Reliance General Insurance Co. ... vs Sudevi Gupta & Ors
2023 Latest Caselaw 235 Cal

09.01.2023
sayandeep
Sl. No. 03 & 04
Ct. No. 654
                                  FMA 2037 of 2018
                                       With
                     IA NO: CAN/1/2018(Old No. CAN/5671/2018)
                                       With
                                   COT/124/2019
                                       With
                          IA NO: CAN/1/2022, CAN/2/2022

                                Reliance General Insurance Co. Ltd.
                                          -Versus-
                                    Sudevi Gupta & Ors.

                         Ms. Gopa Das Mukherjee
                                                   .....for the appellant
                         Mr. Saswata Bhattacharjee
                         Mr. Sanat Kumar Mullick
                                       .....for the respondent Nos. 1,2 & 3

Ms. Sanjana Basu Mr. Parashar Baidya

On 19.09.2022 this matter was heard and the

Judgment was reserved and made CAV.

However upon perusal of the records defects were

noted in the names of the parties arraigned as

respondents and appellant was directed to take steps.

Such defects were cured on application of the appellant-

insurance company.

Thereafter respondents-claimants filed

application for recording attainment of majority by

respondent no. 4 and 5, which was also allowed.

Heard learned advocates of respective parties.

Since the matter was finally heard and hearing

was concluded hence judgment is reserved and made

CAV.

(Bivas Pattanayak, J.)