National Insurance Co.Ltd vs Rasikbhai Mahadevram Trivedi
2024 Latest Caselaw 441 Guj

Gujarat High Court

National Insurance Co.Ltd vs Rasikbhai Mahadevram Trivedi on 17 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                          NEUTRAL CITATION




     C/FA/1968/2005                                      ORDER DATED: 17/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/FIRST APPEAL NO. 1968 of 2005
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                    NATIONAL INSURANCE CO.LTD.
                               Versus
              RASIKBHAI MAHADEVRAM TRIVEDI & 1 other(s)
================================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
(MR BN KESHWANI)(404) for the Defendant(s) No. 1
UNSERVED EXPIRED (R) for the Defendant(s) No. 2
================================================================
 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 17/01/2024
                                 ORAL ORDER

1. Heard learned advocates for the parties.

2. The appeal is filed challenging the judgment and award dated 07.01.2005 passed by the learned Motor Accident Claims Tribunal in MACP no.660 of 1992 for the compensation granted of Rs.1,13,400/-.

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

NEUTRAL CITATION

C/FA/1968/2005 ORDER DATED: 17/01/2024

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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 applications, if any, would not survive and are disposed of accordingly.

(GITA GOPI,J)

Manoj Kumar Rai