New India Assurance Co Ltd vs Rameshbhai Mangalbhai Vaghari
2024 Latest Caselaw 1227 Guj

Gujarat High Court

New India Assurance Co Ltd vs Rameshbhai Mangalbhai Vaghari on 12 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                  NEUTRAL CITATION




     C/FA/3550/2011                               ORDER DATED: 12/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 3550 of 2011

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                   NEW INDIA ASSURANCE CO LTD
                              Versus
             RAMESHBHAI MANGALBHAI VAGHARI & 2 other(s)
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
MR MTM HAKIM(1190) for the Defendant(s) No. 1
RULE SERVED for the Defendant(s) No. 2,3
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 12/02/2024

                               ORAL ORDER

1. Heard advocate Mr. G.C Mazmudar, learned

advocate for the appellant.

2. The appeal is filed challenging the judgment

and award dated 03.8.2011 passed by the learned Motor

Accident Claims Tribunal in MACP no.499 of 2006 for the

compensation granted of Rs.1,22,300/-.

3. Considering the smallness of amount, this

Court finds no reason to interfere in the impugned

NEUTRAL CITATION

C/FA/3550/2011 ORDER DATED: 12/02/2024

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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, connected

applications, if any, would not survive and are disposed of

accordingly.

(GITA GOPI,J) MARY VADAKKAN