- (1.) All the three appeals have been filed Under Section 173 of the Motor Vehicles Act, 1988 against the Judgment and order dated 17.11.2004 passed by the Motor Accident Claims Tribunal, Sitapur in Claim Petition Nos. 67, 69 and 66 of 1995.
(2.) All the appeals pertain to one accident and members of one family, hence they are being decided by this consolidated Judgment and order for the sake of convenience.
(3.) To appreciate the contention of the parties, the facts in extenso requires to be noticed and are that on 28.1.1995 deceased Dr. Rananjay Singh, who was a Lecturer in P. G. College, Sitapur, was going in a Jeep No. U.S.X. 1042 to Lucknow to participate in a Tilak ceremony along with family members including daughters, namely, Kumari Ritu, aged about 19 years; and Kumari Anshika alias Toshi (13 years). When the jeep reached near Karbalapurwa, it collided with a Truck No. U.R.D. 7041, which was coming from the opposite side. The truck driver was driving carelessly and negligently. There was a head-on collision in the mid of the road and both the vehicles were damaged. All the passengers travelling in the jeep including Dr. Rananjay Singh, Kumari Ritu; and Kumari Anshika suffered injuries and ultimately died.;