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Suresh Singha & Ors vs The National Insurance Company ...
2023 Latest Caselaw 514 Cal

Citation : 2023 Latest Caselaw 514 Cal
Judgement Date : 17 January, 2023

Calcutta High Court (Appellete Side)
Suresh Singha & Ors vs The National Insurance Company ... on 17 January, 2023
                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 17.01.2023
SL No.4
Court No. 654
       Ali


                            F.M.A. 2176 of 2014

                           Suresh Singha & Ors.
                                  Vs.
                  The National Insurance Company Ltd. & Anr.

                 Mr. Subir Banerjee
                 Mr. S. Bandyopadhyay
                 Ms. R.Basu Roy
                            ...for the appellants-claimants.

                        This appeal is directed against the judgment

                and award dated 1st October 2013 passed by learned

                Additional    District   Judge     cum    Judge,     Motor

                Accident Claims Tribunal, 2nd Court, Raiganj, Uttar

                Dinajpur in M.A.C Case no. 120 of 2010 under

                Section 163A 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

                respondent no.1 & 2.

None appears for respondents.

Mr Sandip Bandyopadhyay, learned

advocate for appellants-claimants undertakes to

prepare informal paperbooks. Accordingly, learned

advocate for appellants-claimants is directed to

prepare and file requisite numbers 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 three weeks from

date.

Let the matter appear 6.2.2023 under the

heading "hearing".

(Bivas Pattanayak, J.)

 
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