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National Insurance Company Limited vs Anjani Devi & Ors
2025 Latest Caselaw 7929 Jhar

Citation : 2025 Latest Caselaw 7929 Jhar
Judgement Date : 20 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

National Insurance Company Limited vs Anjani Devi & Ors on 20 December, 2025

Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        M. A. No.358 of 2020
     National Insurance Company Limited, Kodarma Branch, P.O & P.S &
     DistrictKodarma, through Manager, National Insurance Company, Jharkhand
     Legal Cell, Office at Kachahri Road beside Gopal Complex, Ranchi, P.O-
     G.P.O, P.SKotwali, District-Ranchi, (Jharkhand).
                                                         .... .. ... Appellant(s)
                        Versus
     Anjani Devi & Ors.                 .                 .. ... ...Respondent(s)
            ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Appellant (s) : Mr. Amaresh Kumar, Advocate For the Resp.1-3, 7 & 8 : Mr. Arwind Kumar, Advocate For the Resp.6 : Mr. Ashutosh Anand, Advocate Mr. S. Gupta, Advocate Mr. Vincent Marki, Advocate ......

07/ 20.12.2025. It is submitted by learned counsel for the appellant- Insurance Company that the instant Misc. Appeal has been disposed of, vide order/ judgment dated 04.12.2025 in which at Para-10, a finding has been recorded and the liability to pay compensation by the appellant- Insurance Company has been stated to be 50% of the total compensation amount. Further instead of M.A. No.386 of 2023, M.A. No.386 of 2025 has been typed.

However, the 50% has not been deducted in final compensation to be paid.

On perusal of the order/ judgment dated 04.12.2025 passed in this case, it is evident that there is typographical error occurred in Para-10 and it is accordingly modified and in place of Rs.13,87,400/-, the amount will be Rs.6,93,700/- by each Insurance Company. Further instead of M.A. No.386 of 2025, it be read as M.A. No.386 of 2023.

Let this order be form part of the earlier order dated 04.12.2025.

(Gautam Kumar Choudhary, J.) Sandeep/-

Uploaded 20.12.2025.

 
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