Biswanath Halder & Ors vs The National Insurance Co. Ltd. & ...
2023 Latest Caselaw 1385 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 23.02.2023
  SL No.5
Court No. 654
    Ali


                          F.M.A. 3368 of 2015


                         Biswanath Halder & Ors.
                                   Vs.
                    The National Insurance Co. Ltd. & Anr.

                 Mr. Fazle Rabby Hazari
                                  ...for the appellants-claimants.

                        This      appeal   is   preferred   against   the

                judgment and award dated 15th July, 2014 passed

                by learned Additional District Judge cum Judge,

                Motor   Accident     Claims     Tribunal,   2nd   Court,

                Krishnagar, Nadia in M.A.C. Case No. 12 of 2011

                under Section 166 of the Motor Vehicles Act, 1988.

                        As per the report of Stamp Reporter dated

                26th March, 2015 the appeal is preferred within the

                statutory period of limitation.

                        Accordingly, the appeal is formally admitted

                and registered.

                        It is found that 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 requisite number of

                informal paper books incorporating all relevant

                papers and documents including pleadings and

                evidence, both oral and documentary, in printed or
            2




cyclostyle or typewritten forms within a period of

four weeks from date.

       Notice of appeal has been served upon the

respondents.

Let the matter appear after four weeks under

the heading "Hearing".

(Bivas Pattanayak, J.)