Bajaj Alliance General Insurance ... vs Somabhai Ishwarbhai Vaghela
2023 Latest Caselaw 8830 Guj

Gujarat High Court

Bajaj Alliance General Insurance ... vs Somabhai Ishwarbhai Vaghela on 21 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                    NEUTRAL CITATION




     C/FA/5126/2023                                  ORDER DATED: 21/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 5126 of 2023
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                   In R/FIRST APPEAL NO. 5126 of 2023
==========================================================
     BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LIMITED
                            Versus
                SOMABHAI ISHWARBHAI VAGHELA
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                            Date : 21/12/2023

                                ORAL ORDER

1. Heard learned advocates for the parties.

2. The appeal is filed challenging the judgment and

award dated 30.9.2019 passed by the learned Motor

Accident Claims Tribunal in MACP no.76/09 for the

compensation granted of Rs.27,000/-.

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, shall stand vacated.

NEUTRAL CITATION

C/FA/5126/2023 ORDER DATED: 21/12/2023

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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