National Insurance Company vs Pradipkumar Motilal Prajapati
2023 Latest Caselaw 8829 Guj

Gujarat High Court

National Insurance Company vs Pradipkumar Motilal Prajapati on 21 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                NEUTRAL CITATION




     C/FA/331/2010                              ORDER DATED: 21/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 331 of 2010

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                  NATIONAL INSURANCE COMPANY
                              Versus
             PRADIPKUMAR MOTILAL PRAJAPATI & 1 other(s)
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
DS AFF.NOT FILED (R) for the Defendant(s) No. 2
NOTICE SERVED for the Defendant(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                            Date : 21/12/2023

                             ORAL ORDER

1. Heard learned advocate Mr. Dakshesh Mehta for the

appellant.

2. The appeal is filed challenging the judgment and award

dated 3.9.2009 passed by the learned MACT (Main), Valsad in

MACP No.150 of 2004 for the compensation granted of

Rs.1,06,000/-.

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, accordingly, is disposed of.

Notice/Notice of admission is discharged. Interim relief, if any,

NEUTRAL CITATION

C/FA/331/2010 ORDER DATED: 21/12/2023

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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.

(GITA GOPI,J) Bharat