Gujarat High Court
Employees State Insurance Corp vs Saraswatidevi Duryodhansing on 6 August, 2025
NEUTRAL CITATION
C/FA/2831/2004 ORDER DATED: 06/08/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2831 of 2004
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EMPLOYEES STATE INSURANCE CORP.
Versus
SARASWATIDEVI DURYODHANSING & ORS.
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Appearance:
MS DIMPLE A THAKER(6838) for the Appellant(s) No. 1
MR PANKAJ R DESAI(3120) for the Defendant(s) No. 1,2,3
SERVED BY AFFIX. (R) for the Defendant(s) No. 4
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CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
Date : 06/08/2025
ORAL ORDER
1. Present appeal is filed by the appellant challenging the impugned judgment and award dated 2.4.2004 passed by the learned E.S.I. Court No.1, Rajkot in E.S.I. Application No.11 of 1988 whereby the E.S.I. Court has allowed the application filed by the original claimants.
2. Though various grounds have been raised in the memo of appeal, the fact remains that the total amount involved in the appeal is very small. Considering the smallness of amount, this Court is of the opinion that the appeal is not required to be entertained. Accordingly, only on the ground of smallness of amount with a further clarification that this may not be considered as precedent in other claim petitions arising out of the same accident, the appeal is dismissed. However, there shall be no order Page 1 of 2 Uploaded by SURESH SOLANKI(HC00208) on Wed Aug 06 2025 Downloaded on : Thu Aug 07 00:37:42 IST 2025 NEUTRAL CITATION C/FA/2831/2004 ORDER DATED: 06/08/2025 undefined as to costs. Registry is directed to send the original record and proceedings back to the Tribunal forthwith.
3. If the amount is not deposited, the same shall be deposited before the concerned Court within period of eight weeks from the date of receipt of copy of present order and upon deposit of the amount, the same shall be disbursed in favour of original claimants after due verification and after verifying their bank details through RTGS/NEFT. It is clarified that this Court has not entered into the merits of the case.
4. Pending civil application/s, if any, shall stand disposed of accordingly. Interim relief, if any, granted earlier stands vacated forthwith.
(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI Page 2 of 2 Uploaded by SURESH SOLANKI(HC00208) on Wed Aug 06 2025 Downloaded on : Thu Aug 07 00:37:42 IST 2025