Saleha Bewa & Ors vs Icici Lombard General Insurance ...
2023 Latest Caselaw 5802 Cal

31.08.2023                IN THE HIGH COURT AT CALCUTTA
 Ct. no.654                CIVIL APPELLATE JURISDICTION
 Sl. Nos.5`8
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                                    F.M.A.1410 of 2022
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                             Saleha Bewa & Ors.
                                  Vs.
                    ICICI Lombard General Insurance Co. Ltd. & Anr.
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                     Ms. Sima Ghosh
                                ... for the appellants-claimants
                     Mr. Saswata Bhattacharjee
                                ..for the respondent no.1-insurance co.

This appeal is preferred against the judgment and

award dated 24th December, 2020 passed by the learned

Additional District Judge-cum Judge, Motor Accident

Claims Tribunal, Fast Track, 3rd Court, Berhampore,

Murshidabad in M.V. Case No.302 of 2009 under Section

166 of the Motor Vehicles Act, 1988.

By order dated 1st December, 2022, delay in

preferring the appeal has been condoned and the appeal

has been admitted.

Lower court records have been received and upon

examination found to be complete and in order.

Accordingly, learned advocate for the appellants-

claimants is directed to prepare and file requisite

numbers of informal paper books incorporating all

relevant papers and documents including pleading and

evidence both, oral and documentary, in printed,

typewritten or cyclostyled form, within a period of two

weeks from date.

Let the matter appear after two weeks under the

heading "Hearing".

(Bivas Pattanayak, J.)