National Insurance Company vs Manjulaben Ajitsinh Chauhan
2024 Latest Caselaw 1933 Guj

Gujarat High Court

National Insurance Company vs Manjulaben Ajitsinh Chauhan on 1 March, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                  NEUTRAL CITATION




     C/FA/1145/2009                               ORDER DATED: 01/03/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1145 of 2009
                                   With
                      R/FIRST APPEAL NO. 1144 of 2009
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                     NATIONAL INSURANCE COMPANY
                                 Versus
                  MANJULABEN AJITSINH CHAUHAN & ORS.
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
DELETED for the Defendant(s) No. 2
MS KARUNA V RAHEVAR(3818) for the Defendant(s) No. 6
MS PAURAMI B. SHETH(841) for the Defendant(s) No. 1
RULE NOT RECD BACK for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 3
RULE UNSERVED for the Defendant(s) No. 5
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 01/03/2024

                               ORAL ORDER

Order in the First Appeal No.1145 of 2009:-

1. Heard advocates appearing for the respective parties.

2. The appeal is filed challenging the judgment and award dated 24/10/2008 passed by the learned Motor Accident Claims Tribunal (Auxi.), Rajkot in MACP No.2223 of 2000 whereby the learned Tribunal has granted the compensation of Rs.2,44700/-.

3. Learned advocate for the appellant has submitted that he has challenged the amount of Rs.1,22,350/-

NEUTRAL CITATION

C/FA/1145/2009 ORDER DATED: 01/03/2024

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4. 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.

5. 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.

6. Since the main appeal is disposed of, connected applications, if any, would not survive and are disposed of accordingly.

Order in the First Appeal No.1144 of 2009:-

This matter is directed to be detached and the same to be listed on 27/03/2024 for hearing.

(GITA GOPI,J) ILA