(1.) ALL the four appeals are outcome of the three claims covered by respective O.P.Nos.696, 695 and 717 of 2002. Three appeals are preferred against the three O.Ps.by the respective injured, impugning the quantum of compensation awarded in O.P.No.696 of 2002 of Rs.5,000/ - with interest at 7.5% per annum as utterly low, in O.P.No.695 of 2002 of Rs.5,000/ - with interest at 7.5% per annum as also utterly low and in O.P.No.717 of 2002 of Rs.73,728/ - with interest at 7.5% per annum also utterly low of the three claims decided respectively and separately by the Motor Accident Claims Tribunal (III A.D.J.) (FTC), Nizamabad (for short, the Tribunal), dated 31.01.2007. Whereas M.A.C.M.A.No.5226 of 2008 was filed by the 2nd respondent -insurer among the two respondents including the owner -Respondent No.1 of the Jeep bearing No.AP 25 T 3371, by disputing the said awarding of compensation of Rs.73,728/ - as unsustainable. Hence, all the four appeals are taken up together with a common decision.
(2.) HEARD the respective counsel in all the four appeals at length and perused the material on record.
(3.) FOR sake of convenience, the parties are being referred as arrayed before the Tribunal.