Bajaj Allianz General Insurance ... vs Ruma Sen & Ors
2023 Latest Caselaw 152 Cal

                            IN THE HIGH COURT AT CALUTTA
                               Civil Appellate Jurisdiction
  05.01.2023
  SL No.5
Court No. 654
       Ali


                              F.M.A. 28 of 2022
                             IA No: CAN/3/2022

                       Bajaj Allianz General Insurance Co. Ltd.
                                     Vs.
                              Ruma Sen & Ors.
                     Mr. Rajesh Singh
                                ......for the appellant-Insurance Co.
                 Mr. Abu Abbas Uddin
                 Ms. Nahid Rahaman
                            ...for the respondents-claimants.

Affidavit of service filed on behalf of the

appellant-insurance company is taken on record.

By order dated 29.11.2022 appellant-

insurance company was directed to serve notice of

appeal through registered speed post with

acknowledgment due upon respondent no.3-owner

of the offending vehicle, since the appellant-

insurance took ground that the driver of the

offending did have effective and valid driving licence

on the relevant date.

The affidavit service annexing track

consignment report shows delivery of the consigned

item to respondent no. 3-owner of the offending

vehicle.

This matter was heard in full and judgment

was reserved and made CAV on 23.9.2022.

Since the hearing was already concluded

hence the judgment is reserved and made CAV.

(Bivas Pattanayak, J.)