C/FA/1532/2019 ORDER DATED: 15/02/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1532 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In
R/FIRST APPEAL NO. 1532 of 2019
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RELIANCE GENERAL INS CO LTD
Versus
RAIJIBHAI SHANKARBHAI PARMAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
MR TANMAY B KARIA(6833) for the Defendant(s) No. 5
NOTICE SERVED for the Defendant(s) No. 1,2,4
NOTICE UNSERVED for the Defendant(s) No. 3
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 15/02/2023
ORAL ORDER
1. Heard learned advocate Mr.Maulik Shelat for the appellant and learned advocate Mr.Tanmay Karia for respondent no.5.
2. The insurance company is challenging judgment and award dated 30.10.2018 passed by MACT (Aux), Kheda at Nadiad, in MACP No.583 of 2013 on the grounds raised in the appeal memo. The total amount awarded by the Tribunal is Rs.1,11,800/-.
3. Considering the smallness of the amount involved in this appeal, this Court does not deem it fit to enter into Page 1 of 2 Downloaded on : Thu Feb 16 21:51:33 IST 2023 C/FA/1532/2019 ORDER DATED: 15/02/2023 the dispute raised by the appellant. Accordingly, the appeal stands dismissed. Notice is discharged. It is made clear that the observations made herein and the disposal of present appeal would not come in the way of other pending appeal or petition arising out of the same accident, and it should not be cited as a precedent in any other matter. The amount deposited by the appellant be disbursed to the claimant along with accrued interest, as per the direction given by learned Tribunal in the impugned award. In view of disposal of appeal, connected Civil Application does not survive and same is also disposed of.
(GITA GOPI,J) R.S. MALEK Page 2 of 2 Downloaded on : Thu Feb 16 21:51:33 IST 2023