SWAPNA BHATTACHARJEE Vs. NEW INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) The appellants before this Court were claimants in a case under Sec. 166 of the Motor Vehicles Act 1988 and is aggrieved by the Judgment and Award dtd. 31/5/2007 passed by Learned Additional District Judge Fast Track 1st Court Barasat North 24 Parganas in MAC Case No. 64 of 2006.

(2.) The case of the appellants/claimants before the Learned Trial Court may be summed up thus:

(3.) The O.P. No-2 is directed to issue Account Payee cheques accordingly in favour of the petitioners within two months from this date of order and in default the petitioners will be at liberty to put the awards into execution as per Law.'