Oriental Insurance Co Ltd, Mehsana vs Ashwinkumar Naranbhai Patel Decased ...
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Gujarat High Court

Oriental Insurance Co Ltd, Mehsana vs Ashwinkumar Naranbhai Patel Decased ... on 10 September, 2024

                                                                                                                         NEUTRAL CITATION




                               C/FA/3338/2011                                            ORDER DATED: 10/09/2024

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                    R/FIRST APPEAL NO. 3338 of 2011

                       ==========================================================
                                    ORIENTAL INSURANCE CO LTD, MEHSANA.
                                                   Versus
                            ASHWINKUMAR NARANBHAI PATEL DECASED THROUGH HEIRS,
                                               HINABEN & ORS.
                       ==========================================================
                       Appearance:
                       MR ANAL S SHAH(3988) for the Appellant(s) No. 1
                       MR ABHAYKUMAR P SHAH(3093) for the Defendant(s) No. 1,2,3
                       RULE SERVED for the Defendant(s) No. 4,5
                       ==========================================================

                          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 12.10.2010 passed by the Motor

Accident Claims Tribunal (Aux.), Mehsana in Motor Accident

Claim Petition No.715 of 2003, however, the insurance

company restricted the claim in appeal to Rs.1,24,200/-.

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

relief, if any, shall stand vacated.

NEUTRAL CITATION

C/FA/3338/2011 ORDER DATED: 10/09/2024

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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