APSRTC Vs. THADAGONDA RAKESH

JUDGEMENT

(1.) This appeal is filed by the Andhra Pradesh State Road Transport Corporation (Now TSRTC) aggrieved of the order and decree dtd. 29/2/2016 in M.V.O.P.No.658 of 2014 on the file of the Chairman, Motor Accident Claims Tribunal-cum-III Additional District Judge, Karimnagar.

(2.) According to the petitioner, on 30/5/2013, minor petitioner along with Juttu Rajesham and Thadagonda Babu went to Chinthakunta village for attending a marriage and after attending the same, while they were returning to their house on Yamaha motorcycle, on the way at about 6-00 p.m., when they reached the cross-roads of Ramadugu, one RTC bus bearing No. AP 07 Z 0023 of Jagtial depot came from the opposite direction at high speed and dashed their motorcycle, as a result, minor petitioner and two others fell down and received injuries. Due to which, minor petitioner received injuries to his head, left frontal SDH with SAH cerebral edema, one upper teeth was broken and also received laceration to the upper lip. Immediately after the accident, minor petitioner lost consciousness and was shifted to Sai Ram Multi Speciality Hospital, Karimnagar and on his admission, he underwent different types of medical tests conservatively as an inpatient from 30/5/2013 to 2/6/2013 and was discharged with an advise to take bed rest for six months. He spent an amount of Rs.25,000.00 for his treatment. Due to head injury, he is suffering with mental disorder and giddiness, which will affect his future studies also. Thus, the petitioner claimed compensation of Rs.3,00,000.00 under various heads against the respondent Nos.1 and 2 who are driver and owner of the bus.

(3.) Respondent No.1 remained ex parte.