S.K.Keshote, J. - (1.) These special appeals arise out of the accident took place on 6.10.1994 and thus the same are taken up for hearing and being decided together by this common judgment.
(2.) These appeals relate to both-fatal accident and injuries. The amount of compensation also varied in these cases looking to the facts thereof.
(3.) Motor Accidents Claims Tribunal, Kekri, District Ajmer, (for short, 'the Tribunal') vide its judgment dated 20.9.2000, decided the claim cases of the claimants-respondents. Though, the appeals against the judgment of the learned Tribunal filed before the learned single Judge, have been decided by separate orders.;