DEPOT MANAGER Vs. BADAVATH GANGIBAI

JUDGEMENT

(1.) This appeal is filed by the appellants/RTC aggrieved by the order and decree dated 24-10-2014 passed in M.VO.P.No.110 of 2009 by the Chairman, Motor Accident Claims Tribunal-cum-FAC III-Additional Additional District Judge (FTC), Nizamabad (for short, the Tribunal).

(2.) The brief facts of the case are that on 27-08-2008, the deceased Badavath Harza came to Nizamabad on his work and after completion of his work he went to Nizamabad bus stand at about 7.30 PM., to go to his village Kalpole. In the mean time, the RTC bus bearing No.AP10Z 4620 came in a rash and negligent manner and dashed the deceased. As a result, the deceased sustained grievous injuries and died in the hospital while undergoing treatment. The claimants filed a petition, claiming compensation of Rs.5,00,000/- for the death of the deceased.

(3.) The respondents filed a written statement, denying the allegations in the claim petition and contended that the RTC is not liable to pay any compensation and therefore prayed to dismiss the claim petition.