Smt Nana And Ors vs Jagtar Singh And Ors
2022 Latest Caselaw 4174 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 87/2001

1. Smt. Nana w/o Kailash Chandra, aged about 19 years.
2. Manoj S/o Lt. Sh. Kailash Chandra, aged 6 months, minor
through mother and natural guardian Smt. Nana
3. Sh. Kalyan Sahai s/o Sh. Narayan Lal, aged 40 years (Died)
4. Smt. Kamla Devi w/o Sh. Kalyan Sahai, aged 35 years.
5. Choti w/o Sh. Narayan Lal, aged 55 years (died)
6. Kalu Ram s/o Sh. Kalyan Sahai, aged 13 years.
7. Mahadev son of Sh. Kalyan Sahai, aged 10 years.
8 Ku. Indra d/o Sh. Kalyan Sahai, aged 14 years.
9. Radha d/o Sh. Kalyan Sahai, aged 8 years.
  All resident of Keria-ka-bas, (Bagru Tehsil Sanganer, District
Jaipur)
                                                   ----claimants/Appellants
                                  Versus
1. Tejendra Pal Singh son of Sh. Gurjit Singh, resident of
Chandrabhushanpura, Tehsil Dhanesar, District Kucheter (KKP),
Kurukshetra, Haryana.
2. The New India Assurance Company Limited, Regional Office,
Nehru Place, Tonk Road, Jaipur.
                                               ----Respondent/defendants

Connected With S.B. Cross Objection (Civil) No. 44/2001

1. Smt. Nana w/o Kailash Chandra, aged about 19 years.

2. Manoj S/o Lt. Sh. Kailash Chandra, aged 6 months, minor through mother and natural guardian Smt. Nana

3. Sh. Kalyan Sahai s/o Sh. Narayan Lal, aged 40 years (Died)

4. Smt. Kamla Devi w/o Sh. Kalyan Sahai, aged 35 years.

5. Choti w/o Sh. Narayan Lal, aged 55 years (died)

6. Kalu Ram s/o Sh. Kalyan Sahai, aged 13 years.

7. Mahadev son of Sh. Kalyan Sahai, aged 10 years. 8 Ku. Indra d/o Sh. Kalyan Sahai, aged 14 years.

9. Radha d/o Sh. Kalyan Sahai, aged 8 years. All resident of Keria-ka-bas, (Bagru Tehsil Sanganer, District Jaipur)

----Claimants/Appellants Versus

(2 of 3) [CMA-87/2001]

1. Jagtar Singh son of Karnail Singh resident of H. No.270, Shastri Colony, Karnal, PS Karnal Haryana.

2. Tejendra Pal Singh son of Sh. Gurjit Singh, resident of Chandrabhushanpura, Tehsil Dhanesar, District Kucheter (KKP), Kurukshetra, Haryana.

2. The New India Assurance Company Limited, Regional Office, Nehru Place, Tonk Road, Jaipur.

----Defendant/Respondents

For Appellant(s) : Mr. Rakesh Bhargava For Respondent(s) : Mr. Ram Singh Rathore-Insurance Company

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

01/06/2022

An oral request/prayer has been made by the counsel

appearing for the respondent No.2-Insurance Company that

the words "Insurance Company" in the second and third lines

on the top of page No.7 in the Judgment dated 26.05.2022

passed by this Court in S.B. Civil Misc. Appeal No.87/2001 be

ordered to be corrected as the aforesaid words have been

typed due to typographical error.

Further prayer has been made by the counsel that the

words "Insurance Company" in line Nos.2 and 3 on the top of

page No.7 of the judgment dated 26.05.2022 in the

aforementioned appeal be ordered to be read as "respondent

No.1" and the typographical error in the aforesaid judgment

may kindly be corrected to the aforesaid extent.

(3 of 3) [CMA-87/2001]

Prayer when read with the aforesaid judgment appears

to be innocuous. Therefore, the aforesaid typographical error

is corrected in the aforesaid judgment in 'red ink' and

necessary corrections are also made in the web copy of the

aforesaid judgment.

The order passed today shall be treated as part and

parcel of the judgment dated 26.05.2022 passed by this

Court.

(ANOOP KUMAR DHAND),J

Sharma NK/-

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