REKHA DEVI Vs. B. DAMODAR AND CO.

JUDGEMENT

(1.) Learned counsel for the appellants, Mr. Sarvendra Kumar has submitted that inadvertently in memo of appeal, at para-12 (part), 13 & 14, it has been stated that nothing has been paid to the appellants in terms of the award, as such, the same may be expunged or may be ignored from the miscellaneous appeal.

(2.) Learned counsel for the New India Assurance Co. Ltd., Mr. Alok Lal assisted by learned counsel, Mr. Santosh Kumar has no objection.

(3.) Accordingly, part of para-12, 13 and 14 of the memo of appeal are hereby deleted.