Reliance General Insurance ... vs Shri. Bansilal Shambunath ...
2021 Latest Caselaw 15411 Bom

                                                                   5 fa 1255-17.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
SNEHA
NITIN
CHAVAN                                 FIRST APPEAL NO. 1255 OF 2017
Digitally signed
by SNEHA
NITIN CHAVAN
Date: 2021.10.26
13:20:08 +0530
                   Reliance General Insurance Co. Ltd.     ..Appellant
                         V/s.
                   Shri. Bansilal Shambunath Jaiswal
                   and Ors.                                ..Respondents
                                                 ----
                   Ms. Poonam Mittal for the Appellant.
                   Mr. Mriganka Kundu for the Respondents.
                                                 ----
                                          CORAM : C.V. BHADANG, J.

                                              DATE      : 26 OCTOBER 2021


                   P.C.

1. This appeal is moved for speaking to minutes of Judgment and Order dated 15 September 2021 by which First Appeal was disposed of by consent of parties.

2. It is pointed out by the learned counsel for the Respondents/Claimants that an amount of Rs.15,000/- towards Loss of Estate is not included in the compensation granted. The learned counsel for the Appellant/Insurance Company does not dispute the said aspect.

                        Sneha Chavan                                           page 1 of 2
                                                     5 fa 1255-17.doc

3. In such circumstances, by consent of parties, Judgment and Order dated 15 September 2021 is hereby corrected by including an amount of Rs.15,000/- towards Loss of Estate. The paragraph 7 of the Judgment shall accordingly be corrected. The total compensation will work out to Rs.13,22,871/-. Clause (ii) of the operative order shall also be corrected accordingly. The corrected copy of the Judgment shall be uploaded.

4. The praecipe is disposed of in the aforesaid terms.

                                      (C.V. BHADANG, J.)




     Sneha Chavan                                               page 2 of 2