Gujarat High Court
Reliance General Insurance Co. Ltd vs Masukhbhai Samatbhai Muchhadiya on 7 August, 2025
NEUTRAL CITATION
C/FA/2774/2025 ORDER DATED: 07/08/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2774 of 2025
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/FIRST APPEAL NO. 2774 of 2025
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RELIANCE GENERAL INSURANCE CO. LTD.
Versus
MASUKHBHAI SAMATBHAI MUCHHADIYA & ANR.
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 07/08/2025
ORAL ORDER
Heard learned advocate Mr. H G Mazmudar, appearing for the appellant - Insurance Company.
The learned advocate has assailed the impugned judgment and award on the grounds raised in the appeal. When noticing the amount involved, this Court is not inclined to entertain the appeal solely on the ground of the smallness of amount involved. Hence, the present Appeal is disposed of, as not entertained solely on the ground of smallness of the amount involved. Civil Application/s, pending, if any, be disposed of.
It is clarified that the dismissal of the present Appeal shall not be a precedent in the cognate appeal/s pending consideration before this Court.
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