Subhasis Dasgupta, J. - (1.) This appeal emerges out of judgment and order dated 9.1.2017 passed by Motor Accident Claims Tribunal, Additional District and Sessions Judge, 1st Court, Barasat, North 24-Parganas granting award to the tune of Rs.7,51,202 together with interest of 6% per annum from the date of filing of claim application till realisation.
(2.) It is brought to our attention by the learned advocate for the appellant/insurance company that a short point, based on law being involved in this case, the appeal could be disposed of without resorting to extensive hearing and in the interest of securing expeditious disposal of this appeal.
(3.) Learned advocate for the respondents supporting the candid submission of appellant urged for disposal of this appeal without taking any assistance from lower Court records.;