NAHIDA ANJUM AND ORS. Vs. ANIL KUMAR SINGH, ABDUL KHALIQUE, DIVISIONAL MANAGER THE ORIENTAL INSURANCE COMPANY LTD. AND DIVISIONAL MANAGER THE NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) HEARD Mr. Ajay Kumar, learned counsel for the appellant and Mr. Mukesh Prasad Singh, learned counsel for the respondent No. 4, and Mr. Krishna Kishore Sinha, learned counsel for the respondent No. 3. This appeal under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 7.11.2006/18.11.2006 passed by the 9th Additional Motor Accident Claim Tribunal, Muzaffarpur in Claim Case No. 132 of 2003.

(2.) THIS appeal was heard along with M.A. No. 482 of 2006 and after hearing the parties, orders were reserved on 27.8.2013. However, at the stage of passing of the final order in the two appeals this Court discovered that the present appeal stands admitted vide order passed 17.1.2008 and thus cannot be disposed of at the stage of hearing under Order 41 Rule 11 of the Code of Civil Procedure along with the other appeal which was yet to be admitted.

(3.) THE office note accompanying this appeal points out a typographical error in paragraph 1 at page 2 and the last paragraph at page 21 of the judgment and order dated 4.12.2013 passed in M.A. No. 482 of 2006 with M.A. No. 48 of 2007 in so far as the number of the claim case is concerned, which has been incorrectly typed as 132 of 2002 in place of Claim Case No. 132 of 2003.