Oriental Insurance Co. Ltd vs Ghanshyambhai Tribhovanbhai ...
2021 Latest Caselaw 17973 Guj

        C/FA/5283/2006                                  ORDER DATED: 01/12/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 5283 of 2006

================================================================
                   ORIENTAL INSURANCE CO. LTD.
                              Versus
           GHANSHYAMBHAI TRIBHOVANBHAI RATHOD & 2 other(s)
================================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR AV PRAJAPATI(672) for the Defendant(s) No. 1,2
NOTICE SERVED(4) for the Defendant(s) No. 3
================================================================

  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK
                   Date : 01/12/2021

                                  ORAL ORDER

The present first appeal is filed by the Oriental Insurance Company Limited whereby it has challenged the impugned judgment and award dated 26.04.2006 passed by the Tribunal i.e. Motor Accident Claim Tribunal (Auxiliary), Ahmedabad Rural in M.A.C. Application No.876 of 2005.

Being aggrieved and dissatisfied by the award, the present appeal is filed by the Insurance Company.

Considering the judgment of this Court in the case of New India Assurance Company Ltd. Vs. Shah Mahasukhlal Mafatlal and Ors., reported in 2020 ACJ P. 1085, more particularly, rendered in First Appeal No. 2720 of 2005, this appeal is not entertained.

In light of the above reported decision, the present appeal is dismissed.

(HEMANT M. PRACHCHHAK,J) T. J. Bharwad