T.S.R.T.C. Vs. S.YETTEMMA

JUDGEMENT

(1.) This appeal is filed by the TSRTC, aggrieved by the Order and Decree dtd. 18/2/2021 in M.V.O.P.No.124 of 2019 passed by the Chairman, Motor Accident Claims Tribunal-cum-XXVII Additional Chief Judge, FAC XII Additional Chief Judge, City Civil Court, Secunderabad (for short "the Tribunal").

(2.) For convenience and clarity, the parties herein are referred to as they were arrayed before the Tribunal.

(3.) The case of the petitioner before the Tribunal was that on 7/2/2019 at about 11:30 hours, while the deceased was going from Secunderabad towards Neredmet, as a passenger in TSRTC Bus bearing No.AP-11X-3624 and when the bus reached near Iskon temple, all of a sudden the driver of the bus has driven it in a rash and negligent manner and applied sudden brakes due to which the deceased had fallen on the iron rod in the bus and sustained bleeding injury to his forehead. Immediately, he was shifted to Gandhi Hospital for treatment and the duty doctor declared him as brought dead. The claimants have sought a compensation of Rs.12,00,000.00.