- (1.)THE A. P. State Road transport Corporation, who is the second respondent in OP No. 2007 of 1999 on the file of the Motor Accidents Claims Tribunal-cum-III Additional District Judge, visakhapatnam filed this appeal against the award dated 7. 2. 2002.
(2.)SATTI Srinivasa Reddy is the husband of the first claimant and father of the second claimant in OP No. 2007 of 1999, while the third respondent therein is the father of Srinivasa Reddy. Srinivasa Reddy was doing finance business under the name and style of Lakshmi Finance at visakhapatnam and he was claimed to be earning Rs. 6,500/- per month towards profits. On 27. 5. 1997, at about 11. 00 a. m. , Srinivasa reddy and his uncle were proceeding on a scooter bearing Registration No. AP. 31h 77, when the bus driven by the first respondent, rashly and negligently, without following the traffic rules, in a high speed, dashed against the scooter near Krishna Temple, venkojipalem, Visakhapatnam. Both srinivasa Reddy and his uncle died on the spot and the police registered Crime No. 61 of 1997 against the bus driver.
(3.)THE third respondent filed MOP no. 181 of 1998 claiming a compensation of rs. 50,000/- under no fault liability. Hence the claimants herein claimed a compensation of Rs. 4,00,000/- from the first respondent driver and the second respondent-Corporation.