D.K.Seth, J. - (1.) These two writ petitions arise out of two proceedings initiated under Section 17 of the Workmen's Compensation Act, 1923 arising out of the same accident, in which one Safdar Miyan and Insar Ahmed had died. The case as made out in Writ Petition No. 37551 of 1992 is as follows:
(2.) The respondents No. 3, 4 and 5 as claimants have made an application under Section 17 of the Workmen's Compensation Act which was registered as Case No. 21/W.C.A./91 against Kafeel Ahmad and others claiming compensation of Rs. 85,428 together with interest for the death of Safdar Miyan on March 1, 1991 while employed under the said Kafeel Ahmad, owner of Mini Bus No. U.P. 25-5058.
(3.) While the case made out in Writ Petition No. 37550/92 was that the respondents No. 3 and 4 had lodged a claim under Section 17 of the Workmen's Compensation Act, which was registered as case No. 22/W.C.A./91 against Kafeel Ahmad, claiming compensation of Rs. 1,06,257 on account of death of Nihal Beg on March 7, 1991 while employed by the said Kafeel Ahmad, owner of Mini Bus No. U.P.- 25-5058.;