ASHA ARORA,J. - (1.) CAN 7277 of 2013 is an application seeking early disposal of the appeal. We dispose of the application by taking up the appeal for consideration here and now.
(2.) Rejection of an application under section 166 of the Motor Vehicles Act, 1988 (hereafter the Act) by the judgment dated April 27, 2012, of the Motor Accident Claims Tribunal, Hooghly, is under challenge before us in this appeal under section 173 thereof.
(3.) In a motor vehicular accident that took place on May 23, 2009, one Abdul Ohid (hereafter the victim) passed away on the spot succumbing to the multiple injuries sustained by him. The victim was riding a motorcycle when he was dashed from behind by a bus of route no. 13 (hereafter the bus). At the time of his death, the victim was in the employment of a private employer and drawing Rs. 4000/- per month. He was 46 years old and left behind him his widow, two daughters, a minor son and his mother (hereafter the claimants).;