LAWS(ALL)-1982-8-11

SAVITRI DEVI Vs. UDAY BHAN

Decided On August 31, 1982
SAVITRI DEVI Appellant
V/S
UDAY BHAN Respondents

JUDGEMENT

(1.) These four connected appeals have been filed by the claimants under Section 110D of the M. V. Act, 1939, against a common order, dated January 25, 1977, passed by the Motor Accident Claims Tribunal, Mathura, in Cases Nos. 62, 63, 64 and 65 of 1974, rejecting all the claims.

(2.) F. A. F. 0. No. 173 of 1977 has been filed by Smt. Shanti Devi and others, claimants, arising out of Case No. 62 of 1974. F. A. F. O. No. 172 of 1977 has been filed by Avinash Kapoor arising out of Case No. 63 of 1974. F. A. F. 0. No. 174 of 1977 filed by Smt. Ram Katori arises out of Case No 64 of 1974. F. A. P.O. No. 171 of 1977 has been filed by Smt. Savitri Devi and another arising out of Case No. 65 of 1974. All the claims arise out of a single incident.

(3.) Three persons, viz., Ajai Krishna Mehta, Balbir Prasad Bessario and Munna, lost their lives in the accident and the claim petitions had been filed by their defendants. Avinash Kapoor received injuries in the accident and he filed the claim petition for damages. All the four cases were consolidated by the Tribunal and decided on the basis of the same evidence. Consequently, all the four appeals are also being decided by us by a common judgment.