Icici Lombard General Insurance Co. Ltd vs Kiranbhai Shivabhai Vasava
2023 Latest Caselaw 8750 Guj

Gujarat High Court

Icici Lombard General Insurance Co. Ltd vs Kiranbhai Shivabhai Vasava on 18 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                         NEUTRAL CITATION




     C/FA/4582/2023                                     ORDER DATED: 18/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 4582 of 2023
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                                   In
                     R/FIRST APPEAL NO. 4582 of 2023

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             ICICI LOMBARD GENERAL INSURANCE CO. LTD.
                               Versus
                     KIRANBHAI SHIVABHAI VASAVA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
MR.HIREN M MODI(3732) for the Defendant(s) No. 2
RULE SERVED for the Defendant(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 18/12/2023

                                ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 09.08.2023 passed by the learned Motor Accident Claims Tribunal (Main), Anand in M.A.C.P. No.15 of 2017 for the compensation granted of Rs.48,400/-, 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,

NEUTRAL CITATION

C/FA/4582/2023 ORDER DATED: 18/12/2023

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accordingly, is disposed of. Notice/Notice of 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. Rule / Notice in the Civil Application/s, pending, if any, is discharged.

Sd/-

(GITA GOPI, J) CAROLINE