Bhattacharya, ACJ. - (1.) These three appeals under Section 173 of the Motor Vehicles Act along with a cross-objection filed by the respondent in the third one mentioned above were heard analogously as those arose out of proceedings for compensation for the deaths of three different victims who died of the same accident. In the first two matters the daughter of the two victims filed the application under Section 166 of the Act claiming compensation for the death of her parents while in the third matter, the parents and the son of one Manoj Kr. Jash, the victim, who was also a co-passenger of the selfsame vehicle filed the application for compensation.
(2.) Those proceedings gave rise to three different Motor Accident Claim Cases under Section 166 of the Motor Vehicles Act and three different awards were passed separately on the basis of different sets of evidence adduced by the parties.
(3.) We, therefore, propose to deal with these appeals separately one after the other.;