Reliance General Ins Co Ltd vs Somatbhai Punjabhai Bharwadiya
2023 Latest Caselaw 7064 Guj

                                                                                         NEUTRAL CITATION




      C/FA/94/2023                                       ORDER DATED: 25/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 94 of 2023

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                       RELIANCE GENERAL INS CO LTD
                                 Versus
                     SOMATBHAI PUNJABHAI BHARWADIYA
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Appearance:
MR MAULIK J SHELAT(2500) 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. 2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 25/09/2023
                                ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 27.12.2021 passed by the learned Motor Accident Claims Tribunal (Special), Rajkot in M.A.C.P. No.8 of 2015. For the purpose of Court Fees, the Appeal is valued at 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 admission is discharged. Interim relief, if any, shall stand vacated.

NEUTRAL CITATION

C/FA/94/2023 ORDER DATED: 25/09/2023

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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