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National Insurance Company vs Legal Heirs Of Rameshbhai Gordhanbhai ...
2024 Latest Caselaw 923 Guj

Citation : 2024 Latest Caselaw 923 Guj
Judgement Date : 2 February, 2024

Gujarat High Court

National Insurance Company vs Legal Heirs Of Rameshbhai Gordhanbhai ... on 2 February, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                           NEUTRAL CITATION




     C/FA/1724/2011                                       ORDER DATED: 02/02/2024

                                                                                            undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1724 of 2011

================================================================
                NATIONAL INSURANCE COMPANY
                            Versus
LEGAL HEIRS OF RAMESHBHAI GORDHANBHAI MACHHI, KETANBHAI &
                           2 other(s)
================================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR PARESH M DARJI(3700) for the Defendant(s) No. 1
RULE NOT RECD BACK for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 2
================================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 02/02/2024

                                 ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 23.02.2011 passed by the learned Motor Accident Claims Tribunal (Auxi.) Anand in Misc. M.A.C.P. No.256 of 2006 for the compensation granted of Rs.1,49,500/-.

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

NEUTRAL CITATION

C/FA/1724/2011 ORDER DATED: 02/02/2024

undefined

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

 
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