Satyabrata Sinha, J. - (1.) Having heard the learned Counsel for the parties, the delay is condoned.
(2.) Having heard the learned Counsel for the parties, we are of the view that both the application and the appeal can be disposed of together.
(3.) This appeal is directed against a judgment and order dated 27th May, 1998 passed by the Motor Vehicle Accident claims Tribunal at Alipore in M.A.C. Case No. 188 of 1996 whereby and whereunder the learned Tribunal allowed the claim petition filed by the claimant-respondent.;