United India Insurance Company Limited vs Parsingbhai Parvatbhai Bariya
2024 Latest Caselaw 8690 Guj

Gujarat High Court

United India Insurance Company Limited vs Parsingbhai Parvatbhai Bariya on 13 September, 2024

                                                                                                           NEUTRAL CITATION




                              C/FA/3520/2012                                ORDER DATED: 13/09/2024

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/FIRST APPEAL NO. 3520 of 2012

                      ==========================================================
                                        UNITED INDIA INSURANCE COMPANY LIMITED
                                                          Versus
                                         PARSINGBHAI PARVATBHAI BARIYA & ORS.
                      ==========================================================
                      Appearance:
                      MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
                      DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
                      for the Defendant(s) No. 3
                      DELETED for the Defendant(s) No. 3.1
                      MR MEHUL S SHAH(772) for the Defendant(s) No. 3.2,3.3,3.4,3.5,3.6
                      RULE SERVED for the Defendant(s) No. 1,2,3.2,3.3,3.4,3.5,3.6,3.7
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                        Date : 13/09/2024

                                                         ORAL ORDER

1. Heard learned advocate for the appellant.

2. The appeal is filed challenging the judgment and

award dated 03.08.2012 passed by the learned Motor Accident

Claims Tribunal (Main), Panchmahals at Godhra in MACP

No.1280 of 2007, however, the insurance company restricted

the claim in appeal to Rs.1,25,500/-.

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

NEUTRAL CITATION

C/FA/3520/2012 ORDER DATED: 13/09/2024

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disposed of. Notice/Notice of admission is discharged. Interim

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/RTGS/NEFT, after due

verification and after following due procedure, forthwith.

5. Record and proceedings, if any, 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 award and is without prejudice

to the rights and contentions of the either parties.

7. Since the main appeal is disposed of, connected

applications, if any, would not survive and are disposed of

accordingly.

(SANDEEP N. BHATT,J) SLOCK BAROT