National Insurance Co. Ltd vs Rita Majhi & Ors
2023 Latest Caselaw 5589 Cal

25.08.2023                  IN THE HIGH COURT AT CALCUTTA
 Ct. no.654                  CIVIL APPELLATE JURISDICTION
 Sl. Nos.3
     sn
                                  F.M.A.1374 of 2021

                             National Insurance Co. Ltd.
                                           Vs.
                                 Rita Majhi & Ors.

              ,,




                    Mr. Sanjay Paul
                                ... for the appellant-Insurance Co.
                    Mr. Snehasis Jana
                    Mr. Chandrachur Lahiri
                                ..for the respondents-claimants

This matter is appearing under the heading " To Be

Mentioned".

Lower court records have been received and found

to be complete and in order upon examination.

This appeal is preferred against the judgment and

award dated 29th June, 2021 passed by the learned

Judge, Motor Accident Claim Tribunal, Fast Track, 1st

Court, Bardhaman in MAC Case No. 53 of 2016 under

Section 166 of the Motor Vehicles Act, 1988.

As per report of the Additional Stamp Reporter

dated 17th December, 2021, the appeal is preferred within

the statutory period of limitation.

Accordingly, the appeal is formally admitted and

registered.

Mr. Snehasis Jana, learned advocate for the

respondent nos.1 to 3(claimants) undertakes to prepare

informal paper books. Accordingly, learned advocate for

the respondents-claimants is directed to prepare and file

requisite numbers of informal paper books incorporating

all relevant papers and documents including the

pleadings and evidence, both oral and documentary, in

printed or typewritten or cyclostyled form, as the case

may be, out of court, within a period of four weeks from

date.

The appellant-insurance company is directed to

deposit talabana costs together with written up notice

form for causing service of notice of appeal upon the

respondent no.4, owner of the offending vehicle.

Let the matter appear after four weeks under the

heading "Application".

(Bivas Pattanayak, J.)