SYED SAEEM Vs. ABDUL SHUKUR

JUDGEMENT

(1.) All these three appeals arise out of the common award dated 16.8.1999 passed by Motor Accidents Claims Tribunal-cum-First Addl. District Judge, Ranga Reddy District, at Saroornagar, hence they are being disposed of by this common judgment.

(2.) C.M.A. No. 164 of 2000 is filed against the award in O.P. No. 339 of 1997, C.M.A. No. 1257 of 2000 is filed against the award in O.P. No. 345 of 1997 and C.M.A. No. 1281 of 2000 is filed against: the award in O.P. No. 340 of 1997.

(3.) By the impugned common award the: Tribunal granted a sum of Rs. 10,000 as against the claim of Rs. 80,000 in O.P. No. 339 of 1997, a sum of Rs. 15,000 as against the claim of Rs. 1,00,000 in O.P. No. 345 of 1997 and a sum of Rs. 15,000 as against the claim of Rs. 1,00,000 in O.P. No. 340 of 1997 with interest at 12 per cent per annum from the date of petition till date of deposit with proportionate costs. Dissatisfied with the quantum of compensation granted by Claims Tribunal, the claimants in respective O.Ps. have filed these appeals seeking enhancement of compensation.