Hdfc Ergo General Insurance ... vs Vinodbhai Dhanjibhai Parmar
2023 Latest Caselaw 7012 Guj

Citation : 2023 Latest Caselaw 7012 Guj
Judgement Date : 22 September, 2023

Gujarat High Court

Hdfc Ergo General Insurance ... vs Vinodbhai Dhanjibhai Parmar on 22 September, 2023

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/540/2020                                  ORDER DATED: 22/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 540 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                  In
                     R/FIRST APPEAL NO. 540 of 2020

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           HDFC ERGO GENERAL INSURANCE COMPANY LTD
                             Versus
                  VINODBHAI DHANJIBHAI PARMAR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
DECEASED LITIGANT for the Defendant(s) No. 2
MR KRUNAL G PATEL(8525) for the Defendant(s) No. 2.1
MS PRIYANKA A GUPTA(12869) for the Defendant(s) No. 2.1
RULE UNSERVED for the Defendant(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 22/09/2023

                                ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 03.09.2019 passed by the learned Motor Accident Claims Tribunal, Mirzapur, Ahmedabad (Rural) in M.A.C.P. No.1040 of 2012 for the compensation granted of Rs.74,320/-, which is less than Rs.1,00,000/-.

NEUTRAL CITATION

C/FA/540/2020 ORDER DATED: 22/09/2023

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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 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. Rule / Notice in the Civil Application/s, pending, if any, is discharged.

Sd/-

(GITA GOPI, J) CAROLINE