing No.AP-1/1585 and the bus of the respondents bearing No.AP-11-X-1632. The appeal is filed questioning the negligence attributed to the deceased, which led the Tribunal in awarding only 50% of the entitled amount of compensation and also the quantum of compensation under various heads.