AMBROSS Vs. ALEX AND ORS.

JUDGEMENT

(1.) These appeals arise from the common judgment of the Motor Accidents Claims Tribunal, Thrissur in O.P. (MV) Nos. 2643/2000, 2754/2000, 2756/2000, 2757/2000, 3130/2000, 3131/2000 and 3132/2000.

(2.) M.A.C.A. Nos. 522/2006, 524/2006 and 585/2006 are against the awards in O.P. (MV) Nos. 3130/2000, 3132/2000 and 2754/2000 respectively.

(3.) It is a case where the accident occurred on 5.9.2000. The appellants in M.A.C.A. No. 585/2006 are the widow, children and mother of deceased Nelson. In the other two cases, the compensation is claimed for the personal injuries sustained by the appellants themselves. All of them were travelling in a Tata sumo bearing Reg. No. KL-8/K8 739 which hit against a lorry bearing Reg. No. TN 72 W/1654 at a place called Nellai.