(1.) All these appeals are filed by the injured in a motor vehicle accident occurred on 21.07.2007 at Manjeri. They moved claim petitions before the Motor Accidents Claims Tribunal, Manjeri, which were disposed of by the Tribunal by a common judgment dated 2.4.2012.
(2.) M.A.C.A. No.1400/2012 is filed against the award in O.P. (MV)No.156/2009, M.A.C.A. No.1404/2012 is filed against the award in O.P.(MV)No.1259/2008 and M.A.C.A. No.1405/2002 is filed against the award in O.P.(MV)No.1260/2008 on the file of the Motor Accidents Claims Tribunal, Manjeri. The challenge is against the finding of the Tribunal regarding the cause of accident as well as the quantum of compensation. The relevant facts for consideration of these appeals are as follows:
(3.) The appellant in M.A.C.A. No.1400/2012 was examined before the Tribunal as PW1 and further the FIR and the charge sheet filed by the Police against the driver of the car were marked. After appreciating the materials before the Tribunal, the Tribunal found that the accident occurred due to the composite negligence of the drivers of both the vehicles involved and apportioned the negligence as 25% that of the petitioner in O.P.(MV)No.156/2009 and 75% that of the driver of the car and thereon compensation was assessed and proportionate deductions were made from the assessed compensation in respect of all the claims.