Rambabu vs Balvinder Singh
2023 Latest Caselaw 14353 MP

                                                         1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   MA No. 726 of 2013
                                            (RAMBABU Vs BALVINDER SINGH AND OTHERS)

                         Dated : 01-09-2023
                              Mr. Rishikesh Bohre, Advocate for the appellant.

                              Mr. B.K. Agrawal, Advocate for respondent No. 3 - insurance

company.

I.A. No. 4760 of 2023 has been filed for modification in the final order dated 01.8.2023 passed in the present case.

Application is duly supported by the affidavit. Learned counsel for respondent No. 3 - insurance company has submitted that due to typographical error, in the final order dated 01.8.2023, amount of impugned award has wrongly been mentioned as "Rs.2,05,000/-" in place of "1,00,000/-.

Learned counsel for the appellant supported the arguments of learned counsel for the insurance company.

Heard learned counsel for the parties and perused the record.

On perusal of judgment dated 01.8.2023 passed in the present appeal, it is apparent that due to inadvertent mistake, in the first and fifth para of the order, the amount of impugned award passed by learned claims tribunal has wrongly been mentioned as "Rs.2,05,000/-" in place of "Rs.1,00,000/-" and, therefore, "Rs.2,05,000/- mentioned in the judgment dated 01.8.2023 be read as "Rs.1,00,000/-"

Judgment dated 01.8.2023 is modified to the aforesaid extent. Signature Not Verified Signed by: ALOK KUMAR Signing time: 9/1/2023 07:00:14 PM

Rest of the judgment shall remain intact.

This order be read conjointly with the judgment dated 01.8.2023. I.A. No. 4760 of 2023 is allowed accordingly.

(SUNITA YADAV) JUDGE

AKS

Signature Not Verified Signed by: ALOK KUMAR Signing time: 9/1/2023 07:00:14 PM