The Managing Director Apsrtc., ... vs Mohd. Azam Anr.
2022 Latest Caselaw 1322 Tel

           THE HONOURABLE JUSTICE G. SRI DEVI

                 M.A.C.M.A. No.3678 of 2008

JUDGMENT :

1. This appeal is filed by the A.P.S.R.T.C. aggrieved of the

order and decree dated 02.11.2005 in O.P.No.445 of 1999 on

the file of Motor Accident Claims Tribunal-cum-II Additional

District Judge, Mahabubnagar, whereunder and whereby the

Tribunal awarded damages of Rs.63,000/- for the damage

caused to motor vehicle of the claimant therein.

2. On 11.10.1998 while the claimant was going to Badwel

from Jedcherla on his motor vehicle bearing No.AP-10-T-5735

and at about 1.40 p.m an R.T.C bus bearing No. AP-10-Z-5687

driven by its driver, in a rash and negligent manner, dashed

to the vehicle of the claimant from its opposite direction and

caused damages to his vehicle.

3. The Tribunal, on examining the oral and documentary

evidence on record, partly allowed the O.P., awarding a total

compensation of Rs.63,000/- along with costs and interest @

7.5% per annum from the date of petition till the date of

realization. Aggrieved thereby, the appellant-A.P.S.R.T.C has

filed this appeal.

4. Heard both sides and perused the record.

GSD, J MACMA.No.3678 of 2008

5. The learned Standing Counsel for the appellant-

Corporation contended that the decree of the Tribunal is

contrary to law, weight of evidence and probabilities of the

case; that the Tribunal has erred in fastening the liability on

the appellant-Corporation; that the amount awarded is

exorbitant. Accordingly, prayed for setting aside the

impugned order in the O.P.

6. On a perusal of the material on record, the order and

decree of the Tribunal, I am of the considered view that there

are no valid grounds to interfere with the findings of the

Tribunal. I do not find any illegality or infirmity in the

impugned order and decree, warranting interference by this

Court.

7. The appeal is devoid of merit and it is accordingly

dismissed.

Pending miscellaneous applications, if any, shall stand

closed.

________________ JUSTICE G.SRI DEVI Date: 21.03.2022

ysk/trr/pgp