VINIT KUMAR MATHUR,J. - (1.) Since all three appeals arise out of the common judgment and award dated 01/11/2000, the same are being disposed of by this common judgment.
(2.) These appeals arise out of the judgment dated 01/11/2000 passed by the Motor Accident Claims Tribunal, Rajgarh (Churu) in Motor Accident Claims Case Nos. 27/1997, 45/1997 & 39/1997 vide which the claim petitions of the claimant/respondents were allowed.
(3.) The Tribunal, after framing the issues, evaluating the evidence on record and hearing counsel for the parties, decided the claim petition of the claimant.;