Reliance General Insurance ... vs Dipaksinh Tejusinh ...
2021 Latest Caselaw 17279 Guj

      C/FA/3334/2021                                     ORDER DATED: 16/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO.          3334 of 2021

                               With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/FIRST APPEAL NO. 3334 of 2021
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           RELIANCE GENERAL INSURANCE COMPANY LIMITED
                              Versus
                DIPAKSINH TEJUSINH PARMAR(RAJPUT)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,5
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 4
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  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                              Date : 16/11/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Feeling aggrieved and dissatisfied with the impugned judgment and award dated 15.11.2018 passed by the Motor Accident Claims Tribunal (Main) Sabarkantha in MACP No.763 of 2007, the present appellant - Insurance Company has preferred present appeal.

At the outset, it deserves to be noted that the amount awarded by the Tribunal in original MACP No.763 of 2007 is Rs.54648/- out of which 90% liability is of the present appellant. Considering the smallness of the amount, we deem

C/FA/3334/2021 ORDER DATED: 16/11/2021

it feet not to entertain the present appeal. However, it is made clear that same would not affect the rights of either parties in other appeals which are filed against the MACP No.434 of 2007 and allied claim petitions. It is clarified that this appeal is disposed of only on the ground of smallness of amount.

As the appeal is disposed of, connected Civil Application, if any, stands disposed of accordingly.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) KAUSHIK J. RATHOD