AKELLA VISHALA Vs. SIRIGINEEDI VENKATA RAMESH

JUDGEMENT

(1.) Aggrieved by the order dated 15.5.2014 in CC/103/2010 passed by the Andhra Pradesh State Consumer Disputes Redressal Commission (in short, "the State Commission"?) the Complainants preferred this Appeal under Section 19 of the Consumer Protection Act, 1986 seeking enhancement of the compensation awarded by the State Commission. By the impugned order the State Commission has awarded an amount of Rs.7,00,000/- to be paid to the first Complainant/mother of the deceased and Rs.3,50,000/- to be paid to the second Complainant/father of the deceased by Opposite Parties 1 to 3 jointly and severally.

(2.) Facts, in brief, are that the Complainants' son, a B-Tech 3rd year student in the 2nd Opposite Party College was travelling in the bus organized by the Engineering College which had a capacity of 42 passengers for campus interviews. While so, the driver stopped the bus on the side of the road and requested for arrangement of another bus, but which time, the first Opposite Party set on the driver seat without the knowledge of the driver and drove it at a high speed in a rash and negligent manner, as a result of which bus met with an accident and hit the stationed lorry, because of which the Complainants son, namely, Hemanth and one Kollipara Venkata Jayalakshmi died on the spot. It is averred that 15 other students sustained severe injuries.

(3.) It is averred that the Complainants lost their only son who was 19 years old and would have completed his engineering course next year and was actually going to attend some campus interview and that he could have earned Rs.50,000/- per month had he been alive.