The New India Assurance Co Ltd vs Rajvir Rajaavtar Prajapati
2023 Latest Caselaw 8809 Guj

Gujarat High Court

The New India Assurance Co Ltd vs Rajvir Rajaavtar Prajapati on 20 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/2584/2019                                   ORDER DATED: 20/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 2584 of 2019

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                      THE NEW INDIA ASSURANCE CO LTD
                                   Versus
                        RAJVIR RAJAAVTAR PRAJAPATI
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 2,4
MR. RAHUL R DHOLAKIA(6765) for the Defendant(s) No. 5
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
RULE SERVED for the Defendant(s) No. 3
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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 30.10.2018 passed by the learned Motor

Accident Claims Tribunal in MACP no.1433/13 for

the compensation granted of Rs.1,20,960/-.

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/2584/2019 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