Madhya Pradesh High Court
The New India Assurance Company Limited vs Smt. Shikha Goyal on 30 July, 2012
R.P. No.547/2012
27.07.2012
Shri Harpreet Ruprah, learned counsel for the applicant.
Shri Nitin Gupta, learned counsel for the respondents.
Seeking review of the order dated 13/12/2011 passed in M.A. No.2636/2009, this petition has been filed.
Learned counsel for the applicant contends that in the first line of page-3 deduction was made 1/3 while calculation has been made by the Court as per 1/4th deduction, however, accepting the dependency, 1/3 calculation may be made and the order may be reviewed.
After hearing learned counsel for the parties and on perusal of the record, it reveals that number of dependents are four, however, the deduction is required to be made1/4 in place of 1/3. In the first line of page -3 of the order 1/3 has been written due to typographical error.
Accordingly, this review petition is disposed of with direction that in line No.1 of page No.3 of the order dated 13/12/2011 passed in M.A. No.2636/2009 in place of 1/3 it be read as 1/4. The calculation so made is found to be correct. This order may be read conjointly with the order dated 13/12/2011 passed in M.A. No.2636/2009. It is made clear that enhanced amount be paid along with interest @ 6% per annum within a period of one month from today.
C.C. as per rules.
(J.K. Maheshwari) Judge ts