Smt. Pipli Pal vs United India Insurance Co. Ltd. & ...
2023 Latest Caselaw 580 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 18.01.2023
SL No.12
Court No. 654
       Ali


                            F.M.A. 2832 of 2015

                               Smt. Pipli Pal
                                   Vs.
                 United India Insurance Co. Ltd. & Anr.


                 Mr. Krishanu Banik
                            ...for the appellant-claimant.

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

This appeal is directed against the judgment

and award dated 31st October 2014 passed by

learned Judge, Motor Accident Claims Tribunal, 3rd

Court, Balurghat, Dakhin Dinajpur in M.A.C Case

no. 215 of 2005 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.

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 appellant-claimant 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 20.2.2023 under the

heading "hearing".

(Bivas Pattanayak, J.)