Maharashtra State Road Transport ... vs Dilip S/O Dhanraj Kale And Other
2025 Latest Caselaw 4394 Bom

Bombay High Court

Maharashtra State Road Transport ... vs Dilip S/O Dhanraj Kale And Other on 26 August, 2025

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                          NAGPUR BENCH, AT NAGPUR.

                          FIRST APPEAL NO.855 OF 2025
                      Maharashtra State Transport Corporation, Nagpur
                                             vs.
                               Dilip S/o Dhanraj Kale and ors.
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Office Notes, Office Memoranda of Coram,                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                  Ms S. V. Chute, Advocate for the appellant.
                  Shri Asghar Hussain, Advocate for respondent Nos. 1 and 2.

                                   CORAM : ABHAY J. MANTRI, J.

DATED : 26-08-2025

Civil Application No.3132/2025 The applicant/respondent No.2 has filed this application to correct her name in Civil Application No.1745/2025 and release the amount in her favour in her correct name.

2. It is submitted that in the Original Claim Petition her name was mentioned as "Beebi w/o Dilip Kale"; however, in the judgment of the Tribunal her name was incorrectly recorded as 'Beebi w/o Dhanraj Kale' and therefore she urged to correct the same in the application for which the learned Advocate for the appellant has given no objection.

3. Perused the copy of the Claim Petition tendered by the learned Advocate for respondent Nos. 1 and 2 across the bar. The same is taken on record and marked 'X' for identification. On perusal of the said petition, it appears that the name of applicant-respondent No.2 is mentioned as "Beebi w/o Dilip Kale"; however, inadvertently in the judgment, her name was mentioned as "Beebi w/o Dhanraj Kale" and the same was carried forward in the appeal memo and in the application, and therefore she urged for correction of the name.

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4. Perusal of the record, I find substance in the contention of the learned Advocate for the applicant to correct the name of respondent No.2 as "Beebi w/o Dilip Kale".

5. Accordingly, the application is allowed. The applicant is permitted to correct her name in the Civil Application No.1745/2025 as "Beebi w/o Dilip Kale" instead of "Beebi w/o Dhanraj Kale".

6. The registry is directed to release the amount in the corrected name of the applicant as per the order dated 09/06/2025.

7. The learned Advocate for the respondents further orally requested to direct the appellant correct the name of respondent No.2 in the appeal memo, which the learned Advocate for the appellant acceded to and undertakes to carry out the correction within two weeks.

Leave is granted to the appellant to correct the name of respondent No.2 in the appeal memo within two weeks.

(ABHAY J. MANTRI, J.)

Asmita

Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 26/08/2025 19:21:06