Icici Lombard General Insurance Co. ... vs Pateliya Rameshbhai Kohyabhai
2024 Latest Caselaw 795 Guj

Gujarat High Court

Icici Lombard General Insurance Co. ... vs Pateliya Rameshbhai Kohyabhai on 30 January, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                       NEUTRAL CITATION




     C/FA/1375/2023                                  ORDER DATED: 30/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1375 of 2023
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
                                  In
                    R/FIRST APPEAL NO. 1375 of 2023

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ICICI LOMBARD GENERAL INSURANCE CO. LTD. (EARLIER KNOWN AS
           BHARTI AXA GENERAL INSURANCE CO. LTD.)
                           Versus
              PATELIYA RAMESHBHAI KOHYABHAI
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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
RULE SERVED for the Defendant(s) No. 1
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 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 Lunwada in M.A.C.P. No.192 of 2019 for the compensation granted of Rs.25,000/-, 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

NEUTRAL CITATION

C/FA/1375/2023 ORDER DATED: 30/01/2024

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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.

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