- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of the learned Single Judge of the Andhra Pradesh High Court. The appellant-Corporation had filed an appeal before the High Court questioning correctness of the award made by the Motor Accidents Claims Tribunal-cum-1st Addl. District Judge, R.R. District at Saroornagar, Hyderabad (hereinafter referred to as the "Tribunal").
(3.) Background facts are as follows: A claim petition under Section 166 of the Motor Vehicles Act, 1988 was filed by the respondents claiming compensation of Rs.5,00,000/- on account of the death of M. Nageshwar Rao (hereinafter referred to as the "deceased") in an accident on 18.5.1998. The deceased was working as a driver of the appellant-Corporation. In the claim petition it was stated that the because of the rash and negligent driving of the bus No.A.P.10 Z 998 belonging to the Corporation which was being driven in a rash and negligent manner, the deceased lost his life. It was claimed that the deceased was 38 years of age and was an employee of the Corporation and was earning salary of Rs.4,467.50 p.m. The appellant-Corporation filed its objection before the Tribunal taking the stand that it was not liable to pay any compensation. The quantum of salary claimed and the age was also disputed.;