K.C.AGGARWAL, J. - (1.) THESE two connected appeals have been filed Under Section 110-D of the Motor Vehicles Act, against the judgment and award of the Tribunal, dated 9-1-1978, partly allowing the claims petition Nos. 8 and 18 of 1976.
(2.) BOTH of these petitions are in respect of the same accident which occurred on 12th October 1975 at about 1.20 p.m. on Bhagat Singh Marg 'X' Block. Govind Nagar, Kanpur resulting in the death of Devendra Kumar and Ram Niwas. Claim petition no. 8 has been preferred by Nirmala Devi, Sunil Kumar, Pradeep Kumar, Kumari Reeti and Kumari Geeta. They filed this petition as the heirs and legal representatives of the deceased Devendra Kumar.
(3.) CLAIM petition No. 18 of 1976 has been preferred in respect of the accident resulting in the death of Ram Niwas, by his heirs and legal representatives who were as follows: 1. Smt. Bhagwan Devi, (mother). 2. Smt. Pushpa Devi (widow) since deceased, 3. Manoj (son), 4. Kumari Manjoo, and 5. Kumari Sanjoo, daughters. ;