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The National Ins. Co.Ltd vs Laxmi Dutta & Ors
2022 Latest Caselaw 8039 Cal

Citation : 2022 Latest Caselaw 8039 Cal
Judgement Date : 5 December, 2022

Calcutta High Court (Appellete Side)
The National Ins. Co.Ltd vs Laxmi Dutta & Ors on 5 December, 2022
05.12.2022
sl.no. 22
Ct No. 654
  Sk


                   F.M.A. 1141 of 2021
              IA No: CAN/2/2019(Old No. CAN 11713
                      of 2019), CAN 3 of 2022
                   The National Ins. Co.Ltd.
                            vs
                       Laxmi Dutta & Ors.


              Mr. Sanjay Paul
                     ...for the appellant-insurance Co.


              Mr. Krishanu Banik
                     ....for the respondent.

Re: CAN 3 of 2022

This is an application for amendment of

name of respondent no.1 and PIN code of her

residential address.

Mr. Krishanu Banik, learned advocate for

respondents-claimants submits that the spelling of

the name of respondent no.1 should be " Lakshmi"

instead of "Laxmi" and the PIN code of residential

address of the said respondent would be "713423"

instead of " 713421" as is appearing in the

memorandum of appeal in the light of documents

namely Adhaar Card , Voters Card and PAN card of

the said respondent annexed to the application and

he prays for necessary order.

Mr. Sanjay Paul, Learned advocate for

appellant-insurance company leaves the matter to

the discretion of the court.

This appeal was finally disposed of on

18.11.2022. Subsequent thereto this application has

been filed for correction. Be that as it may, since the

application is formal in nature for correction of

spelling of the name of respondent no.1 and her

residential PIN code, the same is taken up for

consideration in order to avoid in future

discrepancies.

It appears that the name of respondent no.1

as per her Adhaar Card, Voters Card and PAN card

is "Lakshmi" and the PIN code of her residential

address is "713423", however in the memorandum

of appeal her name has been mentioned as "Laxmi"

and the PIN code is stated as "713421". In the

impugned judgment also the spelling of the name of

respondent no.1 is "Lakshmi".

In view of the above, department is directed

to carry out amendment incorporating the spelling

of name of respondent no.1 as "Lakshmi" instead

and in place of "Laxmi" and the PIN code of her

residential address as "713423" instead of "713421"

The application being CAN 3 of 2022 stands

allowed and disposed of.

(Bivas Pattanayak, J.)

 
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