Sk. Fajlul Hak & Anr vs The Reliance General Ins. Co. Ltd. ...
2022 Latest Caselaw 7974 Cal

1.12.2022

Ali

F.M.A. 2882 of 2016 IA No. CAN 2 of 2019 (Old No.:CAN 11383 of 2019)

Sk. Fajlul Hak & Anr.

Vs The Reliance General Ins. Co. Ltd. & Anr.

Mr. Pranay Basak ...for the appellants.

Mr Pranay Basak, learned advocate seeks

accommodation.

As per the report of FMA section the certified

copy of impugned judgment does not tally with the

lower court records.

It is noted from the certified copy of

impugned judgment that the order has been passed

by Judge, Motor Accident Claims Tribunal, 1st

Court, Burdwan. However, in the memorandum of

appeal the name of the court has been wrongly

mentioned as MAC Tribunal (Additional District

Judge, 2nd FTC, Burdwan).

It appears that lower court records of MAC

18 of 2014 of MAC Tribunal Fast Track, 2nd Court,

Burdwan has been received.

Accordingly, let the lower court records of

MAC 18 of 2014 of MAC Tribunal, Fast Track, 2nd

Court, Burdwan be sent down to the learned

Tribunal immediately.

Learned advocate for appellants-claimants is

directed to take appropriate steps.

Let the matter go out of list.

Liberty to mention.

(Bivas Pattanayak, J.)