Royal Sundaram Alliance Insurance ... vs Vidhiben Mansukhbhai Jadav
2024 Latest Caselaw 563 Guj

Gujarat High Court

Royal Sundaram Alliance Insurance ... vs Vidhiben Mansukhbhai Jadav on 22 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                           NEUTRAL CITATION




    C/SCA/17442/2022                                       ORDER DATED: 22/01/2024

                                                                                            undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 17442 of 2022

================================================================
      ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD.
                           Versus
                VIDHIBEN MANSUKHBHAI JADAV
================================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Petitioner(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Petitioner(s) No. 1
RULE SERVED for the Respondent(s) No. 1,2
================================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 22/01/2024
                                  ORAL ORDER

1. Heard learned Advocate for the petitioner.

2. This petition is filed challenging the judgment and award dated 28.01.2022 passed by the learned Motor Accident Claims Tribunal (Aux.), Rajkot in M.A.C.P. No.1187 of 2015 for the compensation granted of Rs.76,200/-, which is less than Rs.1,00,000/-.

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/SCA/17442/2022 ORDER DATED: 22/01/2024

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, 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