Satyabrata Sinha, J. - (1.) These two appeals involving common question of law were taken up for hearing together and are being disposed of by this common judgment.
(2.) However, the facts from F. M. A. No. 317 of 1998 are taken up for the purpose of disposal.
(3.) F. M. A. No. 317 of 1998 is directed against a judgment and award dated 25.3.97 passed by the Motor Accident Claims Tribunal, being the 5th Additional District Judge, Alipore, in M. A. C. Case No. 154 of 1996, whereby and whereunder the said learned Judge allowed the claim for compensation for Rs. 25,000/- ex parte against the appellant and on contest as against the respondent No. 1. The appellant and the respondent No. 2, by reason of the said order, were directed to pay the amount within two months from the date of receipt of a copy of the said order, failing which the claimant will be entitled to interest at the rate of 12% per annum from the date of application till payment.;