Icici Lombard General Insurance ... vs Hiteshbhai Jivanbhai Panchal
2023 Latest Caselaw 6945 Guj

                                                                                           NEUTRAL CITATION




     C/FA/4184/2019                                        ORDER DATED: 20/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 4184 of 2019

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         ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
                              Versus
                  HITESHBHAI JIVANBHAI PANCHAL
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
RULE NOT RECD BACK for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 2
RULE UNSERVED for the Defendant(s) No. 3
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 20/09/2023

                                  ORAL ORDER

1. Heard learned Advocates for the respective parties.

2. This Appeal is filed challenging the judgment and award dated 30.04.2019 passed by the learned Motor Accident Claims Tribunal (Special), 7th Additional Sessions Judge, Rajkot in M.A.C.P. No.447 of 2014 for the compensation granted of Rs.1,04,000/-.

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

NEUTRAL CITATION

C/FA/4184/2019 ORDER DATED: 20/09/2023

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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/s pending, if any, would not survive and stand disposed of accordingly.

Sd/-

(GITA GOPI, J) CAROLINE