KONDARAM KERKETTA Vs. MANOJ KUMAR

JUDGEMENT

(1.) As all these above appeals arise out of the same accident occurred on 8.4.2014 involving the same vehicle Pickup bearing registration No.UP/64T/3391 (hereinafter referred to as "offending vehicle"), they are being disposed of by this common judgment.

(2.) Except MAC Nos.423/2018, 427/2018, 517/2018 & 447/2018, all the above appeals have already been admitted for hearing. Therefore, considering the fact that these appeals (MAC Nos.423/2018, 427/2018, 517/2018 & 447/2018) also involve the identical issue for adjudication and have been filed within limitation, they are admitted for hearing.

(3.) With the consent of the parties, the appeals were heard finally on 24/10/2018 and reserved for judgment.