DIPANKAR DATTA,J. - (1.) CAN 6516 of 2016 is an application for final disposal of the appeal (FMA 1411 of 2011). It is disposed of by taking up the appeal for final disposal, here and now.
(2.) M.A.C. Case No. 353 of 2007 was registered on an application under section 166 of the Motor Vehicles Act, 1988 (hereafter the Act), presented by the respondent no.1 herein. It was decided by the Motor Accident Claims Tribunal, Special Court, Paschim Medinipur (hereafter the tribunal) by its award dated 18th December, 2010. Such award is challenged by the insurance company by filing FMA 1411 of 2011.
(3.) The claimants have presented a cross-objection (COT 23 of 2011) feeling aggrieved by the quantification of compensation made by the tribunal.;