4 vs The Oriental Insurance Co. Ltd. & ...
2022 Latest Caselaw 4912 Cal

Ct.   29.7                     F.M.A. 279 of 2009
No.
      2022                      Smt. Shukla Dutta & Anr.
14
                                         -Versus-
                          The Oriental Insurance Co. Ltd. & Ors.
 7
akb

             Mr. Ashique Mondal
             Mr. Sanat Kr. Dutta       ...For the Appellants

             Mr. Sanjay Paul           ...For the Respondent No. 1

Oriental Insurance Co.

National Insurance Co.

It appears that by order dated June 24, 2010 the appeal was dismissed for default and the lower Court record was directed to be sent down to the learned Tribunal. However, the order of dismissal has been recalled and the appeal has been restored to its original file and number.

Learned Lawyer appearing for the appellants submits that copies of the pleadings and certified copies of the oral and documentary evidence as adduced before the learned Tribunal are lying with him. On the basis of such documents he has prepared requisite number of informal paper books containing all the relevant papers.

Learned Lawyer files one set of paper book in Court today. Let it be kept on record. He further submits that he has already given one set of informal paper book to the learned Lawyer appearing for the respondent/Insurance Company.

Since, the informal paper book contains all the relevant paper, further calling of the lower Court records is dispensed with.

Learned Lawyer appearing for the respondent No. 1 submits that the Oriental Insurance Company has preferred an appeal, being FMAT 618 of 2008. He submits that the said appeal arises out of the same judgment and

award be heard along with this appeal.

Let the case record of the appeal, being FMAT 618 of 2008 be tagged with this appeal.

Let this appeal as well as the appeal, being FMAT 618 of 2008 be listed for hearing on August 17, 2022.

( Rabindranath Samanta, J.)