Sunaina Devi vs Ajay Kumar Yadav
2025 Latest Caselaw 3755 Jhar

Jharkhand High Court

Sunaina Devi vs Ajay Kumar Yadav on 22 August, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                      2025:JHHC:24992




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             C.M.P. No. 605 of 2025
                                     ------

1. Sunaina Devi, wife of Pawan Kumar Mandal

2. Pawan Kumar Mandal, son of Manager Mandal Both are residents of Village Gulzarbagh, P.O. & P.S. Godda Town, District Godda, Jharkhand .... .... .... Petitioners Versus

1. Ajay Kumar Yadav, son of Sri Ishwar Prasad Yadav, resident of Village Khaira, P.O. Gangtakala, P.S. Pathargama, District Godda

2. Branch Manager, Oriental Insurance Company Ltd., Dumka, P.O. & P.S. Dumka Town, District Dumka .... .... .... Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Manoj Kumar Sah, Advocate For the O.P. No.2 : Mr. Alok Lal, Advocate

Order No.02 / Dated :22.08.2025 It is submitted by learned counsel that in para 1 of the judgment passed in M.A. No.56 of 2010, the name of motor accident claim case has not been mentioned which was passed on 18.12.2009.

Considering the submission, order dated 21.02.2025 passed in M.A. No.56 of 2010 is modified to the extent that M.A.C.T. Case No.68 of 2007 passed by learned District Judge, Godda cum M.A.C.T., Godda be inserted in para 1 before the place where the date 18.12.2009 is mentioned.

With this modification, civil miscellaneous petition is disposed of.

(Gautam Kumar Choudhary, J.) Anit