As per case facts Bapanapalli Venkateswarlu a -year-old teacher died in an accident when an APSRTC bus negligently collided with an auto he was traveling in A criminal case was ... filed against the bus driver The APSRTC appealed the MACT's award arguing excessive compensation high interest and contributory negligence by the auto driver while claimants sought higher compensation The question arose whether the accident was due to the bus driver's negligence if APSRTC's liability was proper and if the awarded compensation was just Finally the High Court confirmed the bus driver's negligence dismissed APSRTC's appeal and enhanced the compensation emphasizing the court's duty to award 'just compensation' irrespective of the claimed amount or absence of cross-appeal