- (1.) Having heard the learned Counsel for the parties, we are of the opinion that both the application and the appeal can be disposed of together.
(2.) This appeal is directed against a judgment and order dated 7th February, 1998 passed by the Motor Accident Claims Tribunal, 11the Court 24-Parganas (South) in M. A. C. Case No 54 of 1997 whereby and whereunder we dispose of the same with the following directions:-
(3.) The learned Counsel appearing on behalf of the appellant submits that in the instant case, the truck in question was carrying 33 passengers from burning ghat when it met with an accident.;