Icici Lombad General Insurance Co Ltd vs Mulubhai Sidibhai Lakhnotra
2023 Latest Caselaw 8811 Guj

Gujarat High Court

Icici Lombad General Insurance Co Ltd vs Mulubhai Sidibhai Lakhnotra on 20 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/3343/2022                                   ORDER DATED: 20/12/2023

                                                                                      undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 3343 of 2022

==========================================================
               ICICI LOMBAD GENERAL INSURANCE CO LTD
                                 Versus
                      MULUBHAI SIDIBHAI LAKHNOTRA
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
MR CHINTAN S POPAT(5004) for the Defendant(s) No. 3
MR RAJENDRA R CHAVDA(10209) for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 1,2,5,6
==========================================================

 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 7.2.2020 passed by the learned Motor

Accident Claims Tribunal in MACP no.873/12 for the

compensation granted of Rs.67,920/-.

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/3343/2022 ORDER DATED: 20/12/2023

undefined

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