Sri Prakash Inamdar vs Sri Ananda
2022 Latest Caselaw 3339 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF FEBRUARY 2022

                          PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                             AND

        THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                    R.P. NO.173 OF 2020

BETWEEN:

SRI. PRAKASH INAMDAR
S/O MALLAPPA B INAMDAR
AGED ABOUT 54 YEARS
R/AT 598, 5TH MAIN ROAD
2ND BLOCK, R.T. NAGAR
BENGALURU - 560 032.
                                                ... PETITIONER
(By Sri. MALLAPPA BASAPPA INAMADAR, ADV.)

AND:

1.     SRI. ANANDA
       S/O ANNAIAH
       AGED ABOUT 45 YEARS
       R/AT RAMAMANDIR ROAD
       GAYATRI EXTN
       CHANNARAYAPATNA
       HASSAN DISTRICT - 573117.

2.     THE ORIENTAL INSURANCE COMPANY LTD.,
       JAYADEVA HOSTEL BUILDING, B H ROAD
       TIPTUR - 572 201.

                                              ... RESPONDENTS
(By Sri. SATHEESH N, ADV., FOR R1
R2 SERVED)
                               2



     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
R/W SECTION 114 OF CPC, PRAYING TO REVIEW THE JUDGMENT
DATED 27/01/2020 IN MFA NO. 3850/2014 (MV-1) ON THE FILE
OF THIS HON'BLE COURT AND ENHANCE THE COMPENSATION AS
PRAYED FOR IN THE MFA IN THE INTEREST OF JUSTICE AND
EQUITY.

     THIS R.P. COMING ON FOR ADMISSION,              THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:



                           ORDER

Perused the record.

This petition has been filed seeking review of the

judgment dated 27.01.2020 passed in

M.F.A.No.3850/2014. This court in para 6 of the

aforesaid judgment has recorded a finding that the

appellant has sustained permanent disability to the

extent of 23%. However, in para 7 of the judgment on

account of typographical error an amount of

Rs.8,69,400/- has been mentioned. It is therefore,

directed that in last but one line in para 7 of the

aforesaid judgment, the figure Rs.8,69,400/- shall be

substituted by Rs.9,98,810/-. Similarly, the figure

Rs.5,175/- shall be substituted by Rs.5,951/- and the

figure Rs.62,100/- in eighth line shall be substituted by

Rs.71,145/-. This order shall be read in conjunction with

the order dated 27.01.2020 passed in MFA

No.3850/2014.

Accordingly, the petition is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

SS