Ritu Raj Awasthi, J. - (1.) Heard Ms.Pooja Arora holding brief of Mr.S.C.Gulati, learned counsel for the appellants, Mr. Akhter Abbas, learned counsel appearing for respondent-U.P.S.R.T.C. and Mr. Arvind Kumar Pandey, learned counsel for the respondent nos. 1 and 2 in F.A.F.O. No.287 of 2000.
(2.) This is a bunch of First Appeals From Orders filed by the appellant arising out of the common judgment passed in various claim petitions filed on behalf of the claimants, arising out of the same accident involving the same vehicles and as such they have been heard together and are being hereby decided by the common judgment.
(3.) The F.A.F.O.No.287 of 2000 has been filed against the judgment passed in Claim Petition No.88 of 1994, F.A.F.O. No. 285 of 2000 in Claim Petition No.216 of 1994, F.A.F.O No. 286 of 2000 in Claim Petition No.217 of 1994, F.A.F.O. No. 288 of 2000 in Claim Petition No.93 of 1994 and F.A.F.O. No.289 of 2000 has been filed against the judgment passed in Claim Petition No. 86 of 1994.;