Oriental Insurance Company Ltd vs Sumanben Wd/O. Ramnivas Jagasinh ...
2023 Latest Caselaw 8705 Guj

Gujarat High Court

Oriental Insurance Company Ltd vs Sumanben Wd/O. Ramnivas Jagasinh ... on 15 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                          NEUTRAL CITATION




     C/FA/802/2023                                       ORDER DATED: 15/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 802 of 2023

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             ORIENTAL INSURANCE COMPANY LTD
                          Versus
    SUMANBEN WD/O. RAMNIVAS JAGASINH KUSHVAH & 3 other(s)
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Appearance:
MR ANKIT Y BACHANI(5424) for the Appellant(s) No. 1
MR.HIREN M MODI(3732) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 15/12/2023

                                ORAL ORDER

1. Heard learned Advocate Mr. Hiren M. Modi

2. This Appeal is filed challenging the judgment and award dated 14.06.2016 passed by the learned Motor Accident Claims Tribunal (Aux.), Ahmedabad (Rural) at Mirzapur in M.A.C.P. No.1399 of 2011 for the compensation granted of 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 admission is discharged. Interim relief, if any, shall stand vacated.

NEUTRAL CITATION

C/FA/802/2023 ORDER DATED: 15/12/2023

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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. Rule / Notice in the Civil Application/s, if any, is discharged.

Sd/-

(GITA GOPI,J) CAROLINE