DEPOT MANGAGER APSRTC Vs. G PADMAVATHI

JUDGEMENT

(1.) This appeal is preferred by the appellants/respondents 2 & 3/APSRTC questioning the order of the Motor Accidents Claims Tribunal (I Additional District Judge), at Khammam (for short, the Tribunal) in O.P.No.273 of 1997 dated 09.04.2003.

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.

(3.) The brief facts of the case are that the 1st petitioner is the wife, petitioners 2 to 4 are the children and petitioners 4 & 5 are the parents of the deceased-Grandhi Nagabrahmam. On 15.05.1996 at about 9.30 a.m., the deceased after completion of distribution of marriage invitations returning to his village on a scooter and after crossing Vallapuram Village, one APSRTC Bus bearing No.AP-9Z-921 came in opposite direction with a high speed and in a rash and negligent manner, driven by the 1st respondent dashed against the scooterist, as a result of which the deceased fell down and sustained to the injuries on vital parts of the body and he succumbed to the injuries in a private nursing home at Kodad. The deceased was aged about 41 years at the time of the accident and earning Rs.2,00,000/- per annum by doing business and agriculture and due to sudden demise of the deceased, the petitioners have lost their life supporter and they have claimed a compensation of Rs.5,00,000/- against the 1st respondent, being the driver, and respondents 2 & 3, being the owners of the APSRTC bus.