Citation : 2023 Latest Caselaw 8806 Guj
Judgement Date : 20 December, 2023
NEUTRAL CITATION
C/FA/1933/2016 ORDER DATED: 20/12/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1933 of 2016
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AHMEDABAD MUNICIPAL TRANSPORT (SERVICE) CORPORATION
Versus
REKHABEN BABLESHBHAI RATHOD & 2 other(s)
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
MR NIKUNT K RAVAL(5558) for the Defendant(s) No. 3
MR VILAV K BHATIA(5338) for the Defendant(s) No. 1
RULE SERVED for the Defendant(s) No. 2
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 20/12/2023
ORAL ORDER
1. Heard learned advocates for the parties.
2. The appeal is filed challenging the judgment and
award dated 12.5.2016 passed by the learned Motor
Accident Claims Tribunal in MACP no.350/09 for the
compensation granted of Rs.69,320/-.
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/1933/2016 ORDER DATED: 20/12/2023
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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, connected
applications, if any, would not survive and are
disposed of accordingly.
(GITA GOPI,J) Maulik
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