Smti Namita Kalindi vs Shriram General Insurance Company ...
2024 Latest Caselaw 64 Gua

Gauhati High Court

Smti Namita Kalindi vs Shriram General Insurance Company ... on 5 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                      Page No.# 1/2

GAHC010258392023




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

                                Case No. : I.A.(Civil)/3611/2023

             SMTI NAMITA KALINDI
             W/O LATE TANKESWAR KALINDI, R/O VILL. HALESWAR DEWALAI, P.O.
             AND P.S. TEZPUR, DIST. SONITPUR, ASSAM, PIN 784104



             VERSUS

             SHRIRAM GENERAL INSURANCE COMPANY LIMITED
             HAVING ITS CORPORATE AND REGISTERED OFFICE AT E-8, EPIP, RIICO
             INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN, INDIA PIN 302022
             AND ONE OF THE BRANCH OFFICES AT B.R. ARCADE, 3RD FLOOR,
             OPPOSITE TO PRIYA PALACE HOTEL, 21, JANAPATH, ULUBARI,
             GUWAHATI 781007, KAMRUP M, ASSAM.



Advocate for the Petitioner   : MR. R K JAIN

Advocate for the Respondent :

                                         :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         O R D E R

05.01.2024

Heard Mr. R.K. Jain, learned counsel appearing for applicant.

This application has been filed praying for correction of the Page No.# 2/2

typographical errors appearing in the judgment and order dated 05.10.2023 passed by this Court in MAC Appeal No.337/2021.

In paragraph 2 of the said judgment and order, the date which is mentioned as 28.08.2025, should have been read as 28.08.2015. Similarly, in the paragraph 3 of the said judgment and order, the word 7% should have been 7.5% from the date of filing of the claim petition i.e. 07.01.2011 till final payment.

This Court is of the opinion that the typographical errors have actually taken place.

The typographical errors are corrected. Henceforth, the date 28.08.2025 appearing in paragraph 2 of the said judgment and order shall be read as 28.08.2015. Moreover, the word 7% per annum upon the said amount appearing in paragraph 3 of the said judgment and order, shall be read as 7.5% to be calculated from the date of filing of the application i.e. 07.01.2011 till final payment of the awarded amount.

This order shall form a part of the judgment and order dated 05.10.2023 passed by this Court in MAC Appeal No.337/2021.

With the aforesaid direction, the Interlocutory Application is disposed of.

JUDGE

Comparing Assistant