Smt. Bhanumati Pal & Ors vs Icici Lombard General Insurance ...
2023 Latest Caselaw 802 Cal

                         IN THE HIGH COURT AT CALUTTA
                            Civil Appellate Jurisdiction
 30.01.2023
  SL No.4
Court No. 654
    Ali


                           F.M.A. 3356 of 2015


                         Smt. Bhanumati Pal & Ors.
                                 Vs.
                ICICI Lombard General Insurance Co. Ltd. & Anr.

                 Mr. Jayanta Kumar Mandal
                            ...for the appellants-claimants.

                 Mr. Parimal Kumar Pahari
                             ....for the respondent-Insurance Co.

This appeal is directed against the judgment

an award dated 23rd February, 2015 passed by

learned Judge, Motor Accident Claims Tribunal, at

Rampurhat, District-Birbhum in M.A.C. Case No. 36

of 2013 under Section 166 of the Motor Vehicles Act.

As per report of Stamp Reporter dated

20.06.2015 the appeal is filed within time.

The appeal is formally admitted and

registered.

The lower court records have been received

and upon examination found to be complete and in

order.

Mr. Jayanta Kumar Mandal, learned

advocate for appellants-claimants submits that all

the relevant papers are with him and he undertakes

to prepare informal paper books. Accordingly,

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 evidence in printed,

cyclostyled or typewritten form within a week from

date. One set of such informal paper books be filed

in court and another be served upon learned

advocate for respondent No. 1-insurance company.

Let the matter appear on 14.02.2023 under

the heading " Hearing".

(Bivas Pattanayak, J.)