New India Assurance Company ... vs Krishna Mine Granite Limited, At ...
2023 Latest Caselaw 7622 Guj

                                                                                   NEUTRAL CITATION




     C/FA/454/2012                              ORDER DATED: 13/10/2023

                                                                                    undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 454 of 2012

==========================================================
     NEW INDIA ASSURANCE COMPANY LIMITED, GANDHINAGAR
                           Versus
      KRISHNA MINE GRANITE LIMITED, AT RAJULA & 8 other(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
DELETED for the Defendant(s) No. 4
MR ANKIT SHAH(6371) for the Defendant(s) No. 6,7,8,9
==========================================================

 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
       and
       HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 13/10/2023

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE UMESH A. TRIVEDI)

Mr. Vibhuti Nanavaty, learned advocate for the appellant submits that in view of decision in the case of National Insurance Company Limited v. Pranay Sethi reported in 2017 (3) GLH 536, judgment and award passed by the Tribunal requires no interference and awarded amount is just and proper, and thus he submits that this appeal be dismissed.

In view of the fact that the respondents/claimants have not filed any Cross Appeal or even Cross Objections, present Appeal is required to be dismissed in view of the aforesaid

NEUTRAL CITATION

C/FA/454/2012 ORDER DATED: 13/10/2023

undefined

decision as awarded amount does not require reconsideration in this Appeal.

Hence, this Appeal stands dismissed.

(UMESH A. TRIVEDI, J)

(SAMIR J. DAVE,J) K. S. DARJI