Samaresh Banerjea, J. - (1.) The present appeal has been preferred by the claimant/ appellants against the judgment and award dated August 11, 1998 passed by the learned Judge, M.A.C. Tribunal (6th Court) Alipore, in M.A.C. Case No. 14 of 1997, whereby the application of the petitioner under Section 166 of the Motor Vehicles Act, 1988, had been allowed in p . But, it appears to us that the claimants are actually aggrieved by the assessment of compensation and pray for enhancement of the amount.
(2.) It may also be recorded, in this connection, that in the present appeal an application was made by the claimant/appellants being C.A.N. No. 869/2001 for final disposal of the appeal in view of the decision of the Supreme Court reported in, N. Sivammal v. Managing Director, Pandian Roadway Corpn., AIR 1985 SC 106 as also other decisions of the High Courts and the Supreme Court whereupon ultimately the appeal was directed to be heard along with the application.
(3.) Thereafter, both the appeal and the application have been heard together.;