SWARNALATA PARIDA Vs. NEW INDIA ASSURANCE COMPANY LIMITED
LAWS(CAL)-2014-9-135
HIGH COURT OF CALCUTTA
Decided on September 11,2014

Swarnalata Parida Appellant
VERSUS
NEW INDIA ASSURANCE COMPANY LIMITED Respondents

JUDGEMENT

- (1.) Although the matter is appearing under the heading 'for orders', by consent of Mr. Santosh Kumar Das, learned advocate appearing for appellant/claimant and Mr. Kamal Krishna Das, learned advocate appearing for the insurance company/respondent no.1, the appeal is taken up for hearing after dispensation of all formalities.
(2.) It is pertinent to mention here that the owner of the offending vehicle/respondent no.2 did not contest the claim case in the trial court.
(3.) Therefore, on the joint prayers of the learned advocates appearing for the contesting parties, formal service of notice of the appeal and the application on the owner of the offending vehicle/respondent no.2 is dispensed with.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.