Subhasis Dasgupta, J. - (1.) Learned advocates for both the parties urge for expeditious disposal of the case in unision focusing that short points, based on law are involved in this case, which can be set at rest by the appeal Court without calling for the lower Court records and without resorting to any extensive hearing. The appeal along with connected application is pending since 2016.
(2.) Upon perusal of the records, we are of the considered view that the appeal along with connected application may be conveniently disposed of without waiting for the lower Court records to come. With the consent of the parties the appeal is thus taken up for hearing.
(3.) The challenge in this appeal is against the judgement and order dated 14.07.2015, passed in MAC case No. 205/2015, by Motor Accident Claims Tribunal, Nadia awarding compensation to the tune of Rs.7,88,000/- with interest at the rate of 8% per annum from the date of this order till realisation in the event of failure to deposit cheques within two months from the date of order.;