Oriental Insurance Co Ltd vs Mafabhai Raijibhai Zunza
2024 Latest Caselaw 1229 Guj

Gujarat High Court

Oriental Insurance Co Ltd vs Mafabhai Raijibhai Zunza on 12 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                   NEUTRAL CITATION




      C/FA/183/2013                                ORDER DATED: 12/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 183 of 2013
                                   With
                       R/FIRST APPEAL NO. 185 of 2013
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                        ORIENTAL INSURANCE CO LTD
                                   Versus
                      MAFABHAI RAIJIBHAI ZUNZA & ORS.
==========================================================
Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
MR ASHOK N PARMAR(2431) for the Defendant(s) No. 6
MR GIRISH D CHAVDA(3226) for the Defendant(s) No. 6
MR PALAK H THAKKAR(3455) for the Defendant(s) No. 7
MR.MINHAJ M SHAIKH(6847) for the Defendant(s) No. 5
RULE SERVED for the Defendant(s) No. 2,3,4
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 12/02/2024

                           COMMON ORAL ORDER

Order in First Appeal No.183 of 2013

1. Heard Mr. V.C. Thomas, learned advocate for the appellant.

2. The appeal is filed challenging the judgment and award dated 20.03.2012 passed by the learned Motor Accident Claims Tribunal (Main) at Ahmedabad (Rural) in MACP No.1568 of 2001 for the compensation granted of Rs.3,14,600/-.

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

NEUTRAL CITATION

C/FA/183/2013 ORDER DATED: 12/02/2024

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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.

Order in First Appeal No.185 of 2013

1. Heard Mr. V.C. Thomas, learned advocate for the appellant.

2. The appeal is filed challenging the judgment and award dated 20.03.2012 passed by the learned Motor Accident Claims Tribunal (Main) at Ahmedabad (Rural) in MACP No.1496 of 2009 for the compensation granted of Rs.1,68,800/-.

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, connected applications, if any, would not survive and are disposed of accordingly.

(GITA GOPI,J) TAUSIF SAIYED