Telangana High Court
The Andhra Pradesh State Road Transport ... vs Sri V. Krishna Reddy on 31 July, 2019
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
M.A.C.M.A. NO.1860 OF 2010
JUDGMENT:
This appeal is preferred by the appellants/APSRTC questioning the order of the VII Additional Metropolitan Sessions Judge-cum-XXI Additional Chief Judge, Hyderabad (for short, the trial Court) in O.P.No.2237 of 2007 dated 11.06.2010.
2. The brief facts of the case are that on 08.10.2007 at about 14.00 hours, while the respondent herein, along with his brother, was proceeding on motorcycle bearing No.AP29N 7996 from Vemulanarva Village to Hyderabad, and when the motorcycle reached near Shamshabad Bus Stand, one RTC bus bearing No.AP11Z 4842, came in high speed and rash and negligent manner and dashed the said motorcycle. In the said accident, the respondent herein sustained grievous injuries. He filed the said OP seeking compensation of Rs.4,00,000/- for the injuries sustained by him in the said accident.
3. In the claim petition, the appellants-RTC filed a counter denying the allegations and contended that the amount claimed by the claimant is highly excessive and that it is not liable to pay any compensation and prayed to dismiss the claim petition.
4. After considering the oral and documentary evidence on record, the trial Court came to the conclusion that the accident occurred due to the rash and negligent driving of the driver of the RTC bus and awarded total compensation of Rs.10,41,788/- under various heads, with interest at the rate of 6% per annum. 2 Aggrieved by the said order, the appellants/RTC filed the present appeal.
5. Heard.
6. A perusal of the order reveals that the trial Court passed a well considered order by taking into consideration all the aspects. Therefore, I see no reason to interfere with the order of the trial Court and the appeal is liable to be dismissed.
7. Accordingly, the Motor Accident Civil Miscellaneous Appeal is dismissed. Miscellaneous petitions pending, if any, shall stand dismissed. No order as to costs.
________________________ T.AMARNATH GOUD, J Date: 31-07-2019 TJMR