Majiya Khatun And Others vs United India Insurance Co. Ltd. & ...
2023 Latest Caselaw 149 Cal

05.01.2023
sayandeep
Sl. No. 25
Ct. No. 654
                                  FMA 367 of 2022


                          Majiya Khatun and others
                                     -Versus-
                   United India Insurance Co. Ltd. & another

                    Mr. Subhankar Mondal
                                            .....for the appellants

                    Mr. Sucharita Paul
                                     .....for the respondents

This appeal is directed against the judgment and

award dated 20th December, 2021 passed by the

Additional District Judge cum Judge, Motor Accident

Claims Tribunal, 1st Track, 2nd Court, Raiganj, Uttar

Dinajpur in M.A.C Case no. 157 of 2015 under Section

166 of the Motor Vehicles Act, 1988.

As per report of the Additional Stamp Reporter

dated 23.03.2022, the appeal is filed within the

statutory period of limitation. The appeal is formally

admitted and registered.

Mr. Subhankar Mondal, learned advocate for the

appellants-claimants submits that all the relevant

papers are within and as such, calling for lower record

records be dispensed with for the time being.

In view of such submissions, calling for lower

court records is dispensed with for the time being. He

further undertakes to prepare informal paper books.

Learned advocate for the appellants-claimants is

directed to prepare requisite number of informal paper

books incorporating all papers and documents

including pleadings and evidence in printed or

cyclostyled or typed written form within a period of

three weeks from date.

Appellants-claimants are directed to deposit

Talabana cost along with written up notice form for

service of notice of appeal upon the respondent no. 2-

owner of the offending vehicle.

Let the matter appear after four weeks under the

heading "Hearing".

(Bivas Pattanayak, J.)