Kaushal Jayendra Thaker,J. - (1.) Heard Sri Swapnil Kumar, learned counsel for the appellant and Sri Nagendra Kumar Srivastava for Insurance company - respondent.
(2.) This appeal, at the behest of the claimants, challenges the judgment and award dated 27.8.2001 passed by Motor Accident Claims Tribunal, Etah, (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No. 247 of 2000.
(3.) All these matters arise out of the same accident and, therefore, are being taken up for hearing today. There is involvement of maruti van UP-32-B-3377 in which the deceased and the injured were travelling met with an accident with Truck No. UP-77-A-3869.;