MANAGING DIRECTOR Vs. B.LAKSHMAMMA

JUDGEMENT

(1.) This appeal is preferred by the appellants/TSRTC questioning the Award and Decree of the Motor Accident Claims Tribunal-cumChief Judge, City Civil Court, Hyderabad (for short, the Tribunal) in M.V.O.P.No.97 of 2015, dated 11.07.2017.

(2.) Appellants herein are the respondents and the respondents herein are the claimants in M.V.O.P.No.97 of 2015. Respondent No.1 is the wife, respondent Nos.2 to 4 are the sons and respondent Nos.5 and 6 are the parents of the deceased, B.Easwaraiah. For the sake of convenience, the parties shall be referred to as they are arrayed in M.V.O.P.No.97 of 2015.

(3.) The brief facts of the case are that on 30.11.2014 at about 5.15 pm., while the deceased was walking to bus stand at Kalwakurthy to go to his village, the RTC bus bearing No.AP28Z 323 came with high speed in a rash and negligent manner and dashed the deceased, due to which, the deceased received grievous injuries and died on the spot. The claimants filed aforesaid MVOP against the appellants/RTC claiming compensation of Rs.11,00,000/- for the death of the deceased.