Devi Prasad Singh, J. - (1.) HEARD the learned Counsel for the appellants, learned Counsel for the claimants as well as perused record.
(2.) THESE four appeals under Section of Motor Vehicles Act, 1988, filed before this Court, relate to one and the same accident, and involve the common questions of law, hence, are decided by the present common judgment: In brief, the facts emerging from the record are that on 30.6.1981, the deceased were going in the Jeep No. UP -15 -B -5571, from village Surjipur to attend a marriage party in village Lokvapur. The Jeep was driven by one Sanjai of village Khetui. At about 9.15 p.m., when the Jeep arrived near the culvert of village Bamhna Khera, a Tractor No. UP -32 -A -8083 driven by Shiv Prasad rashly and negligently, hit the Jeep from reverse side resulting in serious damage to the Jeep and causing grievous injuries to the persons boarded in the Jeep. Five persons succumbed to injuries. An F.I.R. of the accident was lodged at Police Station Baghaulipur District Hardoi.
(3.) THE claimants approached the Tribunal for payment of compensation under Section of Motor Vehicles Act, 1988.;