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Pooja And Ors vs Union Of India And Ors
2023 Latest Caselaw 1094 j&K

Citation : 2023 Latest Caselaw 1094 j&K
Judgement Date : 26 May, 2023

Jammu & Kashmir High Court
Pooja And Ors vs Union Of India And Ors on 26 May, 2023
                                                                       Sr.No. 02


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                     RP No. 20/2019

Pooja and Ors.                                                         .... Petitioner(s)

                    Through :- Mr. Dhiraj Choudhary, Advocate.

         V/s

Union of India and Ors.                                               ....Respondent(s)


                    Through :- Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

26.05.2023.

1. This is a petition seeking review of judgment dated 12.03.2019 passed

in MA No. 53/2017 titled "Union of India and Ors vs Pooja and Ors." to the

extent that the two claims of the review petitioner i.e. claim of Rs 2,40,000/- on

account of expenditure of attendants and Rs. 8800/- on account of expenses on

medicines have escaped the attention of the Court.

2. Having heard Mr. Dhiraj Choudhary, learned counsel appearing for the

petitioners and perused the material on record, I am of the opinion that the aspect

highlighted by Mr. Choudhary has not been considered. The Tribunal has

awarded a sum of Rs. 2,40,000/- on account of expenditure of attendants and Rs.

8800/- on account of expenses on medicines. The award to that extent was also

challenged by the Union of India but it seems that during the course of dictating

the judgment, the aforesaid two claims escaped the attention of the Court and

have, therefore, not been considered at all.

3. I, therefore, find that the judgment passed by this Court to the

aforesaid extent suffers from the error apparent on face of record.

4. This review petition is, therefore, allowed and judgment passed by this

Court dated 12.03.2019 in M.A No. 53/2017 is reviewed and recalled to the

extent of the aforesaid two claims only.

(Sanjeev Kumar) Judge

Jammu:

26.05.2023.

Neha-1

 
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