Icici Lombard General Insurance Co. ... vs Dharmendrasinh Mahendrasinh Baria
2024 Latest Caselaw 660 Guj

Gujarat High Court

Icici Lombard General Insurance Co. ... vs Dharmendrasinh Mahendrasinh Baria on 24 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                     NEUTRAL CITATION




     C/FA/1381/2023                                   ORDER DATED: 24/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1381 of 2023

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ICICI LOMBARD GENERAL INSURANCE CO. LTD. (EARLIER KNOWN AS
           BHARTI AXA GENERAL INSURANCE CO. LTD.)
                           Versus
            DHARMENDRASINH MAHENDRASINH BARIA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
KARTIKKUMAR G BAROT(9453) for the Defendant(s) No. 2,3
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 24/01/2024

                                 ORAL ORDER

1. Heard learned advocates for the parties.

2. The appeal is filed challenging the judgment and

award dated 23.12.2022 passed by the learned Motor

Accident Claims Tribunal in MACP no.187/19 for the

compensation granted of Rs.89,000/-.

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/1381/2023 ORDER DATED: 24/01/2024

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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) Maulik