The New India Assurance Company Limited vs Smt. Tameshwari Kashyap
2025 Latest Caselaw 1645 Chatt

Chattisgarh High Court

The New India Assurance Company Limited vs Smt. Tameshwari Kashyap on 11 August, 2025

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

                                             1



SYED
ROSHAN
ZAMIR
ALI

Digitally
signed by                                                   2025:CGHC:40053
SYED
ROSHAN
ZAMIR ALI                                                               NAFR

                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                    MCC No. 814 of 2025

               1. The New India Assurance Company Ltd through Divisional
                  Manager, New India Ass. Co. Ltd. Divisional Office, T.P.
                  Nagar, Korba, Tahsil & District - Korba (CG) (Non-Applicant
                  No.3)
                                                                 ... Applicant
                                          versus
               1. Smt. Tameshwari Kashyap W/o Late Mohan Lal Kashyap
                  Aged About 32 Years R/o Village Pankha Dafai, Bhairotaal,
                  Surakachhar, Tahsil - Katghora, Distt - Korba (CG (Claimant)
               2. Vinod Kumar Banjare S/o L.P. Banjare Aged About 35 Years
                  R/o Chakarbhata, Dist - Bilaspur Chhattisgarh Through
                  Rakesh Kumar Agrawal S/o Shri Balram Agrawal, R/o
                  Through Mangat Ram Banwari Lal Agrawal, Agroha Marg,
                  Korba, P.S. Tahsil And District - Korba Chhattisgarh (Non-
                  Applicant No. 1 Driver)
               3. Rakesh Kumar Agrawal S/o Shri Balram Agrawal R/o Mangat
                  Ram Banwari Lal Agrawal, Agroha Marg, Korba, P.S., Tahsil
                  And District Korba Chhattisgarh (Non-Applicant No. 2 Owner)
                                                              ... Respondent(s)

For Applicant : Mr. Azad Siddiqui, Advocate Hon'ble Shri Justice Parth Prateem Sahu Order on Board 11/8/2025

1. This MCC is filed for modification in the judgment dated 10.6.2025 passed by this Court in MAC No.37/2020.

2. Learned counsel for appellant submits that learned Claims Tribunal awarded only Rs.25,000/- as compensation to the claimants for the reason assigned therein. However, due to

typographical error, in Para-21 of the judgment dated 10.6.2025 in place of "Rs.25,000/-", it has wrongly been mentioned as "Rs.2,95,000/-' .

3. Heard learned counsel for applicant and perused the judgment dated 10.6.2025.

4. On going through the judgment dated 10.6.2025, it is seen that the amount of compensation awarded by learned Claims Tribunal is mentioned as 'Rs.2,95,000/-' in place of 'Rs.25,000/-'. The same appears to be a bona fide typographical mistake, which requires correction.

5. Accordingly, the MCC is allowed. It is ordered that figure of 'Rs.2,95,000/-' mentioned in 3rd line of Para-21 of judgment dated 10.6.2025 shall be read as "Rs.25,000/-".

6. This order be made part & parcel of the judgment dated 10.6.2025 and a copy of this order be supplied along with copy of the judgment dated 10.6.2025 passed by this Court in MAC No.37/2020.

Sd/-

(Parth Prateem Sahu) Judge

roshan/-