- (1.) CAN 12046 of 2017 is treated as on day's list. It is an application by the appellant No. 1 seeking to bring to the notice of the Court that the appellant No. 2 has passed away during the pendency of the appeal.
(2.) Death of the appellant No. 2 shall be recorded by the office. Office shall delete the name and particulars of the appellant No. 2 in the cause title of the memorandum of appeal. The appeal shall henceforth be proceeded with, only by the appellant No. 1.
(3.) CAN 12046 of 2017 is, thus, disposed of. Re: F.M.A. 422 of 2006. This appeal under Section 173 of the Motor Vehicles Act, 1988 (hereafter the Act) is directed against the judgment and award dated 28th November, 2005 passed by the learned Motor Accident Claims Tribunal, 4th Fast Track Court, Barasat, 24-Parganas (North) (hereafter the tribunal).;