Citation : 2021 Latest Caselaw 3734 Guj
Judgement Date : 3 March, 2021
C/FA/771/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 771 of 2021
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KAILASBEN PRAVINBHAI PATEL
Versus
MOHAN EDUCATION AND CHARITABLE TRUST
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Appearance:
MAITRI P PATEL(8126) for the Appellant(s) No. 1,2,3
for the Defendant(s) No. 1,2,3,4
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 03/03/2021
ORAL ORDER
In view of the order dated 20.02.2021, the Registry has moved a note for clarification. Considering the same, it appears that there is no delay in filing the present Appeal.
Heard learned Advocate Ms. Maitri P. Patel for the appellants.
By way of this Appeal, the appellants pray for modification / enhancement of the amount awarded vide judgment and award dated 24.12.2019 passed by the learned Motor Accident Claims Tribunal (Spl.), Rajkot, in M.A.C.P. No. 1487 of 2014 dated 24.12.2020.
Considering the same, issue Notice returnable on 20.04.2021.
(NIKHIL S. KARIEL,J) Y.N. VYAS
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