National Insurance Company ... vs Bakul Adhikari & Ors
2022 Latest Caselaw 7432 Cal

    05
09.11.2022
Ct. No.237
    pg.
                         IN THE HIGH COURT AT CALCUTTA
                            CIVIL APPELLATE JURICTION
                                  APPELLATE SIDE

                                      FMA 867 of 2012

                         National Insurance Company Limited
                                         Vs.
                                Bakul Adhikari & Ors.


                       Mr. Rajesh Singh
                                   ... For the appellant/Insurance Co.

                       Mr. Amit Ranjan Roy
                                  ... For the respondents/claimants

It is submitted on behalf of the learned advocates for the parties that in the judgment dated 30th September, 2022, the figure of Rs.6,04,500/- be corrected as Rs.6,09,500/-.

After hearing both sides, the prayer for correction of the figure stands allowed.

Accordingly, the figure of the amount of Rs.6,04,500/-, mentioned in pages 2, 4 and 5 of the judgment dated 30th September, 2022, be deleted and the figure of the amount of Rs.6,09,500/- be inserted in those places.

Department is directed to incorporate necessary corrections accordingly.

The other remaining portions of the judgment dated 30th September, 2022 will remain unchanged.

(Bibhas Ranjan De, J.)