ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. GURAVA REDDI

JUDGEMENT

(1.) This appeal is preferred against the order passed by the Motof Accidents Claims Tribunal (Addl. District Judge), Khammam in MAT. O.P. No. 73 of 1981 on its file awarding compensation to the respondents in a sum of Rs. 18,000/- under Section 110-A of the MOTOR VEHICLES ACT, 1988.

(2.) On 11-6-1981 at about 8,00 a.m. the bus bearing No. A.A.Z. 1975 belonging to the A.P. State Road Transport Corporation was proceeding to Kharamam from Koihagudem. On its way, in front of the house of one Udumula Venkateswara Reddy, it dashed against a boy then aged about nine years and ran over him causing multiple grievous injuries to him. Unfortunately, the victim succumbed to the injuries on the same day in the Government Civil Hospital, Kothagudem, The parents of tho deceased boy, the respondents herein, claimed compensation in a sumofRs. 30, OOO/- The Tribunal held that on account of rash and negligent driving of the bus the accident took place. A sum of Rs. 18.000/- by way of compensation was awarded to the respondent.

(3.) Aggrieved by the award of the Tribunal the above appeal was preferred by the A.P. State Road Road Transport Corporation.