Gujarat High Court
National Insurance Company vs Kantilal Prahladbhai Patel on 13 February, 2024
Author: Gita Gopi
Bench: Gita Gopi
NEUTRAL CITATION
C/FA/301/2012 ORDER DATED: 13/02/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 301 of 2012
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NATIONAL INSURANCE COMPANY
Versus
KANTILAL PRAHLADBHAI PATEL & 4 other(s)
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
DELETED for the Defendant(s) No. 4
MR GC MAZMUDAR(1193) for the Defendant(s) No. 5
MR HG MAZMUDAR(1194) for the Defendant(s) No. 5
RULE SERVED for the Defendant(s) No. 1,2,3
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 13/02/2024
ORAL ORDER
1. Heard advocates appearing for the respective parties.
2. The appeal is filed challenging the judgment and award dated 29/09/2010 passed by the learned Motor Accident Claims Tribunal (Auxi.), Patan in MACP No.2682 of 2002 whereby the learned Tribunal has granted the compensation of Rs.2,28,000/-.
3. Learned advocate for the appellant has submitted that he has claimed the court fees of Rs.1,14,000/-.
4. Considering the smallness of amount, this Court finds no reason to interfere in the impugned judgment and award Page 1 of 2 Downloaded on : Wed Feb 14 20:45:08 IST 2024 NEUTRAL CITATION C/FA/301/2012 ORDER DATED: 13/02/2024 undefined passed by the Tribunal. The appeal, accordingly, is disposed of. Notice of admission is discharged. Interim relief, if any, shall stand vacated.
5. It is made clear that this order would have no bearing and/or shall not be considered as precedent in any of the matters connected to the accident in question vis-a-vis the impugned judgment and award.
6. Since the main appeal is disposed of, connected applications, if any, would not survive and are disposed of accordingly.
(GITA GOPI,J) ILA Page 2 of 2 Downloaded on : Wed Feb 14 20:45:08 IST 2024