Deepak Verma, J. - (1.) Leave granted.
(2.) Since common questions of law and facts are involved in this batch of appeals, six of which have been filed by Uttar Pradesh State Road Transport Corporation, (hereinafter referred to as Corporation), and one has been preferred by Insurance Company, against the identical judgments and orders passed by High Court of Allahabad, it is proposed to dispose of the same by this common judgment. For the sake of brevity and convenience, facts of appeal arising out of S.L.P. (C) No. 1969 of 2008 have been taken into consideration.
(3.) The Appellant herein (UPSRTC) had challenged the award passed by Motor Accident Claims Tribunal (hereinafter referred to as the MACT), Barabanki in claim case therein, holding the Appellant - Corporation along with Ajai Vishen and Narottam, owner and driver of the mini bus, respectively, liable to pay compensation to the claimants.;