New India Assurance Co. Ltd vs Jivabhai Nathubhai Keshwala
2024 Latest Caselaw 529 Guj

Gujarat High Court

New India Assurance Co. Ltd vs Jivabhai Nathubhai Keshwala on 19 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/713/2018                                  ORDER DATED: 19/01/2024

                                                                                     undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 713 of 2018
==========================================================
                    NEW INDIA ASSURANCE CO. LTD.
                                Versus
               JIVABHAI NATHUBHAI KESHWALA & 5 other(s)
==========================================================
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. 3.1,3.2,3.3
DECEASED LITIGANT for the Defendant(s) No. 3
MR SUNIL B PARIKH(582) for the Defendant(s) No. 6
MR.HIREN M MODI(3732) for the Defendant(s) No. 1
NOTICE ISSUED BY GOVT. GAZETTE for the Defendant(s) No. 4,5
RULE SERVED for the Defendant(s) No. 2
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 19/01/2024

                              ORAL ORDER

1. Heard learned advocate Mr.G.C. Mazmudar for the appellant.

2. The appeal is filed challenging the judgment and award dated 27.09.2017 passed by the learned Judge, MACT (Aux), Junagadh in M.A.C.P. No.435 of 2007 for the compensation granted of Rs.1,00,144/-.

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.

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.

NEUTRAL CITATION

C/FA/713/2018 ORDER DATED: 19/01/2024

undefined

5. Since the main appeal is disposed of, Civil Application would not survive and is disposed of accordingly.

(GITA GOPI,J) Hitesh