Gujarat State Road Transport ... vs Labhuben Lavjibhai Dhameliya
2023 Latest Caselaw 5636 Guj

                                                                             NEUTRAL CITATION




      C/FA/3409/2023                          ORDER DATED: 03/08/2023

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     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/FIRST APPEAL NO. 3409 of 2023
                          With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
            In R/FIRST APPEAL NO. 3409 of 2023

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    GUJARAT STATE ROAD TRANSPORT CORPORATION
                             Versus
            LABHUBEN LAVJIBHAI DHAMELIYA
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                         Date : 03/08/2023

                          ORAL ORDER

1. Heard, learned advocate Mr. Tanmay Karia for the appellant.

2. The appeal is filed challenging the judgment and award dated 25.04.2023 passed by the learned Motor Accident Claims Tribunal (Auxiliary), Surat in Motor Accident Claim Petition No. 270 of 2020 for the compensation granted of Rs.87,458/-, which is less than Rs.1,00,000/-.

3. Considering the smallness of amount, this Court finds no

NEUTRAL CITATION

C/FA/3409/2023 ORDER DATED: 03/08/2023

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reason to interfere in the impugned judgment and award passed by the Tribunal. The appeal, accordingly, is disposed of.

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 therein would not survive and is disposed of accordingly.

[ Gita Gopi, J. ] hiren /35