Hari Babu vs Amrit Lal And Others
2019 Latest Caselaw 5031 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3199 of 2004
 

 
Appellant :- Hari Babu
 
Respondent :- Amrit Lal And Others
 
Counsel for Appellant :- Ram Singh
 
Counsel for Respondent :- Arun Kumar Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Correction Application)

This is an application seeking correction in the order dated 4.4.2019 made by the respondent herein.

Learned counsel for respondent states that in tabular form of paragraph 11 of the order dated 4.4.2019, the figure "Rs.7,11,000/-" may be replaced by "Rs.6,81,000/-" as the total in the said table requires to be corrected as the total comes to Rs.6,81,000/-

Sri Ram Singh, Advocate has objected to the same as according to him the amount of Rs.30,000/- towards loss of enmities is not mentioned.

The aforesaid correction requested by learned counsel for respondent is allowed as while granting the amount of Rs.7,11,000/- the amount of Rs.30,000/- which has been given towards loss of enmities has not been mentioned in the tabular form but the ultimate result is that the awarded amount would be Rs.7,11,000/- meaning thereby a difference of Rs.3,34,000/- as mentioned in paragraph 10. Hence, only typographical error is corrected.

Correction application is allowed.

Order Date :- 24.5.2019

Mukesh