Arunaben Chandrasinh Chauhan vs Abhishek Industries Service Pvt ...
2021 Latest Caselaw 3945 Guj

         C/FA/1031/2021                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1031 of 2021

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                  ARUNABEN CHANDRASINH CHAUHAN
                               Versus
                ABHISHEK INDUSTRIES SERVICE PVT LTD
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Appearance:
NISHIT A BHALODI(9597) 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 : 08/03/2021

                               ORAL ORDER

Heard Mr.N.A.Bhalodi, learned advocate for the appellants.

By way of the present appeal, the appellants have crave leave to challenge the impugned judgment and award passed by the Motor Accidents Claims Tribunal (Auxi.), Jetpur in Motor Accident Claims Petition No.86 of 2016, dtd.23.12.2019 inter-alia on the ground that the compensation awarded is on the lower side.

Considering the same, Admit. Issue notice of admission returnable on 19th April, 2021.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID