ANIMA ROY Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) The learned counsel appearing on behalf of claimants-appellants submits that the deficit court-fees as pointed out by the stamp reporter have already been put in. Office is to check up and report immediately.

(2.) This is an application for amendment of the claimed amount in the claim petition that was filed by the claimants-appellants before Claims Tribunal. Having regard to the facts and circumstances of this case, we take up the above application for disposal along with the appeal itself by treating the same as on day's list.

(3.) The service of notice of this application and the appeal upon respondent No. 2 is dispensed with as the said respondent did not contest the proceeding before the Claims Tribunal. The present appeal has arisen out of the judgment and award dated 12.12.2003 passed by the Motor Accidents Claims Tribunal, First Court of Additional District Judge, Howrah in M.A.C. Case No. 250 of 2003. The said claim case arises out of an application under section 166 of the Motor Vehicles Act, 1988 filed by the claimants-appellants.