I.P.Singh, J. - (1.) All the abovementioned four accidents claims Nos. 208 to 211 of 1980 were filed to claim compensation under section 110-A of the Motor Vehicles Act as a result of accident involving motor vehicles. The award in the above accident claims was given by Sri S.D.N, Singh, the learned Accidents claims Tribunal, Allahabad, on 29-4-1982. The above eight F. A.F.Os. have been filed against the said award. However, it appears that by some mistake the date of the said award in Km. Deepti's F.A.F.O. No. 589 of 1982 and that Km Diviya's F.A.F.O. No. 592 of 1982 has been wrongly mentioned as 16-8-82.
(2.) All the abovementioned eight F.A.F.Os. having arisen out of a common award are hereby being disposed of by a common judgment.
(3.) It is not disputed that on 21-6-80 at about 9.30 P.M. in the City of Allahabad army truck No. 73-C/4993Y and U. P. State Transport Corporation (hereinafter referred to as the Corporation) bus No. U.T.B. 5112 collided on Stanley Road Opposite Tej Bahadur Sapru Hospital. Major I.D. Gandhi, his wife Smt, Suman Gandhi, and two daughters Km. Deepti and Km. Diviya were sitting in the rear cabin of the truck. In this accident all these four occupants of the truck received various injuries. Smt. Suman Gandhi however died later in the hospital.;