DIPANKAR DATTA,J. - (1.) The present appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the award dated 4th October, 2005 in Motor Accident Claim Case No. 136 of 2004, rendered by the Additional District Judge, Fast Track 4th Court at Barasat, North 24-Parganas. It is at the instance of the claimants before the tribunal, who were the widow of the victim of the motor vehicular accident, their minor children and the victim's mother.
(2.) While disposing of the application under Section 166 of the Act of the claimants, the tribunal awarded compensation in a sum of Rs. 3,13,000/- payable to them by the insurer of the offending vehicle within 60 days from date, failing which the claimants were given liberty to realize such amount along with interest @ 9% per annum.
(3.) Since the appeal is confined to the quantum of compensation assessed by the tribunal, we need not note in detail how the accident occurred resulting in the death of the victim as well as the evidence adduced by the parties in support or in defence.;