(1.) All the five Civil Miscellaneous Appeals arise against the awards passed in five claim petitions by the common order, dated 28.12.2001, by the Motor Accidents Claims Tribunal-cum-IV Additional Chief Judge-cum-Principal Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad. All the claim petitions in O.P. Nos. 478, 604, 605, 606 & 607 of 1999 arise out of the same accident.
(2.) The five deceased in the five claim petitions went to Ramanaidu Film Studio at Film Nagar at Hyderabad on behalf of E.T.V to cover the shooting of a film, in a Jeep No. AP 10T 7011. After completing the coverage of the event, the five deceased were returning in the jeep when there was a big bomb blast totally damaging the jeep and killing all its occupants. The jeep belongs to the first Respondent in all the five cases and was insured with the second Respondent in all the five cases.
(3.) The dependents/legal representatives of the five deceased filed the claim petitions for compensation.
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