SARMISHTHA BISWAS Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) Learned advocate for both the parties are ad idem on the point that the instant appeal may be disposed of giving a go by to the technicalities involved in the process.

(2.) It is submitted by Mr. Ashique Mondal, learned advocate for the appellants/claimants that since the appellants/claimants have been suffering from financial distress for want of sufficiency of money for their sustenance, the appeal may be disposed of on the basis of materials furnished by both the parties to this case, which is not opposed by the learned advocate representing the Insurance Company/respondent no.1.

(3.) When learned advocates for both the parties are agreeable to the expeditious disposal of the instant appeal, the Court should not stand in the way.