Kishore Kumar Prasad, J. - (1.) THIS appeal is directed against the judgment and award dated June 23, 2000 passed by the learned Judge, Motor Accident Claims Tribunal, 4th Court, Barasat, North 24 Parganas in M.A.C. Case No. 127 of 1996.
(2.) LEARNED Tribunal, after trying the issues, allowed the claim in part and awarded a sum of Rs. 5,00,000/- to the appellant Nos. 1,3 and 4 herein as final compensation after deducting the statutory compensation of Rs. 50,000/- already paid to the claimant in a proceeding under section 140 M.V. Act out of the amount of compensation of Rs. 9,00,000/- as claimed by the claimants in their application under section 166 of the M.V. Act. Feeling the quantum of award insufficient, the appellants have preferred this appeal. The appellant Nos. 1, 2 and 4 according to Cause Title of the Memorandum of Appeal, are the widow, son and father of the victim Arun Kumar As alias Ash and the appellant No. 3 was the mother of the victim, who died during the pendency of this appeal before this Court.
(3.) THE only question to be considered in this appeal is whether the present appellants are entitled to get any further amount as compensation. Arun Kumar As @ Ash aged in between 48-49 years was a victim of an accident which occurred on 24.6.1995 at about 9.15 p.m. on B. T. Road near Bonhooghly crossing within the limits of Baranagar P.S. while he was standing there along with his cycle.;