RAJES KUMAR,J. - (1.) THESE are three appeals under Section 173 of the Motor Vehicles Act. F.A.F.O.No.90 of 2003 arises out of the judgment/award dated 31.10.2002 passed by the Motor Accident Claims Tribunal, Pratapgarh in Claim Petition No.54 of 1992 (Fashi and another Vs. Mohd Naseem and others). F.A.F.O. No.91 of 2003 arises out of the award dated 31.10.2002 passed in Claim Petition No.51/1992 and the F.A.F.O.No.92 of 2003 arises out of the award dated 31.10.2002 passed in Claim Petition No.53/1992.
(2.) SINCE all the three appeals arise from one accident dated 17.4.1994, therefore all the three appeals are being decided altogether. Brief facts of the case are that on 17.4.1994, the accident took place when Mini Bus turned to turtle and three persons including one Cleaner and two passengers died. All the claimants who are the heirs of the deceased filed aforesaid three claim petitions which have been allowed by the impugned orders stated above and compensation have been awarded to the claimants. Being aggrieved by the order of the Tribunal, present three appeals have been filed.
(3.) HEARD Shri M.S. Kotwal appearing on behalf of the appellants, Shri Akhilesh Chauhan appearing on behalf of the claimants and Shri Ashok Kumar Tripathi on behalf of the owner of the vehicle.;