Mahendra Dayal, J. - (1.) First Appeal From Order No.521 of 2012 has been filed by the appellant National Insurance Company feeling aggrieved by the award dated 13.02.2012, passed by the Motor Accident Claims Tribunal, Sitapur in M.A.C. No.24 of 2002, which was filed by the claimants-respondents in respect of death of Imtiyaz Ahmad, whereby compensation amounting to Rs.4,40,000/- has been awarded along with interest @ 6% per annum.
(2.) First Appeal From Order No. 522 of 2012 has been filed by the appellant National Insurance Company against the award dated 13.02.2012, passed by the Motor Accident Claims Tribunal, Sitapur in M.A.C. No.33 of 2002, whereby compensation amounting to Rs.2,92,500/- along with interest @ 6% per annum has been awarded to the claimants-respondents in respect of death of Nabi Ahmad.
(3.) First Appeal From Order No.523 of 2012 has been filed by the appellant National Insurance Company against the award dated 13.02.2012, passed by the Motor Accident Claims Tribunal, Sitapur in M.A.C. No.23 of 2002 in respect of the death of Kasim Ali, the claimants-respondents have been awarded Rs.4,40,000/- as compensation along with interest @ 6% per annum.;