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Widow Kantaben Prabhudas ... vs Anandbhai Bhagwanbhai Chavda
2021 Latest Caselaw 1600 Guj

Citation : 2021 Latest Caselaw 1600 Guj
Judgement Date : 3 February, 2021

Gujarat High Court
Widow Kantaben Prabhudas ... vs Anandbhai Bhagwanbhai Chavda on 3 February, 2021
Bench: Vaibhavi D. Nanavati
         C/SCA/2012/2021                                            ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION NO. 2012 of 2021

================================================================
             WIDOW KANTABEN PRABHUDAS GONDALIYA
                            Versus
                ANANDBHAI BHAGWANBHAI CHAVDA
================================================================
Appearance:
MR AMAR D MITHANI(484) for the Petitioner(s) No. 1,2,3,4
for the Respondent(s) No. 1,2,3
================================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 03/02/2021
                                  ORAL ORDER

1. Heard learned advocate Mr.Siraj Gori for Mr.Amar D. Mithani for the applicant.

2. By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 18.07.2020 passed by the Hon'ble Motor Accident Claim Tribunal (Auxi.), Bhavnagar in Misc. Claim Application No.348 of 2019.

3. The petitioner has prayed for the following reliefs:-

(A) The Hon'ble Court may be pleased to admit and allow the present petition;

(B)The Hon'ble Court may be pleased to issue a writ or certiorari or any other appropriate writ, order or direction to quash and set aside the impugned Judgment and order dated 18.07.2020, rendered in Misc. Claim Application No.348/2019 (Annexure 'A') and

C/SCA/2012/2021 ORDER

be pleased to allow the said application as prayed for in the interest of justice;

(C)Be pleased to grant such other and further relief/s as the nature and circumstances may require, in the interest of justice.

4. The brief facts of the case are as under:-

4.1 In the vehicular accident dated 06.02.1997, Shri Prabhudasbhai Vanmalidar Gondaliya lost his life. His widow and the children - petitioners preferred Motor Accident Claim Petition No.458 of 1997, before the M.A.C.T. Bhavnagar, which came to be allowed by the Judgment and Award dated 29.06.2000, thereby, a sum of Rs.10,00,000/- with 12% interest was awarded, whereby, the respondent no.2 and 3 held liable to pay the compensation.

4.2 Pursuant to the order dated 22.01.2001, the amount of Rs.7,00,000/- was deposited in Bank, as Fixed Deposit Receipt and an amount of Rs.6,59,902/- was directed to be disbursed to the claimant - petitioners. By a communication dated 10.04.2001, the M.A.C.T., Bhavnagar has intimated the Bank not to pay any amount on the F.D.R., as First Appeal No.3532 of 2000 was preferred by the Insurance Company.

4.3 Against the Judgment and Award, passed in the main Claim Petition, the First Appeal No.3532 of 2020 preferred by the New Indian Assurance Company, was decided on 18.04.2012, whereby, the appeal was

C/SCA/2012/2021 ORDER

allowed and the amout deposited by the Insurance Company was directed to be refunded with a further direction that if the amount is withdrawn by the original claimant, the same shall not be recovered and it was kept open for the Insurance Company to recover the same from the owner of the vehicle - State.

4.4 The Special Leave Petition (Civil) No.6759 of 2013 was preferred by the respondent No.2 which was dismissed by the Hon'ble Apex Court on 02.04.2013.

4.5 In the meantime, one of the claimant Shri Mahendra Prabhudasbhai Gondaliya expired on 30.06.2011.

4.6 It is the case of the petitioner that in the light of the earlier Judgment and Award, an amount of Rs.13,72,224/- was deposited and out of the same, a sum of Rs.6,59,902/- was disbursed to the claimants, while the amount of Rs.7,00,000/- was kept in Fixed Deposit Receipt. It appears that as the amount was returned to the Insurance Company, the Bank of Maharashtra, Junagadh Branch deposited the amount in the Tribunal vide Draft No.61312 dated 21.09.2012. It appears that in December, 2015, the respondent No.2, deposited the amount of Rs.29,29,206/- in the Tribunal.

4.7 The claimants preferred Misc. Claim Petition No.348 of 2019 in Claim Case No.458 of 1997, inter alia praying that the amount of Rs.29,29,206/- be paid to the claimants, as the period of 21 years has already passed.

4.8 In Misc. Application No.348 of 2019, the respondent

C/SCA/2012/2021 ORDER

No.2 - State Government vide Exhibit 7, on 17.05.2019 submitted the reply, inter alia submitting that after deducting the earlier paid amount to the claimants, there is no objection, if the rest of amount is paid to the claimants. The Tribunal by order dated 18.07.2020, disposed of Misc. Claim Application No.348 of 2019, directing that the applicants are entitled to get the amount, after deducting the amount paid to the applicants.

5. Being aggrieved by the impugned order dated 18.07.2020, the petitioners have preferred this petition.

6. Having gone through the order passed by the Tribunal, more particularly in terms of paragraph no.7 of the impugned judgement and award, the observations and findings of the Tribunal do not inspire any interference. There is no legal infirmity in the impugned order passed by the Tribunal dated 18.07.2020 in Misc Claim Application No.348 of 2019 requiring any interference and exercise of powers under Articles 226 and 227 of the Constitution of India. The petition fails and, is therefore, required to be dismissed in limine. Hence, accordingly the petition is dismissed.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI

 
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