(1.) Leave granted.
(2.) Challenge in these appeals is made to the legality and validity of the judgment and order dated 17.05.2006 rendered by a Single Judge of Delhi High Court in a bunch of motor accident claims petitions bearing MACT Nos. 194, 195, 196, 197, 199, 200, 201- 202, 203-204, 207-208, 209-210, 213, 214, 215, 217, 221, 222, 228-229, 231-232, 233-234 and 742-743 of 2005, whereby and whereunder the High Court was pleased to dispose of the claim petitions of the appellants herein.
(3.) In order to decide these appeals, it would be necessary to state few basic facts. The appellants herein are claimants whose children were studying in school. On 18.11.1997 when these children were proceeding to the school in a bus bearing No. DL IP-1644, the bus after overrunning the road and breaking the railing got drowned in Yamuna river at Wazirabad Yamuna Bridge. Consequent to the accident, 29 children died.