(1.) These Civil Miscellaneous Appeals have been filed against the award passed in M.C.O.P.Nos.1548 and 1549 of 2010 dated 07.02.2013, on the file of the Motor Accident Claims Tribunal/V Additional District Court, Madurai.
(2.) The appellant in C.M.A.(MD)No.1895 of 2013 is the first respondent, the first respondent in C.M.A.(MD)No.1895 of 2013 is the petitioner and the second respondent in C.M.A.(MD)No.1895 of 2013 is the second respondent in the claim petition in M.C.O.P.No.1548 of 2010. The appellant in C.M.A.(MD)No.1896 of 2013 is the first respondent, the respondents 1 and 2 in C.M.A.(MD)No.1896 of 2013 are the petitioners and the third respondent in C.M.A.(MD)No.1896 of 2013 is the second respondent in the claim petition in M.C.O.P.No.1549 of 2010. The appellant in C.M.A.(MD)No.640 of 2014 is the petitioner and the respondents in C.M.A.(MD)No.640 of 2014 are the respondents in the claim petition in M.C.O.P.No.1548 of 2010. The appellants in C.M.A.(MD)No.641 of 2014 are the petitioners and the respondents in C.M.A.(MD)No.641 of 2014 are the respondents in the claim petition in M.C.O.P.No.1549 of 2010. The appellant in C.M.A.(MD)No. 923 of 2014 is the second respondent, the first respondent in C.M.A.(MD)No.923 of 2014 is the petitioner and the second respondent in C.M.A.(MD)No.923 of 2014 is the first respondent in the claim petition in M.C.O.P.No.1548 of 2010. The appellant in C.M.A.(MD)No.924 of 2014 is the second respondent and the respondents 1 and 2 in C.M.A.(MD)No.924 of 2014 are the petitioners and the third respondent in C.M.A.(MD)No.924 of 2014 is the first respondent in the claim petition in M.C.O.P.No.1549 of 2010.
(3.) The injured claimant has filed a claim petition in M.C.O.P.No.1548 of 2010, claiming compensation for the injuries sustained by her, in an accident that took place on 18.04.2010. The dependants of the deceased have filed a claim petition in M.C.O.P.No.1549 of 2010, claiming compensation for the death of one Santhana Selvi, in the same accident.