ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. RAMANAIAH

JUDGEMENT

(1.) Four points arise for consideration.

(2.) Parents, claims can be divided into five broad categories, as arisingout of the death of

(3.) The respondent's son aged 10 years who was in the 2nd class at school, died in the accident that occurred on24-7-1978 at Guttupalli village on the Cuddapah-Chittoor road at 4.30 p.m. The respondent who is the father of the deceased claimed Rs. 35,000/- as compensation. After holding that the accident occurred on account of the negligence of the appellant-Corporation's driver, the Tribunal awarded Rs. 12,000/-. The Corporation has preferred this appeal. Though some argument was advanced on the question of negligence of the driver, there is abundant evidence in support of the finding and there are no grounds for interfering with the finding regarding negligence.