The New India Assurance Company Ltd vs Bodhiya @ Bodhi Saw
2025 Latest Caselaw 6492 Jhar

Jharkhand High Court

The New India Assurance Company Ltd vs Bodhiya @ Bodhi Saw on 15 October, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Misc. Appeal No.409 of 2017
                                     ------

The New India Assurance Company Ltd., Dhanbad, represented through its Dy. Manager and in-charge T.P. Hub, The New India Assurance Company Ltd. Ranchi, Divisional Office, Ranchi, Sethi Corporate, 2nd Floor, P.P. Compound, Ranchi, P.O. and P.S. Chutia, District Ranchi, Jharkhand .... .... .... Appellant Versus

1. Bodhiya @ Bodhi Saw, son of Sri Prema Saw, resident of Village Beko, P.O. Beko, P.S. Bagodar, District Giridih (Jharkhand)

2. Dilip Rajak, son of Basudeo Rajak, resident of Village Choudhary Bandh, P.O. Choudhary Bandh, P.S. Bagodar, District Giridih (Jharkhand) .... .... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellant : Mr. G.C. Jha, Advocate For the Respondent No.1 : Mr. Shekhar Prasad Sinha, Advocate For the Respondent No.2 : Mr. Naresh Prasad Thakur, Advocate

Order No.13 / Dated : 15.10.2025 It is submitted by the learned counsel that there is typographical error in the last para of the judgment, wherein the word "appellant" has been wrongly typed which should be "claimant".

The said order is accordingly modified to aforesaid extent only. This order will form part of judgment dated 17.09.2025.

(Gautam Kumar Choudhary, J.) Anit