RELIANCE GENERAL INSURANCE CO. LTD Vs. KESAR

JUDGEMENT

(1.) The present application has been filed by the applicant for modification in the order dtd. 19/12/2022 passed in S.B. Civil Misc. Appeal No. 1281/2015.

(2.) Learned counsel for the applicant submits that both applicant - Insurance Company had agreed to pay a lumpsum amount of Rs.6,50,000.00 to the claimant - respondent nos. 1 to 4, but inadvertently, it has been mentioned as Rs.6,55,000.00 in the order. Therefore, counsel submits that necessary correction may be made in the order dtd. 19/12/2022.

(3.) Learned counsel for the respondents does not oppose the prayer made by the applicant.