AMIT RANJAN ROY Vs. K K DAS

JUDGEMENT

(1.) WHILE considering the appellants' application for expeditious hearing, we were requested by the learned advocates of both the parties to dispose of the appeal itself on merit after hearing them. Accordingly, the appeal itself is taken up for hearing.

(2.) SINCE the owner of the offending vehicle did not contest the claim case before the Tribunal, requirement of service of notice of appeal upon the owner of the offending vehicle is dispensed with on the prayer of the learned advocate appearing for the appellants. Thus, the appeal is treated as ready as regards service upon the respondents.

(3.) THIS appeal is directed against the judgement and/or award dated 17th September, 2011 passed by the learned Motor Accident Claims Tribunal, 2nd Court, Asansol, Burdwan in M.A.C. Case No. 53 of 2009 at the instance of the claimants/appellants.