Sri. Santu Kumar Patra & Ors vs National Insurance Company Ltd
2023 Latest Caselaw 513 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 17.01.2023
SL No.10
Court No. 654
       Ali


                            F.M.A. 2932 of 2015

                        Sri. Santu Kumar Patra & Ors.
                                    Vs.
                       National Insurance Company Ltd.

                        Mr. Krishanu Banik
                             ........for the appellants-claimants.

                        FMA 2932 of 2015

                        This appeal is directed against the judgment

                and award dated 19th December 2014 passed by

                learned Judge, motor Accident Claims Tribunal, 5th

                Court, Burdwan in M.A.C Case no. 37 of 2013 (231

                of 2013) under Section 166 of the Motor Vehicles

                Act, 1988.

                        As per report of the office the appeal is filed

                within the statutory period of limitation.

                        The    appeal   is    formally     admitted    and

                registered.

                        The lower court records have been received

                and upon examination is found to be complete and

                in order.

                The   notice    of   appeal    is   also   served     upon

                respondents.

None appears for respondents.

Learned advocate for appellants-claimants is

directed to prepare and file three sets of informal

paper books incorporating all relevant papers and

documents including pleadings and evidence, both

oral and documentary, in printed, cyclostyled or

typewritten form within a period of four weeks from

date.

Let the matter appear 14.2.2023 under the

heading "hearing".

(Bivas Pattanayak, J.)