The Oriental Insurance Company ... vs Annapurna Devi & Others
2022 Latest Caselaw 4484 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         M.A. No. 24 of 2019
     The Oriental Insurance Company Ltd                ...     .. Appellant
                                       Versus
     Annapurna Devi & Others                           ...     .. Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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For the Appellant : Mr. Manish Kumar, Advocate

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I.A. No. 1911 of 2021

5/ 09.11.2022 This interlocutory application has been filed for ignoring the defect no. 2 regarding name of respondent nos. 5 and 6 which is not mentioned in the certified copy of the impugned judgment.

Learned counsel appearing for the appellant submits that in the certified copy of the impugned judgment, the name of respondent nos. 5 and 6, who are owner and driver respectively of the offending vehicle is not mentioned and as such, the certified copy of the impugned judgment may kindly be sent to the Court below for necessary correction.

In view of the averments made in the interlocutory application, the office is directed to send back the certified copy of the judgment and award passed by the Court below for making necessary correction.

This interlocutory application is accordingly allowed. M.A. No. 24 of 2019 Put up this case after six weeks.

(Dr. S. N. Pathak, J.) R.Kr.