- (1.) THESE writ petitions against the common award dated
(2.) 12.2003, filed by the same petitioner, the owner of the vehicle involved in the accident, have been considered together; and are taken up for disposal by this common order. 2. In these writ petitions, the petitioner-owner has questioned the common award dated 02.12.2003, as made by the Motor Accidents Claims Tribunal, Jaisalmer ['the Tribunal'] insofar made in relation to Claim Case Nos.12/2003, 13/2003 and 14/2003 whereby the Tribunal has awarded compensation to the claimants, Rida Ram, Jiya Ram and Parmeshwar respectively in the sum of Rs. 3000/-, Rs. 4300/- and Rs. 3300/-. An appeal against the award involving the amount in dispute less than Rs. 10,000/- being barred by Section 173 of the Motor Vehicles Act, 1988, the petitioner-owner has preferred these writ petitions. In these writ petitions, the petitioner seeks to question the findings of the Tribunal whereby the driver of the vehicle has been held responsible for rash and negligent act as also the findings whereby, the insurer has been exonerated of its liability.
(3.) IT is an admitted position that against the same award, as made qua the claimants of Claim Case Nos.10/2002 and 08/2002 involving higher amount, regular appeals under Section 173 of the Motor Vehicles Act, 1988 have been filed and the same are pending consideration.;