APARNA DAS Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(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 in a proceeding under section 163-A of the Motor Vehicles Act and is directed against an award dated 17. 5. 2005 passed by the Motor Accidents Claims Tribunal, uttar Dinajpur at Raiganj in M. A. C. Case No. 181 of 2002 thereby disposing of such a claim application by awarding a sum of Rs. 1,00,000 to the claimants.

(3.) BEING dissatisfied, the claimants have come up with the present appeal.