The New India Assurance Co. Ltd. vs Smt. Prakashi And 4 Ors.
2013 Latest Caselaw 2684 ALL

Citation : 2013 Latest Caselaw 2684 ALL
Judgement Date : 23 May, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Prakashi And 4 Ors. on 23 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1453 of 2013
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Prakashi And 4 Ors.
 
Counsel for Appellant :- Nagendra Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that the award is of Rs.5,05,000/- and my mistake in the memorandum of appeal, the valuation has been shown at Rs.1,54,500/-. He prays that he may be allowed to correct the valuation.

In view of the above, the appellant is allowed to make the correction.

Since the valuation of the appeal is more than Rs.5,00,000/-, it is cognizable by the Division Bench.

Put up on Monday (27.5.2013) as fresh before the Division Bench.

Order Date :- 23.5.2013

Download the LatestLaws.com Mobile App