Surjee Yadav & Ors vs The National Insurance Company ...
2022 Latest Caselaw 7148 Cal

    04
28.09.2022

Ct. No.237 pg.

IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURICTION APPELLATE SIDE

FMA 2297 of 2013

Surjee Yadav & Ors.

Vs.

The National Insurance Company Limited & Anr.

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

It is submitted on behalf of the learned advocate for

the appellants/claimants that paragraph 15 of the

judgment dated 13th September, 2022 requires mentioning

of the number of claimants as the father of the deceased

(claimant no.7) is not entitled to any compensation.

In the aforesaid view of the matter, in paragraph 15

of the judgment dated 13th September, 2022, after the

word "claimants", the words "No.1 to 6 in equal share" will

be added.

Department is directed to incorporate necessary

correction accordingly.

(Bibhas Ranjan De, J.)