Hansaben Dineshbhai Sindhava ... vs Khander Pushpaben Dineshbhai
2021 Latest Caselaw 3799 Guj

            C/FA/984/2021                                            ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/FIRST APPEAL NO. 984 of 2021
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  HANSABEN DINESHBHAI SINDHAVA (SENVA) & 2 other(s)
                         Versus
      KHANDER PUSHPABEN DINESHBHAI & 3 other(s)
=====================================================
Appearance:
MR KRUNAL D PANDYA(3283) 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 : 04/03/2021
                                ORAL ORDER

Heard learned Advocate Mr. Krunal D. Pandya on behalf of the appellants. Learned advocate submits that this appeal is preferred praying for enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal (Auxi) Kheda at Nadiad, in Motor Accident Claim Petition No.293 of 2012 dated 3rd March, 2020. Learned Advocate further points out that the insurance company has also preferred an appeal challenging the very selfsame judgment and award being First Appeal No.2396 of 2020 and whereas learned Advocate informs that the said appeal is admitted. Considering the same, Admit.

Issue notice of admission, to be listed along with First Appeal No.2396 of 2020.

(NIKHIL S. KARIEL,J)

Pallavi