Page No.# 1/2 vs Icici Lombard Insurance Company ...
2022 Latest Caselaw 459 Gua

                                                                 Page No.# 1/2

GAHC010008732022




                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : I.A.(Civil)/147/2022

         PRANATI PHOOKAN and 2 ORS
         W/O LATE DOUGLAS ARTHUR PHOOKAN.

         2: DEBJYOTI PHOOKAN

          S/O LATE DOUGLAS ARTHUR PHOOKAN

         3: DEBRAJ PHOOKAN

          S/O LATE DOUGLAS ARTHUR PHOOKAN
          ALL ARE RESIDENTS OF BYE LANE NO. 6 WEST PUB-SARANIA
          P.S. CHANDMARI
          GUWAHATI-781003
          DIST. KAMRUP

         VERSUS

         ICICI LOMBARD INSURANCE COMPANY LTD and 2 ORS
         GUWAHATI BRANCH OFFICE, GUWAHATI 781005 I

         2:URMILA DEVI

          OWNER OF THE OFFENDING VEHICLE - TRUCK RAM KRISHNA PARA
          MATIGARA BAZAR
          SILIGURI
          WEST BENGAL
          PIN 734010

         3:WAIKHOM BIJOY SINGH

          DRIVER OF THE OFFENDING TRUCK
          S/O KISHO SING
          R/O MAYANG
          P.O. MAYANG
                                                                          Page No.# 2/2

             IMPHAL
             P.S. MAYANG
             DIST. THOUBAI MANIPUR
             DRIVING LICENCE NO. 11407/E
             ISSUED BY THE D.T.O. IMPHAL EAST
             VALID UP TO 12.09.0

Advocate for the Petitioner   : MR. NEELANJAN DEKA

Advocate for the Respondent : MR. R GOSWAMI

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

Date : 10.02.2022

This interlocutory application has been filed for seeking a correction in the judgment and order dated 03.01.2022 passed by this Court in MAC Appeal No.277/2012. In the said judgment at para no. 2 as well as in para no. 16, it has been recorded as MAC Case no. 2135/2018, which ought to have been in MAC Case no. 2135/2008.

Accordingly, in exercise of the powers under Section 152 of the Code of Civil Procedure, this Court therefore, corrects the said error in the said judgment by holding inter-alia that MAC Case no. 2135/2018 as appear in judgement should be read as MAC Case no. 2135/2008.

The instant order shall be a part of the judgment and order dated 03.01.2022.

Accordingly, this I.A. stands disposed of.

JUDGE

Comparing Assistant