Bajaj Allianz General Ins. Co.Ltd vs Rina Mondal & Ors
2022 Latest Caselaw 8532 Cal

20.12.2022
SL No. 1
Ct No. 654
  Sk


                   F.M.A. 1531 of 2017
             CAN 1 of 2017(Old No. CAN 7104 of 2017)


                 Bajaj Allianz General Ins. Co.Ltd.
                             Vs
                      Rina Mondal & Ors.

              Mr. Rajesh Singh
                           ....for the appellant.
              Mr. Laltu Mohan Ghosh
                    .......for respondent

This matter was heard in full and judgment was

reserved on 18.11.2022 since it was found that

notice upon respondent no.4-owner of the offending

vehicle has not been served, hence by an order

dated 29.11.2022 appellant-insurance company was

directed to serve notice upon respondent no. 4-

owner of the offending vehicle.

Affidavit of service filed on behalf of the appellant-

insurance company is taken on record.

It appears that notice of appeal has been served

upon respondent no.4-owner of the offending

vehicle.

The judgment is reserved and made CAV.

(Bivas Pattanayak, J.)