Icici Lombard General Insurance Co Ltd vs Imran Fakruddin Shaikh
2023 Latest Caselaw 8818 Guj

Gujarat High Court

Icici Lombard General Insurance Co Ltd vs Imran Fakruddin Shaikh on 20 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                         NEUTRAL CITATION




     C/FA/706/2020                                       ORDER DATED: 20/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 706 of 2020

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              ICICI LOMBARD GENERAL INSURANCE CO LTD
                                Versus
                       IMRAN FAKRUDDIN SHAIKH
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Appearance:
ADITI S RAOL(8128) for the Appellant(s) No. 1
HCLS COMMITTEE(4998) for the Defendant(s) No. 4
MR M D RAHEVAR(6268) for the Defendant(s) No. 4
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 1,2
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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 15.6.2019 passed by the learned Motor

Accident Claims Tribunal in MACP no.22/13 for the

compensation granted of Rs.35,992/-.

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

NEUTRAL CITATION

C/FA/706/2020 ORDER DATED: 20/12/2023

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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, connected

applications, if any, would not survive and are

disposed of accordingly.

(GITA GOPI,J) Maulik