VED PRAKASH VAISH,J. - (1.) Heard Sri Ankit Srivastava, learned counsel for the appellant and Sri Rajesh Kumar Singh, learned counsel for respondents No.2 to 7 as well as Sri Rahul Singh 'Rana', learned counsel for respondents No.8 and 9 in FAFO No.240 of 2013, Sri Ankit Srivastava, learned counsel for the appellant and Sri Rahul Singh 'Rana', learned counsel for respondents No.5 and 6 in FAFO No.242 of 2013, Sri Ankit Srivastava, learned counsel for the appellant and Sri Rahul Singh 'Rana', learned counsel for respondents No.4 and 5 in FAFO No.243 of 2013, Sri Ankit Srivastava, learned counsel for the appellant and Sri Rahul Singh 'Rana', learned counsel for respondents No.8 and 9 in FAFO No.244 of 2013 and Sri Ankit Srivastava, learned counsel for the appellant and Sri Rahul Singh 'Rana', learned counsel for respondents No.4 and 5 in FAFO No.368 of 2013.
(2.) These five appeals give rise to common questions of law in accident claim cases in motor vehicular accidents and hence, have been taken up for being decided together by this common judgment.
(3.) The background facts leading to these appeals in each case may be taken note of at the outset in chronological order. Case 'A':- FIRST APPEAL FROM ORDER No.240 of 2013;