Icici Lombard General Insurance Co. ... vs Girishkumar Shanabhai Talar @ Pateliya
2024 Latest Caselaw 773 Guj

Gujarat High Court

Icici Lombard General Insurance Co. ... vs Girishkumar Shanabhai Talar @ Pateliya on 30 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                          NEUTRAL CITATION




     C/FA/1369/2023                                      ORDER DATED: 30/01/2024

                                                                                           undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1369 of 2023

================================================================
ICICI LOMBARD GENERAL INSURANCE CO. LTD. (EARLIER KNOWN AS
           BHARTI AXA GENERAL INSURANCE CO. LTD.)
                           Versus
          GIRISHKUMAR SHANABHAI TALAR @ PATELIYA
================================================================
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
================================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 30/01/2024

                                 ORAL ORDER

1. Heard learned Advocate for the appellant.

2. This Appeal is filed challenging the judgment and award dated 23.12.2022 passed by the learned Motor Accident Claims Tribunal (Main), Mahisagar at Lunawada in M.A.C.P. No.56 of 2020 for the compensation granted of Rs.31,500/-, 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,

NEUTRAL CITATION

C/FA/1369/2023 ORDER DATED: 30/01/2024

undefined

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.

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