Smt. Jayanti Dalapati & Ors vs The United India Insurance Co. ...
2023 Latest Caselaw 354 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 11.01.2023
  SL No.7
Court No. 654
       Ali


                             F.M.A. 108 of 2021
                IA No: CAN/1/2018 (Old No.:CAN/8786/2018)

                         Smt. Jayanti Dalapati & Ors.
                                 Vs.
                   The United India Insurance Co. Ltd. & Anr.

                 Mr. Amit Ranjan Roy
                         ......for the appellants-claimants.

                 Ms. Sucharita Paul
                            ......for the respondents-Insurance Co.

FMA 108 of 2021

This appeal is directed against the judgment

and award dated 3rd February 2018 passed by

learned Additional District Judge cum Judge, Motor

Accident Claims Tribunal, 3rd Court, Tamluk, Purba

Medinipur in M.A.C. Case no. 319 of 2014 under

Section 166 of the Motor Vehicles Act, 1988.

It is found from the cause title of the

impugned judgment that one Megha Dalapati is

opposite party no.3 before the learned tribunal.

However, such opposite party no.3 has not been

arraigned as a party in the memorandum of appeal.

It is noted that such fact has also not been

mentioned by the Stamp Reporter in its report dated

5.4.2018.

Concerned Department is directed to furnish

report by the next date fixed with regard to the

aforesaid.

Appellants-claimants is directed to cure

such defects.

Let the matter appear in the Combined

Monthly List of February 2023.

(Bivas Pattanayak, J.)