The New India Insurance Company Ltd vs Triveniben Kuldipbhai Mundhava
2024 Latest Caselaw 223 Guj

Gujarat High Court

The New India Insurance Company Ltd vs Triveniben Kuldipbhai Mundhava on 9 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                NEUTRAL CITATION




     C/FA/81/2024                              ORDER DATED: 09/01/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 81 of 2024

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                 In
                    R/FIRST APPEAL NO. 81 of 2024
==========================================================
               THE NEW INDIA INSURANCE COMPANY LTD.
                                Versus
                 TRIVENIBEN KULDIPBHAI MUNDHAVA
==========================================================
Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                           Date : 09/01/2024

                             ORAL ORDER

1. Heard advocate Mr.G.C. Mazmudar, learned

advocate for the appellant.

2. The appeal is filed challenging the

judgment and award dated 03.10.2023 passed by the

learned Motor Accident Claims Tribunal in MACP

no.145 of 2016 for the compensation granted of

Rs.1,05,600/-.

3. The issue of permit has been raised, but

NEUTRAL CITATION

C/FA/81/2024 ORDER DATED: 09/01/2024

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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.

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 application would not survive and is

disposed of accordingly.

(GITA GOPI,J) Pankaj