Smt. Sabitri Rani Kandar @ Sumitra ... vs National Insurance Company Ltd. & ...
2023 Latest Caselaw 1379 Cal

                          IN THE HIGH COURT AT CALUTTA
                             Civil Appellate Jurisdiction
 23.02.2023
  SL No.7
Court No. 654
    Ali


                            F.M.A. 655 of 2016


                Smt. Sabitri Rani Kandar @ Sumitra Kandar & Ors.
                                    Vs.
                   National Insurance Company Ltd. & Anr.

                          Mr. Krishanu Banik
                                ....for the appellants-claimants.

                          Mr. Deb Narayan Roy
                          ...for the respondent No.1-Insurance Co.

This appeal is preferred against the

judgment and award dated 30th June, 2015 passed

by learned Judge, Motor Accident Claims Tribunal,

3rd Court, Alipore, 24-Parganas (South) in M.A.C.

Case No. 41 of 2011 under Section 166 of the Motor

Vehicles Act, 1988.

As per the report of Stamp Reporter dated

29th September, 2015 the appeal is preferred within

the statutory period of limitation.

Accordingly, the appeal is formally admitted

and registered.

The lower court records have been received

and upon examination found to be complete and in

order.

Learned advocate for appellants-claimants is

directed to prepare and file three sets of informal

paper books forms incorporating all relevant papers

and documents including pleadings and evidence,

both oral and documentary, in printed or cyclostyle

or typewritten form within a period of four weeks

from date.

Notice of appeal has been served upon the

respondents.

Mr. Deb Narayan Roy, learned advocate

appears for respondent No. 1-insurance company.

Let the matter appear after four weeks under

the heading "Hearing".

Mr. Krishanu Banik, learned advocate for

appellants-claimants submits that his client shall

make application for getting the certified copy of

documents.

In view of above submissions, let the case

file be sent to the department.

(Bivas Pattanayak, J.)