Oriental Insurance Company ... vs Manubhai Chimanbhai Valand
2021 Latest Caselaw 13505 Guj

     C/FA/2067/2019                               ORDER DATED: 06/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2067 of 2019
                                    With
                      R/FIRST APPEAL NO. 1820 of 2019
                                    With
                      R/FIRST APPEAL NO. 2511 of 2019
                                    With
                      R/FIRST APPEAL NO. 2506 of 2019
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        ORIENTAL INSURANCE COMPANY LIMITED VADODARA
                           Versus
                 MANUBHAI CHIMANBHAI VALAND
==========================================================
Appearance:
MR VIBHUTI NANAVATI, ADVOCATE for the INSURANCE COMPANY
MR R G DWIVEDI, ADVOCATE for the CLAIMANTS
MR PRADEEP R MISHRA(10206) for the Defendant(s) No. 3
MS POOJA H HOTCHANDANI(7765) for the Defendant(s) No. 3
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                              Date : 06/09/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

1. All these appeals arise from the judgment and award passed by the Motor Accident Claims Tribunal - 8 th Additional District Judge, Vadodara dated 31.12.2018 in MACP No.461 & 462 of 1997.

2. First Appeal Nos.2067 & 1820 of 2019 are by the Insurance Company. First Appeal Nos.2511 & 2506 of 2019 are

C/FA/2067/2019 ORDER DATED: 06/09/2021

by the claimants.

3. First Appeal Nos.2506 & 2511 of 2019 are admitted vide order dated 01.10.2019. First Appeal No.1820 of 2019 is admitted vide order dated 27.08.2019.

4. First Appeal No.2067 of 2019 is admitted, today.

5. Let these appeals be notified for hearing on their turn.

6. Registry to call for record and proceedings from the concerned Tribunal.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J) MOBHATI/PS/02