Markush Bhengra @ Markush Munda & ... vs Sanjay Dubey & Another
2021 Latest Caselaw 1204 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 82 of 2015
                         ........

Markush Bhengra @ Markush Munda & Others .... ..... Appellants Versus Sanjay Dubey & Another .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellants : Mr. Rajiv Anand, Advocate. For the Respondent No. 2 : Mr. G.C. Jha, Advocate.

........

06/09.03.2021.

It has been mentioned by learned counsel for the respondent no. 2, Mr. G.C. Jha that inadvertently in para-2 of judgment dated 23.02.2021, it has been typed as "whereby the claimants namely, Markush Bhengra @ Markush Munda, 2. Rahil Topano, 3. Rosh Bhengra and 4. Deofil Bhendra have been awarded compensation to the tune of Rs. 13,75,360/- with simple interest @ 6% per annum from 01.04.2008 to the date of actual payment jointly to the claimants within 30 days from today, failing which the claimants will be at liberty to realize the aforesaid amount of compensation through the process of Court", which ought to have been "whereby the claimants namely, Markush Bhengra @ Markush Munda, 2. Rahil Topano, 3. Rosh Bhengra and 4. Deofil Bhendra have been awarded compensation to the tune of Rs. 2,77,000/- with interest @6% per annm from the date of filing to the date of its actual realization to be paid within two month, failing which, the same will carry penal interest at the rate of 10% per annum from the date of award till its actual realization."

Learned counsel for the appellant has submitted that though the said amount has been increased by this Court and as such, this typographical error may be corrected though the same does not change the nature of the award passed by this Court after enhancement.

Considering the same, the aforesaid line shall be incorporated in para-2 of the judgment dated 23.02.2021 and this order is made part of the judgment dated 23.02.2021 passed in M.A. No. 82 of 2015.

(Kailash Prasad Deo, J.) Sunil/-