United India Insurance Co Ltd vs Babubhai Chaturbhai Vaghri
2024 Latest Caselaw 1936 Guj

Gujarat High Court

United India Insurance Co Ltd vs Babubhai Chaturbhai Vaghri on 1 March, 2024

Author: Gita Gopi

Bench: Gita Gopi

                                                                                        NEUTRAL CITATION




     C/FA/103/2023                                     ORDER DATED: 01/03/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 103 of 2023
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
                                  In
                     R/FIRST APPEAL NO. 103 of 2023
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                       UNITED INDIA INSURANCE CO LTD
                                    Versus
                     BABUBHAI CHATURBHAI VAGHRI & ORS.
==========================================================
Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
NOTICE SERVED for the Defendant(s) No. 1,3
UNSERVED EXPIRED (N) for the Defendant(s) No. 2
==========================================================

 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 01/03/2024

                                 ORAL ORDER

1. Heard advocate Mr. G.C. Mazmudar,

learned advocate for the appellant.

2. The appeal is filed challenging the

judgment and award dated 14.09.2022 passed by the

learned Motor Accident Claims Tribunal in MACP

no.1574 of 2012 for the compensation granted of

Rs.1,07,800/-.

3. Considering the smallness of amount,

NEUTRAL CITATION

C/FA/103/2023 ORDER DATED: 01/03/2024

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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.

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.

(GITA GOPI,J) Pankaj