(1.) In an unfortunate accident which took place on 13-12-1984 involving the motor car owned by the appellant in C.M.A. 695/90 (O.P. No.181/85) bearing Regn. No.KEF 1441 and the oil tanker (lorry) bearing Regn. No.ADJ 3049 owned by the respondent No.l and insured by the second respondent- Insurance Company in C.M.A. No.1479/89 (O.P. No.84/86) resulting in injury to the claimant-appellant in C.M. A. 1555/89 (O.P. No.174/85) and death of one Musariparambil Skaria Mathew whose legal representatives are the appellants in C.M.A. No.1479/89.
(2.) The claimants-appellants in C.M.A. 1479/89 claimed total compensation of Rs.4,00,000-00 for the death of bread earner in the family under several heads. The claimant-appellant in C.M.A. 1555/89 claimed total compensation of Rs.3,00,000-00 under several heads towards the personal injury suffered by him, whereas the owner of the motor car owned by the claimant-appellant in C.M.A. 695/90 claimed compensation of Rs.67,529-00 towards the damage to the car.
(3.) All the three claims were dubbed before the Motor Accidents Claims Tribunal inasmuch as they arose out of the same accident On behalf of the claimants eight witnesses were examined as P.Ws.l to 8. P.W.1 is the petitioner in O.P. 174/85, P.W.3 is the petitioner in O.P. 181/85 and P.W.4 is the first petitioner in O.P. 84/86. As many as 48 documents were produced and marked on behalf of the claimants-petitioners. No witnesses were examined on behalf of the respondents and only Exs.B-1 to B-3 were marked on their behalf.