Debi Prosad Dey, J. - (1.) CAN 6030 of 2015 is an application for withdrawal in F.M.A. 1717 of 2015. While hearing such application, we have heard the appeal on merits and propose to dispose if of now dispensing with all formalities.
(2.) Motor Accident Claims Case No. 202 of 2010, registered on an application under section 166 of the Motor Vehicles Act, 1988, was disposed of by the Motor Accident Claims Tribunal and Additional District Judge, 1st Fast Track Court, Paschim Medinipur (hereafter the tribunal) by an award dated 20th January, 2015. The tribunal held the claimants entitled to compensation in a sum of Rs. 2,73,500/- together with interest @ 8% per annum from the date of presentation of the said application till realisation.
(3.) The tribunal had been approached by the claimants on the death of Anwar Mallick in a road accident involving a motor vehicle. The accident occurred on 7th March, 2010. The offending vehicle dashed the victim from behind while being driven rashly and negligently.;