NATIONAL INSURANCE CO. LTD. Vs. ABHIJIT MAZUMDER

JUDGEMENT

(1.) Mr. Sanjay Paul, learned advocate appearing for the appellant/Insurance Company upon focussing extreme urgency of the circumstances, proposes for taking up the stay application, otherwise according to appellant/Insurance Company, the very purpose of this appeal may be frustrated.

(2.) Mr. Paul, at the very threshold submits that today is the date fixed for Execution Case relatable to M.A.C.C. Execution Case No.40 of 2021, arising out of M.A.C.Case No.41 of 2016, now pending before the learned Additional District Judge, 6th Court, Alipore/M.A.C.C. Tribunal.

(3.) It is contended by Mr. Paul that in connection with an injury case, huge amount has been awarded without duly adhering to the settled proposition of law, and thee is fair chance of success in the appeal.