B.Bhattacharya & R.N.Banerjee, JJ. - (1.) Instead of disposal of 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 the claimants in a proceeding under section 163-A of the Motor Vehicles Act and is directed against an award dated 14.7.2005 passed by the Motor Accidents Claims Tribunal, Uttar Dinajpur in M.A.C. Case No. 100 of 2004 thereby disposing of the same by awarding a sum of Rs. 60,000 in favour of the claimants.
(3.) Being dissatisfied, the claimants have come up with the present appeal.;