National Insurance Company vs Kanubhai Valabhai Bhabhor
2024 Latest Caselaw 5713 Guj

Gujarat High Court

National Insurance Company vs Kanubhai Valabhai Bhabhor on 27 June, 2024

                                                                                   NEUTRAL CITATION




     C/FA/5754/2008                                ORDER DATED: 27/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 5754 of 2008

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                        NATIONAL INSURANCE COMPANY
                                    Versus
                      KANUBHAI VALABHAI BHABHOR & ORS.
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
ADVOCATE NOTICE UNSERVED for the Defendant(s) No. 3
MR ARPIT A KAPADIA(3974) for the Defendant(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 27/06/2024

                                ORAL ORDER

1. Heard learned advocate for the appellant.

2. The appeal is filed challenging the judgment and

award dated 15.2.2008 passed by the learned Motor Accident

Claims Tribunal (Aux.) Fast Track Court, Dahod in MACP

No.5526 of 2004, however, the insurance company restricted

the claim in appeal to Rs.1,65,000/-.

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/5754/2008 ORDER DATED: 27/06/2024

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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.

(SANDEEP N. BHATT,J) SRILATHA