ASHOK KUMAR,J. - (1.) The above appeals, arising out of the same accident, have been filed under Section 173 of Motor Vehicles Act, 1988. The appellant Insurance Company has challenged the judgment and order dated 14.03.1995 passed by Motor Accident Claims Tribunal/Additional District Judge, Ghaziabad in MACP No.538 of 1993, 355 of 1993 and 356 of 1993 .
(2.) The Tribunal has decided three Motor Accident Claim Petitions being MACP Nos.538 of 1993, 355 of 1993 and 356 of 1993 by common judgment.
(3.) On 14.06.1993 Smt. Kamla Devi and others filed the petition for recovery of compensation on account of the death of one Amar Singh (Driver) in MAC No. 538 of 1993.;