Basu, J. - (1.) The Judgment of the Court was as follows : The appeal and application both are taken up for hearing. The application being C.A.N. No. 6946 of 2006 relates to prayer of withdrawal of the deposited amount from the learned Tribunal below. As the appeal is taken up for final hearing, no order need be passed at this stage in the said application. Application stand disposed off. The Judgment of the Court were delivered by :
(2.) Heard the learned Advocates appearing for the parties.
(3.) The appeal under Section 173 of the M.V. Act is filed assailing the judgment and order passed by the Motor Accident Claims Tribunal Judge, Uttar Dinajpur in connection with M.A.C. Case No. 206 of 2001 whereby and whereunder the learned Tribunal below decided an application for compensation filed under Section 163A of the M.V. Act, by the legal heirs of the deceased and awarded a sum of Rs. 1, 20,000/- as compensation.;