Smt. Urbashi Verma & Anr vs Bajaj Allianz General Insurance ...
2023 Latest Caselaw 579 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 18.01.2023
SL No.11
Court No. 654
       Ali


                         F.M.A. 2794 of 2015
                  IA No: CAN/1/2015 (Old No: CAN/4742/2015)

                        Smt. Urbashi Verma & Anr.
                                   Vs.
                 Bajaj Allianz General Insurance Co. Ltd. & Anr.



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

                 Mr. Rajesh Singh
                         ...for the respondent No.1-Insurance Co.

This appeal is directed against the judgment

and award dated 30th January 2015 passed by

learned Additional District Judge cum Judge, Motor

Accident Claims Tribunal, 7th Court, Alipore, 24-

Parganas (South) in M.A.C Case no. 84 of 2011

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.

Notice of appeal is also served upon

respondents.

Mr Rajesh Singh, learned advocate appears

for respondent no.1-insurance company.

None appears for respondent no.2-owner of the

offending vehicle.

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 17.2.2023 under the

heading "hearing".

(Bivas Pattanayak, J.)