Oriental Insurance Company ... vs Hemanti Devi
2022 Latest Caselaw 556 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                M.A. No. 104 of 2013

  Oriental Insurance Company Limited, Hazaribagh .... .... Appellant
                            Versus
  1. Hemanti Devi
  2. Satish Kumar
  3. Anita Kumari
  4. Rahul Kumar
  5. Bijoy Saw
  6. Parwati Devi
  7. Sri Babbal Bhatia
  8. Ramesh Chandra
  9. The New India Assurance Company Limited, Hazaribagh
                                         ....     ..... Respondents
                             With
                      M.A. No. 163 of 2013
  Oriental Insurance Company Limited, Hazaribagh .... .... Appellant
                            Versus
  1. Anju Devi
  2. Sanskar Kumar
  3. Yashwant Kumar
  4. Shanti Devi
  5. Santosh Kumar
  6. Rohit Kumar
  7. Babbal Bhatia
  8. Ramesh Chandra
  9. New India Assurance Co. Ltd., Hazaribagh
  10. Ram Updesh Tiwari                        ....   ..... Respondents
                             With
                      M.A. No. 164 of 2013
  Oriental Insurance Company Limited, Hazaribagh .... .... Appellant
                            Versus
  1. Narpati Devi
  2. Nagmani Prasad
  3. Salini Kumari
  4. Babbal Bhatia
  5. Ramesh Chandra
  6. New India Assurance Co. Ltd., Hazaribagh
  7. Ram Updesh Tiwari
                                         ....     ..... Respondents
                            ------

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellants : M/s Bibhash Sinha, Advocate (in MA No. 104/13) & Pratyush Kumar, Advocates (in MA Nos. 163/13 & 164/13) For the Respondents : M/s G.C. Jha, Manish Kumar, J.P. Pandey & Jitendra Tripathy, Advocates

Oral Order 0 / Dated : 18.02.2022

It is pointed out by learned counsel for the appellant Oriental Insurance Company Limited with regard to final judgment delivered in

M.A. No. 104 of 2013 read with M.A. Nos. 163 of 2013 and 164 of 2013

that in the penultimate line of paragraph 6 there is typographical error

wherein it has been mentioned that "any amount so paid to the claimant

shall be refunded by the National Insurance Company to it". It is

submitted that the National Insurance Company was not a party rather

New India Assurance Company Limited is a party. Therefore, appropriate

order be passed.

Accordingly, the order dated 04.01.2022 is modified to the extent that

in the penultimate line of paragraph 6 instead of"National Insurance

Company"it shall be read as"New India Assurance Company

Limited".

Let the name of Mr. Pratyush Kumar, learned counsel, be recorded on

behalf of the Oriental Insurance Company Limited in M.A. Nos. 163/13

and 164/13.

Let this order form part of the order dated 04.01.2022.

(Gautam Kumar Choudhary, J.) AKT