Prakash Tatia, J. - (1.) This Court issued notices at the admission stage for finally disposal of these appeals to the respondents. Except respondent No. 3, nobody appeared on behalf of the respondents.
(2.) Heard learned counsel for the appellants as well as learned counsel for the Insurance Company.
(3.) These three appeals are against the award dated 26th April, 2002 by which the Motor Accident Claims Tribunal (First), Jodhpur, dismissed the three claim petitions filed by the three different set of the claimants. The claim petitions were dismissed as the claimants did not produce the evidence in support of their claim petitions.;