Apsrtc vs Sivakoti Kiran Kumar Apparao
2022 Latest Caselaw 5947 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                        MAIN CASE : M.A.C.M.A.No.331 of 2022
                                 PROCEEDING SHEET
Sl.      Date                               ORDER                               OFFIC
No.                                                                               E
                                                                                NOTE

      05.09.2022
                   SRS,J
                                    M.A.C.M.A.No.331 of 2022

                         This appeal is filed by the APSRTC represented
                   by its Depot Manager, Vizianagaram Depot and
                   APSRTC represented by its Vice Chairman-cum-
                   Managing Director, Musheerabad, Hyderabad against
                   the judgment and decree, dated 20.01.2022 passed in
                   M.V.O.P.No.1158 of 2016 on the file of Chairman,
                   Motor Accidents Claims Tribunal -cum- XIII Additional
                   District Judge, Gajuwaka.
                         The above M.V.O.P. was filed by the parents of
                   the deceased claiming compensation of Rs.15,00,000/-
                   on account of the death of their son due to his
                   involvement in the accident.
                         The    Tribunal   partly    allowed   the   M.V.O.P.
                   awarding compensation of Rs.10,78,000/- with costs
                   and interest at 7.5% per annum from the date of filing
                   the claim petition on 20.10.2016 till deposit within 30
                   days from the date of order or realization whichever is
                   earlier, payable by respondent Nos.1 to 3 jointly and

severally.

Heard learned counsel for the appellants. Learned counsel for the appellants would contend that the Tribunal considered the income of the deceased at Rs.5,000/- per month in the absence of any income proof, as such they are not entitled for any compensation.

Admit.

Notice.

______ SRS,J

I.A.No.2 of 2022 There shall be stay of all further proceedings pursuant to the order and decree, dated 20.01.2022 passed in M.V.O.P.No.1158 of 2016 on the file of Chairman, Motor Accidents Claims Tribunal -cum- XIII Additional District Judge, Gajuwaka, subject to the condition of the petitioners/appellants depositing 1/3rd of the compensation amount including interest and costs within a period of eight (8) weeks from today to the credit of the above M.V.O.P, failing which the interim order stands vacated without any further reference.

______ SRS,J

KA