Oriental Insurance Co. Ltd vs Kesarbai Pachan Maheshwari Wd/O ...
2024 Latest Caselaw 1270 Guj

Gujarat High Court

Oriental Insurance Co. Ltd vs Kesarbai Pachan Maheshwari Wd/O ... on 13 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                NEUTRAL CITATION




     C/FA/349/2012                              ORDER DATED: 13/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 349 of 2012

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               ORIENTAL INSURANCE CO. LTD
                          Versus
KESARBAI PACHAN MAHESHWARI WD/O PACHANBHAI BUDHABHAI & 4
                          other(s)
==========================================================
Appearance:
MS KARUNA V RAHEVAR(3818) for the Appellant(s) No. 1
MR MEHUL S SHAH(772) for the Defendant(s) No. 1,2
MR SUNIL B PARIKH(582) for the Defendant(s) No. 5
RULE SERVED for the Defendant(s) No. 3,4
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                            Date : 13/02/2024

                             ORAL ORDER

1. Heard advocates appearing for the respective parties.

2. The appeal is filed challenging the judgment and award dated 23/03/2011 passed by the learned Motor Accident Claims Tribunal (Auxi), Bhuj-Kutch in MACP No.566 of 2005 whereby the learned Tribunal has granted the compensation of Rs.3,21,500/-.

3. Learned advocate for the appellant has submitted that he has claimed the court fees of Rs.1,12,525/-.

4. 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

NEUTRAL CITATION

C/FA/349/2012 ORDER DATED: 13/02/2024

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of. Notice of admission is discharged. Interim relief, if any, shall stand vacated.

5. 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.

6. Since the main appeal is disposed of, connected applications, if any, would not survive and are disposed of accordingly.

(GITA GOPI,J) ILA