Smt. Kajal Bera @ Kajal Rani Bera & ... vs Nishikanta Acharyya & Anr
2023 Latest Caselaw 581 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 18.01.2023
SL No.10
Court No. 654
       Ali


                            F.M.A. 2792 of 2015


                    Smt. Kajal Bera @ kajal Rani Bera & Ors.
                                   Vs.
                       Nishikanta Acharyya & Anr.


                 Mr. Saswata Bhattacharjee
                            ...for the appellants-claimants.

                        This appeal is directed against the judgment

                and award dated 12th December 2014 passed by

                learned Additional District Judge cum Judge, Motor

                Accident Claims Tribunal, Fast Track, 2nd Court,

                Tamluk, in M.A.C Case no. 162 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.

                        Notice   of   appeal    is   also    served    upon

                respondents.

Though respondents have entered

appearance yet they are unrepresented.

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 16.2.2023 under the

heading "hearing".

(Bivas Pattanayak, J.)