Iffco Tokio Gen. Ins. Company Ltd vs Renu Moza And Others
2026 Latest Caselaw 38 J&K

Jammu & Kashmir High Court

Iffco Tokio Gen. Ins. Company Ltd vs Renu Moza And Others on 27 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 1
                                                           Supplementary Causelist
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                 (Through Virtual Mode)
                          RP 4/2026 IN [MA 115/2016]
                                 CM(225/2026)
IFFCO TOKIO GEN. INS. COMPANY LTD.                      ...Appellant(s)/Petitioner(s)

Through:    Mr. Dewakar Sharma, Advocate
                                       Vs.

RENU MOZA AND OTHERS
                                                                     ...Respondent(s)
Through:    Mr. Ashfaq Ahmad Khan, Advocate (R-1 to 4)

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

27.01.2026

1. By this petition, petitioner herein is seeking review of the judgment dated

16.12.2025 passed in MA No. 115/2016 titled "IFFCO Tokio General Insurance

Company ltd VS Renu Moza & Ors." under Rule 66 of High Court Rules.

2. It is stated by Mr. Dewakar Sharma, learned counsel for the petitioner that

the finding recorded at Para-8 of the judgment to the effect that the counsels for

both the parties have agreed to an amicable settlement, is not as per the

submissions being made by the learned counsel for the petitioner. It is further

stated that, on the directions of this Court, petitioner herein had submitted the

calculations, the same have been accepted by the learned counsel for the

claimants & also by this Court in terms of judgment dated 16.12.2025.

3. Notice waived by Mr. Ashfaq Ahmad Khan, learned counsel for

respondent No. 1 to 4. He states that he has no objection, if the judgment passed

by this Court dated 16.12.2025 is reviewed to the extent, the consent for the

amicable settlement on behalf of the parties, has been recorded at paragraph No.

8 of the said judgment.

4. Upon perusal of the said judgment, there is error apparent on the face of

record with regard to Para-8, which is reproduced here asunder:

"8. Having heard learned counsel for the parties and perused the

material on record, the counsel for the parties were put a specific

question as to whether the parties are ready for some amicable settlement,

to which they replied in affirmative."

5. Therefore, Para-8 of the said judgment is modified and re-casted as under:

"8. Heard learned counsel for the parties and perused the material on

record."

6. This Order shall form part of the judgment dated 16.12.2025.

7. Disposed of.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

27.01.2026 "Adil Ismail"