Oriental Insurance Co Ltd vs Pramodrai Ishwarlal Panchal
2024 Latest Caselaw 442 Guj

Gujarat High Court

Oriental Insurance Co Ltd vs Pramodrai Ishwarlal Panchal on 17 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                           NEUTRAL CITATION




     C/FA/2699/2008                                       ORDER DATED: 17/01/2024

                                                                                           undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/FIRST APPEAL NO. 2699 of 2008
================================================================
                   ORIENTAL INSURANCE CO LTD
                              Versus
              PRAMODRAI ISHWARLAL PANCHAL & 4 other(s)
================================================================
Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
MR CHETAN K PANDYA(1973) for the Defendant(s) No. 3
RULE NOT RECD BACK for the Defendant(s) No. 1
================================================================
 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 29.09.2007 passed by the learned Motor Accident Claims Tribunal in MACP no.1498 of 2002 for the compensation granted of Rs.1,15,000/-.

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/2699/2008 ORDER DATED: 17/01/2024

undefined

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