Oriental Insurance Co. Ltd. vs Smt. Sushma Devi And 4 Ors.
2018 Latest Caselaw 3312 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1755 of 2016
 

 
Appellant :- Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Sushma Devi And 4 Ors.
 
Counsel for Appellant :- Anand Kumar Sinha
 
Counsel for Respondent :- Vivek Saran
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re:  Civil Misc. Correction Application No. 5 of 2018.

The correction application has been filed seeking correction in the order of this Court dated 8.5.2017 wherein the last paragraph the amount to be paid to the claimants has been indicated as respondents no. 1, 3 and 5 whereas it should be respondents no. 1, 3 and 4.  Sri Vivek Saran, learned counsel for the respondents submits that this mistake has crept because in the award of Motor Accident Tribunal the same mistake was there which has now been rectified by an amendment before the Tribunal dated 28.7.2018 and therefore, in the order where-ever it is written claimant-respondents no. 1, 3 and 5 it should now be read as 1, 3 and 4.

The order is thus corrected after hearing both the parties.

The correction application is allowed.

Order Date :- 24.10.2018

Masarrat

                                               (Bachchoo Lal,J.)    (Abhinava Upadhya,J.)