S.Santhosh Kumar vs G.Brahmaiah Anr
2022 Latest Caselaw 4730 AP

HIGH COURT OF ANDHRA PRADESH: AMARAVATI

MAIN CASE NO: MACMA.No.1272 of 2006

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

19. 28.07.2022 MGR, J

I.A.No.1 of 2021

Heard. Tr. to I.O.

folder before Learned counsel for the petitioner/R2- correction. Insurance Company submits that in the judgment dated 17.10.2019 passed in the present MACMA, the total compensation arrived under different heads viz., disability (Rs.67,500/-), medical bills (Rs.20,000/-), pain & suffering (Rs.30,000/-) and attendant charges (Rs.7,500/-) comes to Rs.1,25,000/- but due to typographical error, the same is mentioned as Rs.1,95,000/- and therefore, the same may be directed to be corrected.

Having considered the said submissions, this application is ordered and the amount mentioned as 'Rs.1,95,000/-' in the judgment dated 17.10.2019 shall be corrected as 'Rs.1,25,000/-'.

____________ ________ MGR, J Note:

The Registry shall issue the revised copy of the order accordingly, by 30.07.2022.

[B/o] Vjl