Oriental Insurance Company Limited vs Ranjanben Dhirubhai
2024 Latest Caselaw 5823 Guj

Gujarat High Court

Oriental Insurance Company Limited vs Ranjanben Dhirubhai on 28 June, 2024

                                                                                   NEUTRAL CITATION




     C/FA/4941/2010                               ORDER DATED: 28/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 4941 of 2010

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                 ORIENTAL INSURANCE COMPANY LIMITED
                                Versus
                     RANJANBEN DHIRUBHAI & ORS.
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
MR PM LAKHANI(1326) for the Defendant(s) No. 2
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 4
MRS R P LAKHANI(3811) for the Defendant(s) No. 2
MS AMRITA AJMERA(5204) for the Defendant(s) No. 1
NOTICE SERVED for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 1,4
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 28/06/2024

                               ORAL ORDER

1. Heard learned advocate for the appellant.

2. The appeal is filed challenging the judgment and

award dated 15.10.2010 passed by the learned Motor Accident

Claims Tribunal (Main) Surendranagar in MACP No.751 of

2001, however, the insurance company restricted the claim in

appeal to Rs.1,39,500/-.

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

NEUTRAL CITATION

C/FA/4941/2010 ORDER DATED: 28/06/2024

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disposed of. Notice/Notice of admission is discharged. Interim

relief, if any, shall stand vacated.

4. The Tribunal shall disburse the entire awarded

amount, along with accrued interest thereon if any, to the

claimant, by account payee cheque/RTGS/NEFT, after due

verification and after following due procedure, forthwith.

5. Record and proceedings be sent back to the

concerned Tribunal, forthwith.

6. 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 and is without prejudice

to the rights and contentions of the either parties.

7. Since the main appeal is disposed of, connected

applications, if any, would not survive and are disposed of

accordingly.

(SANDEEP N. BHATT,J) SRILATHA