Bhaskar Bhattacharya & Prasenjit Mandal, 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 a claimant in a proceeding under section 166 of the Motor Vehicles Act and is directed against an award dated 20.7.2005 passed by Motor Accidents Claims Tribunal, Pas- chim Medinipur in M.A.C. Case No. 207 of 2005 thereby disposing of the said proceeding by awarding a sum of Rs. 2,24,200 in favour of claimant for the injury suffered by him. Insurance company was directed to make payment of such amount within a period of one month with a direction that in default of making of such payment within the said period, the amount would carry interest at the rate of 6 per cent per annum from the date of award till realization of the amount.
(3.) Being dissatisfied, the claimant has come up with the present appeal.;