Icici Lombard General Insurance vs Ramji Alias Bijal Chad
2024 Latest Caselaw 72 Guj

Gujarat High Court

Icici Lombard General Insurance vs Ramji Alias Bijal Chad on 3 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                      NEUTRAL CITATION




     C/FA/3365/2018                                    ORDER DATED: 03/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 3365 of 2018

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                      ICICI LOMBARD GENERAL INSURANCE
                                     Versus
                       RAMJI ALIAS BIJAL CHAD & 1 other(s)
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1
MR HARSHIT S BHATT(12874) for the Defendant(s) No. 1
RULE SERVED for the Defendant(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 03/01/2024

                                  ORAL ORDER

1. Heard learned advocates for the parties.

2. The appeal is filed challenging the judgment and

award dated 30.4.2018 passed by the learned Motor

Accident Claims Tribunal in MACP no.617/10 for the

compensation granted of Rs.1,16,000/-.

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/3365/2018 ORDER DATED: 03/01/2024

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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