Calcutta High Court (Appellete Side)
Kc.23 Bajaj Allianz General Insurance ... vs Jarina Begum on 21 January, 2014
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
Civil Appellate Jurisdiction
Appellate Side
CAN No.6063 of 2013
21.01.2014,,,,
kc.23 Bajaj Allianz General Insurance Company Limited
v.
Jarina Begum, Sakila Khatoon, Sabila Khatun(Minor),Milon Khan & Komuruddin Khan (Minor)
in
F.M.A.No.978 of 2012
Mr.Rajesh Singh ....for the appellant
Mr. J. K. Mondal .. for the respondents
The CAN is for final disposal of the appeal. Advocate for the insurance company submits that the appeal is not yet ready for final hearing. Advocate for the respondents filing a cross-objection has submitted that the appeal questioning liability is not maintainable at all. He wants to rely on the finding of the tribunal and other relevant records.
We do not think the appeal can be finally disposed of following a short-cut method. For these reasons, we dismiss the CAN. Liberty to mention the appeal for final hearing, the moment it is ready. Certified xerox.
(Jayanta Kumar Biswas,J.) (Sahidullah Munshi,J.)