Gujarat High Court
Bajaj Alliance General Insurance Co. ... vs Pinalben Kodarbhai Solanki on 4 December, 2025
NEUTRAL CITATION
C/FA/4338/2025 ORDER DATED: 04/12/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 4338 of 2025
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/FIRST APPEAL NO. 4338 of 2025
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BAJAJ ALLIANCE GENERAL INSURANCE CO. LTD.
Versus
PINALBEN KODARBHAI SOLANKI & ORS.
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 04/12/2025
ORAL ORDER
[1.0] Insurance Company is in First Appeal under section 173 of the Motor Vehicles Act, 1988. Challenge is made to the judgment and award dated 26.06.2025 passed by the learned Motor Accident Claim Claims Tribunal (Auxi.), Panchmahals at Halol in Motor Accident Claim Petition No.145 of 2023.
[2.0] Perusal of the judgment and award indicates that Insurance Company has challenged the judgment and award made to the tune of Rs.25,000/- to the victim of the road accident.
[3.0] Heard learned advocates for the respective parties.
[4.0] Since the amount involved in the First Appeal is less than Rs.1,00,000/-, paying due regard to smallness of amount, this Court is of the considered view that the First Appeal should be disposed of as compensation awarded seems to be just and reasonable and no interference is called. It is hereby made clear that this First Appeal is disposed of only on the ground of award Page 1 of 2 Uploaded by ALI ISTAYAK(HC01093) on Thu Dec 04 2025 Downloaded on : Thu Dec 04 21:35:51 IST 2025 NEUTRAL CITATION C/FA/4338/2025 ORDER DATED: 04/12/2025 undefined of compensation being meager and small and less than Rs.1,00,000/-. This Court has not expressed any opinion on merits and question of law raised in this First Appeal and is kept open to be urged in other proceedings which may arise from the same road accident / same judgment and award. It is made clear that this order will not come in the way of adjudication of any other First Appeal pending against same judgment and award or adjudication of any other claim petition arising from same road accident. Since the First Appeal is disposed of only on the contention of monetary value being less than Rs.1,00,000/-, principle of res judicata shall not be applied to any other proceedings arising from the same road accident or same judgment and award.
[5.0] In view of above, the First Appeal is dismissed. Pending Civil Applications, if any, stands disposed of as having become infructuous. No order as to costs.
[6.0] Record and Proceedings and amount, if any lying before this Court is ordered to be transmitted to the concerned Tribunal forthwith along with accrued interest, if any. The entire awarded amount be disbursed and released in favour of the claimants after due verification by transferring the said amount to the account of the claimants either by RTGS or NEFT mode.
(HASMUKH D. SUTHAR,J) ALI Page 2 of 2 Uploaded by ALI ISTAYAK(HC01093) on Thu Dec 04 2025 Downloaded on : Thu Dec 04 21:35:51 IST 2025