United India Insurance Co. Ltd vs Sahorap @ Sahorab Shah @ Saharap Shah & ...
2024 Latest Caselaw 5139 Cal

Calcutta High Court (Appellete Side)

United India Insurance Co. Ltd vs Sahorap @ Sahorab Shah @ Saharap Shah & ... on 4 October, 2024

04.10.2024
Piya
ct no. 30                      CAN 2 of 2024
sl no. 11                           in
                               FMA 33 of 2018

                     United India Insurance Co. Ltd.

                                  Versus

              Sahorap @ Sahorab Shah @ Saharap Shah & Anr.




              For the Appellant/           : Mr. Parimal Kumar Pahari.
             Insurance Company


             For the Respondent No. 1      : Mr. Saidur Rahaman.

             For the Respondent No. 2      : None.



                                   In Re : CAN 2 of 2024

1. CAN 2 of 2024 is moved praying for correction of some

clerical error in Para 12 & 13 of the judgment dated

19.07.2024 and the cause title of the memorandum of

appeal.

2. Accordingly, Para 12 & 13 of the said judgment be read

as follows:-

"Para 12. As, the claimant did not receive any

compensation as granted by the tribunal, the claimant

is thus entitled to the total amount of compensation of

Rs. 2,79,500/- together with interest at the rate of 6%

per annum from the date of filing of the claim

application till deposit.

Para 13. The Appellant/Insurance Company shall

deposit the total amount, along with the interest, with

the learned Registrar General, High Court, Calcutta,

within a period of six weeks, who shall release the

amount in favour of the claimant, upon satisfaction of

his identity and payment of ad-valorem Court fees, if

not already paid."

3. Para 12 & 13 of the said judgment are modified to the

said extent and be read in place of Para 12 & 13 in the

judgment dated 19.07.2024.

4. The name in the cause title be noted as 'Sahorap @

Sahorab Shah @ Saharap Shah'.

5. Rest of the judgment remains unchanged.

6. CAN 2 of 2024 is accordingly disposed of.

7. Copy of this order be sent to the Learned Tribunal,

along with the trial court records, if received.

8. Urgent certified website copy of this order, if applied

for, be supplied expeditiously after complying with

all, necessary legal formalities.

(Shampa Dutt (Paul), J.)