Kajal Ghosh vs National Insurance Co. Ltd. & Anr
2023 Latest Caselaw 582 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 18.01.2023
SL No.13
Court No. 654
       Ali


                            F.M.A. 3222 of 2015

                                Kajal Ghosh
                                    Vs.
                      National Insurance Co. Ltd. & Anr.


                 Mr.J.K. Mandal
                            ...for the appellant-claimant.


                        This appeal is directed against the judgment

                and award dated 27th March 2014 passed by learned

                Judge, Motor Accident Claims Tribunal, Durgapur,

                Burdwan in M.A.C. Case no. 25 of 2010 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.

None appears for respondents.

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.)