2022 vs Sufiya Mondal & Ors
2022 Latest Caselaw 2484 Cal

Ct.
No.   29.04                   F.M.A. 1189 of 2012
21                        The National Insurance Company Ltd.
      2022                                 Vs.
 1                                Sufiya Mondal & Ors.
akb           Mr. Sanjay Paul          ...For the Appellant/Insurance Co.

              Mr. Tushar Kanti Mukherjee
              Mr. Tapas Kumar Saha    ...For the Respondents/Claimants

This appeal has been listed in today's cause list as "To Be Mentioned" on the basis of mentioning by the learned Lawyer for the respondents/claimants.

On perusal of the records it appears that the appeal, being F.M.A. 1189 of 2012 has already been disposed of by this Court on April 08, 2022.

Learned Lawyer for the respondents/claimants submits that in the judgment and order dated April 08, 2022, there is no mentioning about the death of one of the claimants and apportionment of the share of the said deceased claimant to her surviving legal heirs. Therefore he submits necessary rectification has to be made in the judgment and order dated April 08, 2022.

This Court is taken by surprise that petitioner without filing any application merely on filing mentioning slip want this Court to review its order dated 08.04.2022. The manner in which submission is made by the learned Lawyer for the claimants it appears that he wants correction in the order as if there is some clerical error or omission in the order dated 08.04.2022.

Therefore, I am unable to grant the relief as sought by the claimants by merely filing a mentioning slip.

In view of the above, no further order needs be passed in this appeal.

( Kesang Doma Bhutia, J.)