Calcutta High Court (Appellete Side)
China Das & Ors vs The New India Assurance Co. Ltd. & Anr on 23 March, 2023
16
23.03.2023
Ct. No.237
pg.
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
FMAT 137 of 2009
China Das & Ors.
Vs.
The New India Assurance Co. Ltd. & Anr.
Ms. Sima Ghosh
... For the appellants/claimants
Learned advocate on behalf of the appellants/
claimants appears and submits that cause title of the
Memorandum of Appeal requires to be amended by
incorporating the name of the mother as representative of
the claimant no.3, Nayan Das (minor). Vakalatnama filed
on behalf of Nayan Das shows that his mother represented
the minor.
As such, liberty is given to the learned advocate on
behalf of the appellants/claimants to make necessary
amendment in the cause title of the Memorandum of
Appeal.
The appellants/claimants are directed to serve
notice upon the respondents in the meantime.
Let lower court records be called for. After arrival of lower court records, the office shall examine the same and if found complete, the office shall 2 serve notice of arrival of lower court records on the learned advocate for the appellants/claimants.
The appellants/claimants are directed to prepare and file requisite number of informal paper books, out of Court, printed, cyclostyled or typewritten, within four weeks from the date of service of notice of arrival of lower court records, upon the learned advocate for the appellants/claimants.
All formalities regarding preparation of paper books are dispensed with, but the appellants/claimants are directed to include all compulsory documents in the paper books.
The parties are at liberty to mention the matter for inclusion in the list after preparation of paper books.
(Bibhas Ranjan De, J.)