United India Insurance Co Ltd ... vs Kantibhai Valabhai Chamar
2023 Latest Caselaw 1660 Guj

     C/FA/625/2023                                     ORDER DATED: 17/02/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 625 of 2023
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2023
                    In R/FIRST APPEAL NO. 625 of 2023
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               UNITED INDIA INSURANCE CO LTD GODHRA
                                Versus
                    KANTIBHAI VALABHAI CHAMAR
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Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                           Date : 17/02/2023

                               ORAL ORDER

1. Heard learned advocate Mr. V.C. Thomas for the appellant.

2. The appeal is filed challenging the judgment and award dated 25.7.2022 passed by the learned MACT (Aux) and Additional District Judge in MACP No.2103 of 2017 for the compensation granted of Rs.25,000/-, which is less than Rs.1,00,000/-.

3. Considering the smallness of amount, this Court finds no reason to interfere in the

C/FA/625/2023 ORDER DATED: 17/02/2023

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 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, Civil Application would not survive and is disposed of accordingly.

(GITA GOPI,J) Maulik