National Insurance Company vs Ramuben Virabhai Ganeshbhai Makwana
2024 Latest Caselaw 1932 Guj

Gujarat High Court

National Insurance Company vs Ramuben Virabhai Ganeshbhai Makwana on 1 March, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                      NEUTRAL CITATION




       C/FA/890/2009                                 ORDER DATED: 01/03/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 890 of 2009

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                  NATIONAL INSURANCE COMPANY
                              Versus
           RAMUBEN VIRABHAI GANESHBHAI MAKWANA & ORS.
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR NIRAV C THAKKAR(2206) for the Defendant(s) No. 4
MR VIJAY J SHAH(3487) for the Defendant(s) No. 1,2
RULE NOT RECD BACK for the Defendant(s) No. 3
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 01/03/2024

                               ORAL ORDER

1. Heard advocates appearing for the respective parties.

2. The appeal is filed challenging the judgment and award dated 05/07/2008 passed by the learned Motor Accident Claims Tribunal (Main), Ahmedabad Rural in MACP No.515 of 1998 whereby the learned Tribunal has granted the compensation of Rs.1,20,400/-

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 of admission is discharged. Interim relief, if any, shall stand vacated.

4. It is made clear that this order would have no bearing

NEUTRAL CITATION

C/FA/890/2009 ORDER DATED: 01/03/2024

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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) ILA