Future Generali Insurance Co. Ltd vs Hitesh Shanabhai Mahida
2023 Latest Caselaw 6271 Guj

                                                                                          NEUTRAL CITATION




     C/FA/3858/2023                                       ORDER DATED: 25/08/2023

                                                                                           undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 3858 of 2023
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                                  In
                    R/FIRST APPEAL NO. 3858 of 2023

================================================================
                  FUTURE GENERALI INSURANCE CO. LTD.
                                Versus
                       HITESH SHANABHAI MAHIDA
================================================================
Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
================================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 25/08/2023

                                 ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 24.05.2023 passed by the learned Motor Accident Claims Tribunal (Aux.), Anand in M.A.C.P. No.107 of 2016 for the compensation granted of Rs.5,000/-, 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/3858/2023 ORDER DATED: 25/08/2023

undefined

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