(1.) THESE are six petitions arising from a common set of facts and are accordingly disposed of by this common judgment.
(2.) SIX persons, namely, Swarn Singh, aged 23 years, s/o Munshi Ram; Ramesh Kumar, aged 40 years, s/o Prakash Chand; Ramesh, aged 40 years, s/o Ram Singh; Raj Singh, aged 35 years, s/o Puran Singh; Raj Singh, aged 38 years, s/o Gyan Chand and Sardar Singh, aged 38 years s/o Tirath Singh, were working as Paledars (Loaders) with different transport companies which were having their godowns behind the wall near property No. 1716/19 Pili Kothi which was believed to belong to the Railways. While these persons were taking a tea break at around 5.18 a.m. on 1st October 2004, the dilapidated wall of the property in question collapsed on these six persons. Three of them, Raj Singh, s/o Puran Singh, Raj Singh s/o Gyan Chand and Sardar Singh s/o Tirath Singh succumbed to their injuries. The remaining three, Swarn Singh s/o Munshi Ram, Ramesh Kumar s/o Prakash Chand and Ramesh s/o Ram Singh suffered grievous injuries.
(3.) THE present petitions are by the injured persons and the legal representatives of the deceased seeking compensation.
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