Mir Dara Sheko, J. - (1.) Heard Mr Mondal representing the petitioners-claimants. Heard also Mr Singh appearing for the opposite party no.1- insurance company.
(2.) Considering the nature of the proceeding and the very lis involved in the matter service of notice upon the rest opposite parties no.2-6 is dispensed with at the risk of the petitioners for consideration and disposal of the CO on merits.
(3.) Upon hearing and on the face of the materials on record it reveals that the petitioners had filed a claim application under section 163A of the Motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal at Suri, Birbhum for accidental death of their predecessor impleading both the offending vehicles vis-a-vis the respective insurance companies, namely Bajaj Allianz General Insurance Company Ltd and Future General Insurance Company Ltd.;