The National Insurance Company ... vs Natvarlal Hirabhai Patel
2021 Latest Caselaw 3219 Guj

          C/FA/821/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 821 of 2021

                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 821 of 2021
==========================================================
            THE NATIONAL INSURANCE COMPANY LIMITED
                             Versus
                   NATVARLAL HIRABHAI PATEL
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 24/02/2021

                                 ORAL ORDER

1. The appellant­Insurance Company has filed

this appeal under Section 173 of the Motor

Vehicles Act against the judgment and award

passed by the learned Motor Accident Claims

Tribunal (Main.) Arvalli at Modasa, dated

4.8.2020 in MACP No.1239 of 2013 awarding

Rs.42600/­ as compensation and the liability

qua the appellant is Rs.20,000/­.

2. Heard Maulik J. Shelat,, learned advocate

for the appellant.

               C/FA/821/2021                                        ORDER



    3.          Looking         to     the     small/meager         amount            of

Rs.20,000/­ involved in the present Appeal

this Court is not inclined to entertain this

Appeal challenging the judgment and award

dated 4.8.2020 passed by the learned Motor

Accident Claims Tribunal. The appeal is

accordingly dismissed without any order as to

costs. Consequently the civil application

also stands disposed of.

4. It is clarified that this Court has not

examined the merits of the appeal and also

any other proceedings arising out of the same

accident will not be affected by the order

passed in the present appeal and the same may

not be treated as precedent.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED