National Insurance Co. Ltd vs Chhabirani Samanta & Anr on 18 February, 2014

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Calcutta High Court (Appellete Side)

National Insurance Co. Ltd vs Chhabirani Samanta & Anr on 18 February, 2014

Bench: Jayanta Kumar Biswas

                                                                    1


                      In The High Court At Calcutta
                                     Civil Appellate Jurisdiction
18-02-2014

Appellate Side sb-9 . F.M.A..No.158 of 2007 National Insurance Co. Ltd.

-vs-

Chhabirani Samanta & Anr.

Mr. Kamal Krishna Das ...for the appellant Mr. Sambhunath De Mr. S.K. Mukherjee ...for the claimants A large number of decisions have been cited by Mr Das leading the insurance company in the appeal heard with the another appeal (FMA No.602 of 2007). Mr Dey appearing for the claimants in this appeal and Mr Mondal appearing in the other appeal have also cited a large number of decisions. Mr Banerjee appearing in an appeal in which the issues involved in these appeals are also issues has cited a few decisions with the leave of the court. It is necessary to examine all the decisions. Hence we think it will be appropriate to defer further hearing of the appeal till next Monday (24.02.2014). List the appeal next Monday. Certified xerox.

(Jayanta Kumar Biswas, J) (Sahidullah Munshi, J) 2

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Calcutta High Court (Appellete Side)