- (1.) Bhaskar Bhattacharya and Rudrendra Nath Banerjee, JJ. Instead of hearing the application, we propose to hear out the appeal itself by treating it as on day's list.
(2.) This appeal is at the instance of claimants in a proceeding under Section 166 of the Motor Vehicles Act and is directed against award dated 31st August, 2001 passed by the Second Court of Additional District Judge, Alipore, and the Motor Accident Claims Tribunal, 24-Parganas (South), in M.A.C. Case No. 144 of 1999 thereby disposing off the application by awarding a sum of Rs. 4,95,200/- as compensation, out of which Rs. 50,000/- had already been received by the claimants in an earlier proceeding under Section 140 of the Motor Vehicles Act.
(3.) Being dissatisfied, the claimants have come with the present appeal.;