Gouranga Biswas (Father) & Anr vs Tata Aig General Insurance Co. ...
2023 Latest Caselaw 6627 Cal

29.9.2023
Ct. 655                         FMAT (MV) No. 435 of 2022
amr
Item 9
                        Gouranga Biswas (Father) & Anr.
                                     -vs.-
                   TATA AIG General Insurance Co. Ltd. & Anr.



            Mr. Subhankar Mondal


                                        .....   For the Appellant.


                   Learned counsel on behalf of the appellants are

            present before this Court.

                   It appears from the report submitted by the

            Additional Stamp Reporter dated 21.09.2022 that the

            name    of    the    respondent   no.   2   appearing   in   the

Memorandum of Appeal is not tallied with the cause title

of the impugned judgment and award dated 14th June,

2022 passed by the Tribunal in connection with MAC

Case No. 813 of 2017.

Liberty is given to the learned advocate appearing

for the appellants to correct the name of the respondent

no.2 in the cause title of the Memorandum of Appeal

within one week from date.

It further appears that the instant appeal has been

preferred within the stipulated period of time as enshrined

in the Act.

Accordingly, the appeal is formally admitted and

registered.

In Re.: FMAT (MV) 435 of 2022

Call for the lower court records.

Department is directed to take effective steps for

bringing the lower court records from the learned

Tribunal within two weeks from date. The appellant is

directed to deposit special messenger costs for bringing

the lower court records in course of this day.

Upon receipt of the lower court records, the

office shall examine the same and if found to be complete

and in order shall serve notice of arrival of lower court

records upon the learned advocate for the appellant

within a period of two weeks of such arrival.

After arrival of lower court records, learned

advocate for the appellant shall 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 or cyclostyled or

typewritten form as the case may be out of court within a

period of four weeks from date of service of notice of

arrival of lower court records.

Appellant is directed to take effective steps to

cause service of notice upon the respondents. He further

directed to deposit Talabana costs together with written

up notice forms for causing service of notice of appeal

upon the respondents.

Let the matter appear one week after ensuing

puja vacation.

(Prasenjit Biswas, J.)