National Insurance Co Ltd vs Kantibhai Devjibhai Prajapati
2023 Latest Caselaw 8833 Guj

Gujarat High Court

National Insurance Co Ltd vs Kantibhai Devjibhai Prajapati on 21 December, 2023

Author: Gita Gopi

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/1313/2001                                  ORDER DATED: 21/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1313 of 2001

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                       NATIONAL INSURANCE CO LTD.
                                  Versus
                      KANTIBHAI DEVJIBHAI PRAJAPATI
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
DS AFF.NOT FILED (R) for the Defendant(s) No. 2
MR SUNIL B PARIKH(582) for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 1
SERVED BY AFFIX. (R) for the Defendant(s) No. 3
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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 5.10.2000 passed by the learned MACT (Aux.), Surendranagar in MACP No.330 of 1989 for the compensation granted of Rs.23,000/-, which is less than Rs.1,00,000/-.

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.

4. It is made clear that this order would have no bearing

NEUTRAL CITATION

C/FA/1313/2001 ORDER DATED: 21/12/2023

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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