Icici Lombard General Insurance Co. Ltd vs Kantibhai Kodarbhai Katara
2024 Latest Caselaw 8594 Guj

Gujarat High Court

Icici Lombard General Insurance Co. Ltd vs Kantibhai Kodarbhai Katara on 10 September, 2024

                                                                                                                        NEUTRAL CITATION




                               C/FA/3867/2018                                           ORDER DATED: 10/09/2024

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                    R/FIRST APPEAL NO. 3867 of 2018

                       ==========================================================
                                        ICICI LOMBARD GENERAL INSURANCE CO. LTD
                                                          Versus
                                            KANTIBHAI KODARBHAI KATARA & ANR.
                       ==========================================================
                       Appearance:
                       MR. RAHUL R DHOLAKIA(6765) for the Appellant(s) No. 1
                       MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 1
                       RULE SERVED for the Defendant(s) No. 2
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                              Date : 10/09/2024

                                                               ORAL ORDER

1. Heard learned advocates.

2. The present appeal is filed challenging the

judgment and award dated 08.06.2018 passed by the Motor

Accident Claims Tribunal (Aux.), Sabarkantha at Idar in

Motor Accident Claim Petition No.567 of 2012, however, the

insurance company restricted the claim in appeal to

Rs.1,70,000/-.

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

NEUTRAL CITATION

C/FA/3867/2018 ORDER DATED: 10/09/2024

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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/s, by account payee cheque/NEFT/RTGS, 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 order and is without prejudice to

the rights and contentions of either party.

7. In view of above, connected civil application/s, if

any, would not survive and is disposed of accordingly.

(SANDEEP N. BHATT,J) M.H. DAVE