Zahoora Begum And Others vs Union Of India
2021 Latest Caselaw 217 j&K

                                                    Sr. No. 205 & 206

            HIGH COURT OF JAMMU AND KASHMIR
                        AT JAMMU


                                                  CM(442/2020)
                                                  CM(445/2020)
                                                  in
                                                  MA 9900006/2015

Zahoora Begum and others
                                                         ....Applicant (s)


                         Through:- Mr. Qamar Zaman Qureshi, Advocate
            v/s

Union of India
                                      .... Non-Applicant/Respondent(s)

                         Through:- Mr. Vishal Sharma, ASGI


Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE


                             ORDER

1. Through the medium of instant application being CM(442/2020),

applicant -Zahoora Begum seeks correction in the name of respondent No. 2

being her minor son having been impleaded along with the applicant as party

respondent in an appeal being MA No. 9900006/2015 filed by the Union of

India against an award passed by the Assistant Labour Commissioner,

Ramban dated 09.07.2014 under Workmen Compensation Act, 1923.

2. It is being contended in the application that the appeal (supra)

stands disposed of by this Court vide judgment dated 15.05.2018. It is being

stated that instead of actual name of respondent No. 2 his nick name 'Sahil'

came to be recorded in the proceedings instead of his actual name i.e., Adnan

Latief. It is contended that the nick name of respondent No. 2 also got

recorded in the judgment of this Court passed in appeal (supra) dated

15.05.2018.

3. It is being contended that upon disposal of the aforesaid appeal

(supra) award amount came to be released in favour of the claimants including

the above named minor son by way of cheques issued from the office of

Registrar Judicial of this Court, wherein one of the cheque is issued in the

name of respondent No. 2 as 'Sahil' instead of his actual name. Applicant

herein has placed on record the School Leaving Certificate as also Adhar Card

of respondent No. 2-minor wherein his actual name is recorded as Adnan

Latief.

4. Learned counsel for the applicant herein through the medium of

another application being CM(445/2020) also prays for allowing of the

applications inasmuch as, directing the Registry to incorporate the actual

name of respondent No. 2 in the judgment passed by this Court dated

15.05.2018 as also consequently issuance of a fresh cheque in the name of

respondent No. 2 upon surrendering the actual cheque before the Registrar

Judicial of this Court.

5. Mr. Vishal Sharma, learned ASGI appearing counsel for the

Union of India expresses no serious objection to the prayer made by learned

counsel for the respondent/applicant herein.

6. Having regard to the contents of the application coupled with the

submissions made by learned counsel for the parties, applications are allowed

and Registry is directed to make necessary correction in the record by

incorporating the name of respondents No 2 as 'Adnan Latief' instead of

'Sahil' as prayed for in the application. Thereafter, Registry to issue a fresh

cheque in favour of respondent No. 2-Adnan Latief through applicant-

Zohoora Begum his mother after cancelling the earlier cheque stated to be

annexed with the instant application.

7. Both the applications are disposed of.

(JAVED IQBAL WANI) JUDG Jammu 02.03.2021 Bir

BIR BAHADUR SINGH 2021.03.05 12:36 I attest to the accuracy and integrity of this document