Saral Srivastava, J. - (1.) Heard learned counsel for the parties.
(2.) These two appeals arise out of the same accident and the issues in the appeals are common, therefore, the appeals are being decided by a common judgement.
(3.) The facts of the case are that on 01.03.2005 Rakesh Kumar Agrawal was driving the Maruti Car alongwith one Munna Lal Agrawal. It was further alleged that at about 9:00 P.m. when the Maruti Car reached near village GhuGhua, it was hit by Mini Truck No.U.P. 93B- 5410 driven by its driver rashly and negligently. In the said accident Bunty @ Rakesh Kumar Agrawal and Munna Lal Agrawal suffered injuries. It is alleged that Rakesh Kumar Agrawal suffered fracture and other injuries. Munna Lal Agrawal also suffered serious injuries in the accident.;