PUSHPA PANDEY Vs. JANARDAN PRASAD SINGH

JUDGEMENT

(1.) These appeals have arisen from a common judgment and award dated 18.1.1988 passed in Claim Case No. 9 of 1984, Claim Case No. 13 of 1984 and Claim Case No. 10 of 1984. These appeals were heard analogously in view of the fact that the deceased and the injured were occupants of one car which met with a fatal accident. M.A. No. 63 of 1988

(2.) There are three appellants in this appeal which arises from Claim Case No. 9 of 1984 filed by the legal representatives of the deceased Rabindra Kumar Pandey. M.A. No. 64 of 1988

(3.) There are five appellants in this appeal which arises from Claim Case No. 13 of 1984. M.A. No. 65 of 1988