Tripura High Court
Sri Rensi Debbarma vs National Insurance Company Ltd on 31 October, 2025
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
IA No.2 of 2025
In
MAC App. No.10 of 2024(D/O)
1. Sri Rensi Debbarma,
Son of Late Joykrishna Debbarma,
Resident of Joychandra Sardar Para,
Paschim Rajnagar, P.S.: Champahaur,
District:Khowai, Tripura.
2. Smt. Biswarani Debbarma,
Wife of Sri Rensi Debbarma,
Resident of Joychandra Sardar Para,
Paschim Rajnagar, P.S.: Champahaur,
District: Khowai, Tripura.
3. Smt. Jayalaxmi Debbarma,
Wife of Late Takhirai Debbarma,
D/o: Sri Bidya Ranjan Debbarma,
Resident of Joychandra Sardar Para,
Paschim Rajnagar, P.S.: Champahaur,
District: Khowai, Tripura.
....Applicant(s)
Versus
1. National Insurance Company Ltd.,
Agartala Divisional Office, 42, Akhaura Road,
P.O.: Agartala, P.S.: West Agartala,
Sub-Division: Agartala, District: West Tripura,
PIN:799001, represented by its Divisional Manager;
[Insurer of the offending vehicle bearing Registration No.TR-01-
N-1669 (Tripper Truck)].
2. Sri Pradip Deb,
Son of Late Shanti Bhusan Deb,
Resident of Town Ganki,
P.O.+P.S.: Khowai, District: Khowai, Tripura
[owner of the offending vehicle bearing Registration No.TR-01-N-
1669 (Tripper Truck)];
3. Sri Goutam Deb,
Son of Sri Gouranga Deb,
Resident of Dhalabil,
P.O. + P.S.: Khowai,
District: Khowai, Tripura
[driver of the offending vehicle bearing Registration No.TR-01-N-
1669 (Tripper Truck)]
....Respondent(s)
For the Applicant(s) : Mr. Samarjit Bhattacharjee, Adv.
For the Respondent(s) : Mr. Sankar Lodh, Adv.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
31/10/2025
This application is filed under Section 152 of the CPC
seeking correction of typographical mistake/error crept in the
judgment and order dated 30.07.2025 passed by this Court in MAC
App. No.10 of 2024.
Heard Learned Counsel, Mr. Samarjit Bhattacharjee
appearing on behalf of the applicants. Also heard Learned Counsel,
Mr. Sankar Lodh appearing on behalf of the respondent-Insurance
Company.
Learned Counsel for the applicants has submitted that in
the judgment and order dated 30.07.2025, at 7th line of Para No.17,
the date of filing of the claim petition has been wrongly typed as
'29.01.2024' instead of '12.03.2019' which is required to be
rectified by deleting the same and inserting the correct date i.e.
12.03.2019 in place of 29.01.2024.
This is an error apparent on the face of the record which
may be corrected under Section 152 of the CPC.
Accordingly, the date of filing of the claim petition in the
judgment and order dated 30.07.2025 is corrected in the above
terms.
This order shall form a part of the judgment and order
dated 30.07.2025 passed in MAC App. No.10 of 2024.
The interlocutory application, accordingly, stands allowed
and disposed of.
A copy of this order be communicated to the Learned
Tribunal below for keeping the same with the original judgment and
order dated 30.07.2025 passed in MAC App. No.10 of 2024. Also a
copy of this order be supplied to the Learned Counsel, Mr.
Bhattacharjee appearing for the applicants and Learned Counsel, Mr.
Lodh appearing for the respondent-Insurance Company for
information and compliance.
JUDGE
MOUMITA Digitally signed by
MOUMITA DATTA
DATTA Date: 2025.11.01
17:11:49 -07'00'
Deepshikha
