- (1.) Abovementioned three appeals have been filed against the award dated 29-10-2002 passed by the learned Judge, Motor Accidents Claims Tribunal, Kishangarhbas, Alwar, whereby he has awarded Rs. 2,45,566/- in MAC Case No. 125/99; Rs. 1,06,688/- in MAC Case No. 25/2000 and Rs. 50,000/- in MAC Case No. 65/99 respectively.
(2.) Since all these three appeals are preferred against the common award dated 29-10-2002, hence, all these appeals are decided by this common judgment.
(3.) At the very outset, learned counsel Mr. Prasant Joshi, for respondent No. 1 and Mr. Narendra Mewara, counsel for respondent No. 3 have objected the maintainability of the appeals and have contended that the insurer is not permitted to file an appeal questioning the quantum of compensation and negligence of the offending vehicle. Hence, the appeals are not maintainable and deserve to be dismissed.;