The New India Assurance Co. Ltd vs Saroj Singh & Ors
2022 Latest Caselaw 7433 Cal

 03 & 04
09.11.2022
Ct. No.237
    pg.
                       IN THE HIGH COURT AT CALCUTTA
                          CIVIL APPELLATE JURICTION
                                APPELLATE SIDE

                                 FMA 786 of 2010

                         The New India Assurance Co. Ltd.
                                       Vs.
                               Saroj Singh & Ors.

                                             with

                                   COT 4 of 2010

                            Smt. Saroj Singh & Ors.
                                      Vs.
                     The New India Assurance Co. Ltd. & Anr.



                    Ms. Gopa Das Mukherjee
                         ... For the appellant/ Insurance Company
                           in FMA 786 of 2010 & respondent no.1

in COT 4 of 2010

Mr. Krishanu Banik ... For the respondents/claimants in FMA 786 of 2010 & appellants/claimants in COT 4 of 2010

It is submitted on behalf of the learned advocates

for the parties that in the judgment dated 23rd September,

2022, necessary correction is required in respect of the

figure of the amount mentioned in the last line of the first

paragraph. It is submitted that the amount may be

corrected as Rs.6,21,500/- instead of Rs.6,12,500/-.

Accordingly, the figure of the amount of

Rs.6,12,500/-, mentioned in the last line of the first

paragraph of the judgment dated 23rd September, 2022, be

deleted and the figure of the amount of Rs.6,21,500/- be

inserted in that place.

Department is directed to incorporate necessary

correction accordingly.

The other remaining portions of the judgment

dated 23rd September, 2022 will remain unchanged.

(Bibhas Ranjan De, J.)