APSRTC Vs. SABAVATH PURIYA NAIK

JUDGEMENT

(1.) This appeal is filed by the APSRTC, aggrieved by the Order and Decree dtd. 23/6/2020 in M.V.O.P.No.1797 of 2016 passed by Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (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 claim petitioners before the Tribunal is that on 21/5/2017 at 10:45 a.m., while the petitioner along with others was proceeding in a Tractor Trolley bearing No.TS-06UA-9667 and TS-06UA-9665 towards Jadcherla to purchase fertilizers and when they reached in front of Salguti Company, located in the outskirts of Gollapally Village, one APSRTC Bus bearing No.AP-22Z-0027 driven by its driver at a high speed in a rash and negligent manner, dashed against the Tractor and Trolley from behind, due to which the Tractor and Trolley turned turtle, petitioner and others fell down and received injuries.