- (1.) The application, being CAN 6053 of 2016, bearing the prayer for stay of the impugned judgment and award dated 29th May, 2015, is taken up for hearing also with the main matter, being F.M.A.T. 903 of 2015, treating the same as on day's list on consent of both the parties.
(2.) During the course of hearing, Mr. Rahaman, representing the respondent-claimant invited our attention that one cross-objection, being COT 18 of 2016 has also been filed by his client, challenging some findings of the learned Tribunal, since the Tribunal instead of taking the age of the deceased for adopting the multiplier, considered the age of the mother of the deceased for the purpose of adopting multiplier. Copy of such cross-objection, as submitted by Mr. Alam, learned counsel for the appellant insurance company, has also been received by him. Therefore, the cross-objection (COT 18 of 2016) is also taken up for consideration and disposal along with the appeal, being F.M.A.T. 903 of 2015.
(3.) The appeal has been preferred by the appellant National Insurance Company Limited against the judgment and award dated 29th May, 2015, delivered by learned Motor Accident Claims Tribunal, Uttar Dinajpur at Raiganj in MAC case No. 16 of 2008 under section 166 of the Motor Vehicles Act, 1988.;