(1.) These three appeals are the outcome of the same accident and common point was involved though from the different orders of the Tribunal in different M.V.O.Ps and since these three are connected with each other, this Court has taken up at request of both sides for common disposal.
(2.) The 2nd respondent-insurer filed these appeals, having been aggrieved by the Orders/Awards of the learned Chairman of the Motor Accidents Claims Tribunal-cum-VI Additional District Judge, Siddipet, (for short, 'Tribunal') in M.V.O.P.Nos.141, 153 & 154 of 2010 dated 17.04.2012. The Tribunal awarded (i) compensation of Rs.6,05,000/- in O.P.No.141 of 2010 as against the claim of Rs.10,00,000/-, (ii) compensation of Rs.3,80,000/- in O.P. No.153 of 2010 as against the claim of Rs.5,00,000/- and (iii) compensation of Rs.5,00,000/- in O.P. No.154 of 2010 as against the claim of Rs.8,00,000/- with interest at 8% per annum respectively with the finding that the respondent Nos.1 and 2 are jointly and severally liable to pay the compensation in the claim petitions under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act').
(3.) Heard Sri Ravishankar Jandhyala, the learned standing counsel for the appellant-2nd respondent (insurer) of the Lorry GJ 9V 3768 belongs to the claim petition-1st respondent (who remained exparte before the Tribunal and not chosen to putforth appearance herein) and Sri K.Govind, learned counsel for the claimants-respondents. Perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeals.
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