MANAGING DIRECTOR, APSRTC, HYDERABAD Vs. B.LAXMINARAYANA

JUDGEMENT

(1.) This appeal is directed against the order dtd. 19/6/2008 in OP No.1566 of 2005 on the file of the XVII Additional Chief Judge cum III Additional Metropolitan Sessions Judge, Hyderabad, wherein the claim of the respondents herein was allowed in part, awarding compensation of Rs.1,37,000.00 with interest at 7.5% per annum from the date of petition, till the date of realization.

(2.) Heard the learned counsel for the appellant-APSRTC.

(3.) The respondents 1 to 4 herein filed claim application seeking compensation of Rs.3,00,000.00 on account of death of the deceased Madhusudhan. The claimants 1 and 2 are the parents and the claimants 3 and 4 are sisters of the deceased. According to the claimants on 24/4/2004 while the deceased was returning home on his cycle, near Nalgonda X roads, an RTC bus came from behind at high speed, driven by its driver in rash and negligent manner, dashed against the cycle, resulting in death of the deceased on the spot. Police registered a case in Cr.No.203 of 2004 against the driver of the RTC bus. According to the claimants, the deceased was studying intermediate and was also doing part time job as technical assistant in K N Automobiles and earning Rs.2,500.00 per month and was unmarried, aged 19 years. The appellant filed counter, opposing the claim and denying their liability to pay the compensation.