Asok Kumar Ganguly, J. - (1.) Leave granted.
(2.) Heard learned Counsel for the claimant, learned Counsel for the insurance company and also the learned Counsel for Respondent Nos. 1 and 2, the driver and the owner of the offending vehicle.
(3.) In this case the claim for compensation filed by the Appellants was concurrently denied both by the Motor Accident Claims Tribunal (for short, the Tribunal) as also by the High Court.;