The New India Insurance Co vs Kanchanben Rasiklal Chikani
2023 Latest Caselaw 5518 Guj

                                                                                            NEUTRAL CITATION




     C/FA/3401/2023                                        ORDER DATED: 01/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 3401 of 2023

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                       THE NEW INDIA INSURANCE CO.
                                  Versus
                       KANCHANBEN RASIKLAL CHIKANI
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 01/08/2023

                                  ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 28.03.2023 passed by the learned Motor Accident Claims Tribunal (Aux.), City Civil and Sessions Court (Court No.4), Ahmedabad in M.A.C.P. No.107 of 2013 for the compensation granted of Rs.15,200/-, which is less than Rs.1,00,000/-.

3. Considering the smallness of amount, this Court finds no reason to interfere in the impugned judgment and award passed by the Tribunal. The appeal, accordingly, is disposed of. Notice/Notice of

NEUTRAL CITATION

C/FA/3401/2023 ORDER DATED: 01/08/2023

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admission is discharged. Interim relief, if any, shall stand vacated.

4. It is made clear that this order would have no bearing and/or shall not be considered as precedent in any of the matters connected to the accident in question vis-a-vis the impugned judgment and award.

5. Since the main Appeal is disposed of, Civil Application/s pending, if any, would not survive and stand disposed of accordingly.

Sd/-

(GITA GOPI, J) CAROLINE