Mahesh Chandra Sharma, J. - (1.) Since all these appeals relate to one incident and arise out of the common judgment and award passed by the learned Tribunal, hence the arguments have been heard together and they are being decided by this common judgment.
(2.) Brief facts of the case are that on 29.9.1991 at about 8.00 AM on Panwad Mod near Deoli, an accident took place due to collision in between Maruti Van No. AP 10A 7505 and truck No. RJ 14G 1267, in which Saroj Devi and Venket Pareke died and Purshottam sustained injuries.
(3.) Thereafter claim petition no. 331/2001 was filed on account of death of Saroj Devi; claim petition no. 332/2001 was filed on account of death of Venket Pareke; and claim petition no. 333/2001 was filed claiming compensation on account of injuries sustained by Purshottam, whereas claim petition no. 334/2001 was filed due to damage caused to Maruti Van in the said accident. Notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 11.9.2003, awarding Rs. 1.81,000/- as compensation in claim petition no. 331/2001, Rs. 2,65,000/- in claim petition no. 332/2001; Rs. 10,000/- in claim petition no. 333/2001; and dismissed the claim petition no. 334/2001.;