Unknown vs National Insurance Company ...
2022 Latest Caselaw 3810 HP

National Insurance Company Limited v. Sapna Devi FAO No. 157 of 2020

.

25.5.2022 Present Mr. Jagdish Thakur, Advocate, for the appellant.

Mr. Naresh K. Sharma, Advocate, for respondents Nos. 1

to 5.

Mr. Mohan Singh, Advocate, for respondent Nos. 6 and 7.

CMP No. 4011 of 2022

By way of instant application, prayer has been made on

behalf of respondent No.5 for correction of name of his father in the

cause title. It is averred that inadvertently name of father of respondent

No. 5 has been shown as "Banshi Ram" in cause title instead of "Bhangi

Ram".

No reply is intended to be filed on behalf of appellant, as

such, this court sees no impediment in accepting the prayer made in the

instant application and the same is allowed. Registry is directed to

correct the name of father of respondent No.5, as "Bhangi Ram" in place

of "Banshi Ram", as per amended memo of parties filed with the

application and thereafter issue fresh copy of judgment dated 12.8.2021

to learned counsel for the respondents Nos. 1 to 4. Application stands

disposed of.

(Sandeep Sharma) Judge May 25, 2022 (vikrant)