Aparna Bag & Ors vs The National Insurance Co. Ltd. & ...
2023 Latest Caselaw 6551 Cal

26.9.2023 Ct. 655 FMAT (MV) No. 31 of 2022 amr With Item 10 CAN 1 of 2022

Aparna Bag & Ors.

-vs.-

The National Insurance Co. Ltd. & Anr.

None appears on behalf of the parties on

repeated calls nor any accommodation is sought for.

It appears from the materials on record that the

instant appeal has been preferred challenging the

impugned judgment and award dated 10.08.2015 causing

1702 days' delay. It further appears from the order dated

13.01.2023 that the application praying for condonation

of delay has been served upon the opposite

party/insurance company despite that the company did

not venture to appear before this Court to contest the

same.

Moreover, the appellant has not taken steps

since for a long period. So, I find that the appellants have

lost its interest to proceed with the case. Accordingly, I

have no option but to dismiss the case. The instant

appeal is hereby dismissed for default.

Connected application, if any, is also hereby

dismissed as disposed of.

(Prasenjit Biswas, J.)