New India Assurance Co.Ltd vs Saiyed Salimuddin Itmuddin
2021 Latest Caselaw 935 Guj

        C/FA/889/2010                                             ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.              889 of 2010

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                NEW INDIA ASSURANCE CO.LTD
                           Versus
          SAIYED SALIMUDDIN ITMUDDIN & 3 other(s)
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
MRS VASAVDATTA BHATT(193) for the Defendant(s) No. 3
RULE SERVED(64) for the Defendant(s) No. 1,2,4
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA

                             Date : 20/01/2021

                                ORAL ORDER

1. Being aggrieved and dissatisfied by the judgment and award dated 01.08.2009 passed by the Motor Accident Claims Tribunal (Aux), Vadodara in MACP No.924 of 1999, the present appeal is filed by the insurance company which has liability to the tune of 20% of the total award, i.e., Rs. 18,652/­. Rest of the liability is upon the respondent no.3 ST Corporation.

2. Heard Mr. Palak Thakkar, learned advocate for the appellant and Ms. Vasavdatta Bhatt, learned advocate for respondent no.3. Though served, no one appears for the other respondents.

3. In facts of this case, suffice it to note that the present appeal is for a very small amount of Rs.18,652/­. Considering the smallness of the amount, the appeal is not entertained and the same

C/FA/889/2010 ORDER

is dismissed. However, the present order shall not construe as precedent for any other matter and only on the ground of smallness, the appeal is dismissed.

(R.M.CHHAYA, J) BIJOY B. PILLAI