United India Insurance Company Ltd vs Shankarji Ukaji Marwadi
2024 Latest Caselaw 1272 Guj

Gujarat High Court

United India Insurance Company Ltd vs Shankarji Ukaji Marwadi on 13 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                 NEUTRAL CITATION




     C/FA/1354/2015                               ORDER DATED: 13/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1354 of 2015

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                  UNITED INDIA INSURANCE COMPANY LTD
                                  Versus
                   SHANKARJI UKAJI MARWADI & 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
DECEASED LITIGANT for the Defendant(s) No. 1
DELETED for the Defendant(s) No. 2
MR SHASHIKANT S GADE(1706) for the Defendant(s) No.
1.1,1.2,1.3,1.4,1.5,1.6,1.7
RULE SERVED for the Defendant(s) No. 3
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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 28/04/2014 passed by the learned Motor Accident Claims Tribunal (Auxi.), 6th Additional District Judge, Godhra at Panchmahals in MACP No.83 of 1996 whereby the learned Tribunal has granted the compensation of Rs.99,573/-.

3. Learned advocate for the appellant has submitted that he has claimed the court fees of Rs.99,573/-.

4. Considering the smallness of amount, this Court finds no reason to interfere in the impugned judgment and award

NEUTRAL CITATION

C/FA/1354/2015 ORDER DATED: 13/02/2024

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passed by the Tribunal. The appeal, accordingly, is disposed 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