MANJU SINGH Vs. AVINASH SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of a common judgment and order dtd. 28/8/2024 passed by the High Court of Judicature at Allahabad whereby the High Court affirmed the Awards passed by the Motor Accident Claims Tribunal, Jalaun at Orai, dismissing the claim petitions filed by the appellants under Sec. 166 of the Motor Vehicles Act, 1988.

(3.) Since all the appeals arise out of the same accident; involve common questions of fact and law; and challenge the similar judgment of the High Court, they are being disposed of by this common judgment.