K. SAVITHRI Vs. A.P. STATE ROAD TRANSPORT

JUDGEMENT

(1.) This appeal arising out of the award and decree dated 03/07/2009 passed in O.P.No. 216 of 2008 by the V-Additional Metropolitan Sessions Judge [Mahila Court)-cum-XIX-Additional Chief Judge, City Criminal Courts, Hyderabad, [for short " The Tribunal ").

(2.) The appellant Nos. 1 and 2, who are mother and brother of the deceased, Mr.K. Srinivas @ Jaganath filed this appeal, having dis-satisfied with the quantum of compensation awarded by the Tribunal on account of the death of the deceased in the motor vehicle accident.

(3.) The brief facts of the case are that on 01/07/2007 at about 03:00 p.m., while the deceased, Srinivas along with another deceased person by name, N. Mahender was proceeding on a "Suzuki Motor Cycle" bearing No. AP-28-L-2861 from Gandhi Nagar towards Ammuguda, an APSRTC bus bearing No. AP-9-Z-4476 of Cantonment Depot, Secunderabad, came in opposite direction in a rash and negligent manner from opposite direction and dashed against the Yamaha motor cycle bearing No. AP-28-L-2861 on which the deceased was a pillion rider and also another "Yamaha Motor Cycle" bearing No. AP-10-B-2149. Consequently, in the accident, Srinivas, Mahender and Kirthi Selan died on the spot and others received injuries. The motor cycle was completely damaged. The appellants-claimants filed the claim-petition claiming compensation of Rs.6,00,000=00 against respondents 1 and 2, namely; the A.P.S.R.T.C.