APSRTC Vs. KUNURU SOUNDARYA

JUDGEMENT

(1.) The appeal and the cross objections are arising out of the order dated 15.04.2008 in O.P.No.1103 of 2007 on the file of Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Warangal (for short, the Tribunal).

(2.) For the sake of convenience, the parties shall be referred to as they are arrayed in the appeal.

(3.) The brief facts of the case are that respondent No.1 is the wife and respondent No.2 is the son of the deceased, Vishwanadham. On 02.10.1995 at about 8.00 am., while the deceased was waiting near Panchavat Office wall, Chinnakodepaka Village, the driver of the bus bearing No.AP9X 1697, without observing the persons standing the wall, taken reverse of the bus and dashed the deceased. In the said accident, the deceased fell down under the bus and sustained grievous injuries. The deceased was immediately shifted to Parkal Hospital, and from there, to MGM Hospital. While undergoing treatment, the deceased succumbed to injuries on 2/3.10.1995. Respondent Nos.1 and 2 herein filed aforesaid OP claiming compensation of Rs.5,00,000/- against the appellant-RTC for the death of the deceased.