Ram Surat Ram, J. - (1.) Heard Sri Anil Kumar Mishra, for the petitioner. In aforementioned writ petitions common questions are involved as such these writ petitions were heard together and are decided by a common judgment.
(2.) These writ petitions have been filed for quashing the orders of Motor Accident Claim Tribunal, dated 05.10.2017, allowing the amendment applications under Order 6 Rule 17 C.P.C. of the claimant-respondents and permitted them to correct the typographical errors of date of accident and number of the vehicle involved in the accident, in their claim petitions.
(3.) The claimant-respondents of these writ petitions filed their separate Motor Accident Claim Petitions (registered as M.A.C.P. Nos. 176, 177 and 178 of 2010) for compensation, under Section 166 of Motor Vehicles Act, 1988, on 15.07.2010. These claim petitions arose out of one and the same accident. It has been stated in the claim petitions that Ramdhani, Ram Sakal and Chhotey Lal (the deceased) were working as labourers on Tractor No. U.P.-64, A-6832, belonging to Vishvnath (the petitioner). Virendra Bahadur son of Vishvnath was driver of the aforesaid tractor. On 12.01.2005, the deceased Ramdhani, Ram Sakal and Chhotey Lal loaded rice of Fair Price Shop on the trolley of the aforesaid tractor and were going to unload it at village Mahawn, sitting in trolley. As soon as the tractor reached near school of village Dharsara, due to rash and negligent driving of the tractor, the trolley turned turtle. In which the deceased received grievous injuries and died on the spot.;