The Oriental Insurance Co. Ltd vs Bhalabhai Karsanbhai Boriya (Bharwad)
2024 Latest Caselaw 1514 Guj

Gujarat High Court

The Oriental Insurance Co. Ltd vs Bhalabhai Karsanbhai Boriya (Bharwad) on 19 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                               NEUTRAL CITATION




     C/FA/2700/2023                            ORDER DATED: 19/02/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2700 of 2023
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                                  In
                    R/FIRST APPEAL NO. 2700 of 2023

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               THE ORIENTAL INSURANCE CO. LTD.
                            Versus
         BHALABHAI KARSANBHAI BORIYA (BHARWAD) & ORS.
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
DEVERA SHIVAM DHIRUBHAI(13924) for the Defendant(s) No. 3
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 6
RULE SERVED for the Defendant(s) No. 1,4,5
RULE UNSERVED for the Defendant(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                           Date : 19/02/2024

                            ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 04.03.2003 passed by the learned Motor Accident Claims Tribunal (Auxi.), Surat in M.A.C.P. No.616 of 2009 for the compensation granted of Rs.78,000/-, which is less than Rs.1,00,000/-.

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

NEUTRAL CITATION

C/FA/2700/2023 ORDER DATED: 19/02/2024

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award passed by the learned 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, 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