AO/207/2025
2026 Latest Caselaw 1773 UK

Uttarakhand High Court

AO/207/2025 on 11 March, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               MCC No.2 of 2026 (Correction Appl.)
                               In
                               A.O. No.207 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Hari Mohan Bhatia, Advocate for the applicants.

Mr. Anchit Khokher, Advocate, holding brief of Mr. Pradeep Chamiyal, Advocate for respondent no.1.

Mr. Pulak Agarwal and Mr. Bharat Tewari, Advocates for respondent no.2.

2. Learned counsel for respondent no2 opposed the correction application and submits that applicants are trying to reargue the matter and wants the amount to be reassessed.

3. Having considered the averments made in the correction application, it is apparent that there are some typographical mistakes in the judgment & order dated 08.01.2026, which can be corrected.

4. Accordingly, in the interest of justice, the correction application is allowed. In the second last line of paragraph no. 9 of the aforesaid judgment, after the words "₹74,700/- per annum", the words "after deduction"

shall stand inserted. Furthermore, paragraph no. 10 of the aforesaid judgment shall stand deleted and substituted with the following:

"10. In the light of the aforesaid discussion, the compensation payable to the claimants is re-assessed as under. The annual income of the deceased is taken at ₹74,700/- after deduction. To this, an addition of 40% towards future prospects, amounting to ₹29,880/-, is made, thereby making the total annual income ₹1,04,580/-. Applying the multiplier of 15, the total loss of dependency is assessed at ₹15,68,700/-. In addition thereto, a sum of ₹15,000/- is awarded towards funeral expenses, ₹15,000/- towards loss of estate, and ₹40,000/- towards loss of consortium. Thus, the total compensation payable to the claimants is assessed at ₹16,38,700/-."

5. Similarly, in the last line of paragraph no. 11 of the aforesaid judgment, the amount mentioned as "₹12,46,525/-" shall stand substituted with "₹16,38,700/-".

(Alok Mahra, J.) 11.03.2026 Arpan