Ushadevi W/O Upendrakumar ... vs Pradipkumar Ramsanjeevan Patel
2021 Latest Caselaw 4758 Guj

               C/CA/1081/2020                                ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO. 1081 of 2020

              In F/FIRST APPEAL NO. 6893 of 2020

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   USHADEVI W/O UPENDRAKUMAR RAMKISHAN YADAV
                            Versus
            PRADIPKUMAR RAMSANJEEVAN PATEL
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Appearance:
CHETANKUMAR K SHAH(7364) for the Applicant(s) No. 1,2,3
MR AJAY R MEHTA(453) for the Respondent(s) No. 3
RULE UNSERVED(68) for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 25/03/2021

                                 ORAL ORDER

Heard learned Advocate Shri Chetankumar K. Shah for the applicant and learned Advocate Shri Ajay R. Mehta for the respondent No.3. The respondent Nos.1 and 2 are served, but endorsement shows that the company is closed, but since the appeal is for enhancement, therefore, this application is being taken up.

Considering the submissions made by learned Advocate Shri Shah, more particularly, submission that this Court may fix a particular period, from the date of delay, after which the applicant herein would not be entitled for interest upon the enhanced amount, if any, therefore, this Court is of the opinion that application deserves consideration.

The applicant shall not be entitled for interest upon enhanced amount, if any, after for a period of 150 days from the date of judgment

C/CA/1081/2020 ORDER

passed learned Motor Accident Claims Tribunal (Auxi.) Dahod, in MACP No.256 of 2013 dated 31.01.2018.

Delay of 294 days in preferring appeal is hereby condoned. The application stands disposed of as allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) Y.N. VYAS