Hdfc Ergo General Insurance ... vs Hothi Ashuben Sulemanbhai
2023 Latest Caselaw 7013 Guj

                                                                                            NEUTRAL CITATION




     C/FA/4291/2019                                        ORDER DATED: 22/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 4291 of 2019

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           HDFC ERGO GENERAL INSURANCE COMPANY LTD.
                            Versus
                  HOTHI ASHUBEN SULEMANBHAI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
MR RM PARMAR(591) for the Defendant(s) No. 5
RULE SERVED for the Defendant(s) No. 1,2,3,4,6,7
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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 20.02.2019 passed by the learned Motor Accident Claims Tribunal (Aux.), Vadodara in M.A.C.P. No.203 of 2017 (Old Case No.146 of 2013) for the compensation granted of Rs.45,800/-, 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

NEUTRAL CITATION

C/FA/4291/2019 ORDER DATED: 22/09/2023

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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