Bharti Axa General Insurance Co ... vs Ashvinkumar Arvindbhai Gohel
2022 Latest Caselaw 5372 Guj

     C/FA/3389/2014                                     ORDER DATED: 22/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 3389 of 2014
                                   With
                      R/FIRST APPEAL NO. 2385 of 2014
                                   With
                      R/FIRST APPEAL NO. 3390 of 2014
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               BHARTI AXA GENERAL INSURANCE CO LTD
                              Versus
             ASHVINKUMAR ARVINDBHAI GOHEL & 2 other(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
RULE SERVED for the Defendant(s) No. 1,2,3
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 CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                              Date : 22/06/2022

                          COMMON ORAL ORDER

1. These appeals under Section 173 of the Motor Vehicles Act, 1988 ("the Act" for short) are filed challenging the common judgment and award dated 15.10.2013 passed by the Motor Accident Claims Tribunal (Aux.) & 6th Addl. District Judge, Kheda at Nadiad in the M.AC.P. No.880 of 2010, M.A.C.P. No.881 of 2010 and M.A.C.P. No.882 of 2010.

2. As these appeals are arising out of the common judgment and award for the same accident, they are disposed of by the common order.

3. Appeal No.3389 of 2014 arises out of M.A.C.P. No.881 of 2010 and is valued at Rs.52,188/-.

4. Appeal No.3390 of 2014 arises out of the M.A.C.P.

C/FA/3389/2014 ORDER DATED: 22/06/2022

No.882 of 2010 and is valued at Rs.71,240/-.

5. Appeal No.2385 of 2014 arises out of the M.A.C.P. No.880 of 2010 and is valued at Rs.80,108/-.

6. Considering the smallness of amount involved in each appeal, without going into the merits, this Court deemed it appropriate not to entertain the same. Therefore, the appeals are disposed of on the ground of smallness of amount. No order as to costs.

(MAUNA M. BHATT,J)

Vahid