(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 the claimants and is directed against an award dated 2. 4. 2005 passed by learned Judge, motor Accidents Claims Tribunal, Uttar dinajpur in M. A. C. Case No. 159 of 2003 by which the learned Tribunal disposed of an application under section 163-A of the motor Vehicles Act by awarding a sum of rs. 1,60,000 as compensation.
(3.) BEING dissatisfied, the appellants have come up with the present appeal.