Executive Engineer vs Maniben Dhirabhai Pagi

Citation : 2025 Latest Caselaw 2564 Guj
Judgement Date : 14 August, 2025

Gujarat High Court

Executive Engineer vs Maniben Dhirabhai Pagi on 14 August, 2025

                                                                                                            NEUTRAL CITATION




                             C/FA/3655/2013                                JUDGMENT DATED: 14/08/2025

                                                                                                             undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/FIRST APPEAL NO. 3655 of 2013


                       FOR APPROVAL AND SIGNATURE:


                       HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK

                       =============================================
                              Approved for Reporting Yes    No

                       =============================================
                                           EXECUTIVE ENGINEER & ANR.
                                                      Versus
                                            MANIBEN DHIRABHAI PAGI
                       =============================================
                       Appearance:
                       MS AGNEYA MANKAD AGP for the Appellant(s) No. 1,2
                       MR. ANANTANAND J SINGH(10046) for the Defendant(s) No. 1
                       PRABHATSINH J PARMAR(7996) for the Defendant(s) No. 1
                       =============================================

                           CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK

                                                       Date : 14/08/2025

                                                        ORAL JUDGMENT

Present appeal is filed by the appellants challenging the impugned judgment and award dated 31.05.2012 passed by the learned Workmen Compensation Commissioner, Godhra in Workmen Compensation Application No. 1 of 1999 whereby the Workmen Commissioner has allowed the claim petition filed by the respondent - claimant and award compensation of Rs.66,970/- along with the interest at the rate of 6%.

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 Page 1 of 2 Uploaded by V.R. PANCHAL(HC00171) on Thu Aug 14 2025 Downloaded on : Thu Aug 14 22:13:01 IST 2025 NEUTRAL CITATION C/FA/3655/2013 JUDGMENT DATED: 14/08/2025 undefined 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 incident, the appeal is dismissed. However, there shall be no order as to costs. Registry is directed to send the original record and proceedings back to the Tribunal forthwith. It is made clear that this Court has not gone into merits of the matter.

Pending civil application/s, if any, shall stand disposed of accordingly. Interim relief, if any, granted earlier stands vacated forthwith.

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL Page 2 of 2 Uploaded by V.R. PANCHAL(HC00171) on Thu Aug 14 2025 Downloaded on : Thu Aug 14 22:13:01 IST 2025