Subhasis Dasgupta, J. - (1.) The impugned judgment and order dated 31st March, 2016, passed by Motor Accident Claims Tribunal 4th Court Jalpaiguri granting award to the tune of Rs.3,69,500/- with interest at the rate of 9% per annum from the date of filing claim application is the subject matter of appeal in this case.
(2.) Learned advocate for the appellant/insurance company submitted with all fairness that the appeal could be disposed of for a short point, based on law, having involved in this case, and in the interest of securing expeditious disposal, lower court records would not be necessary for our present purpose.
(3.) Learned advocate for the respondent earnestly submitted that since the point urged could be set at rest without resorting to any extensive hearing, the appeal could be taken up for hearing.;