Shriram General Insurance Co Ltd vs Lilaben Ganeshbhai Chauhan (Rajput)
2025 Latest Caselaw 21 Guj

Gujarat High Court

Shriram General Insurance Co Ltd vs Lilaben Ganeshbhai Chauhan (Rajput) on 1 April, 2025

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                              C/FA/981/2025                                ORDER DATED: 01/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/FIRST APPEAL NO. 981 of 2025

                                                             With

                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                             In R/FIRST APPEAL NO. 981 of 2025

                      ==========================================================
                                         SHRIRAM GENERAL INSURANCE CO LTD
                                                      Versus
                                    LILABEN GANESHBHAI CHAUHAN (RAJPUT) & ANR.
                      ==========================================================
                      Appearance:
                      MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                       Date : 01/04/2025

                                                        ORAL ORDER

1. The present appeal is preferred by the appellant

against the common judgment and award dated 08.04.2024

passed by the learned Motor Accident Claims Tribunal,

Gandhidham - Kachchh in MACP No.195 of 2016 on

various grounds.

2. Heard learned advocate Mr.Rathin Raval for the

appellant.

3. The learned Tribunal has after considering the

NEUTRAL CITATION

C/FA/981/2025 ORDER DATED: 01/04/2025

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arguments of the learned advocates for the respective

parties awarded compensation of Rs.39,680/- with

proportionate cost and with interest at the rate of 9% per

annum from the date of claim petition till realization.

Considering the smallness of amount, this Court finds no

reason to interfere in the impugned judgment and award

passed by the learned Tribunal. The present First Appeal

stands disposed of. Notice/Notice of admission is

discharged. Interim relief, if any, stands 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. Record and proceedings, if any, be sent back to

the concerned Court immediately.

6. Since the main Appeal is disposed of, Civil

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C/FA/981/2025 ORDER DATED: 01/04/2025

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Application/s pending, if any, would not survive and stand

disposed of accordingly. Rule/Notice in the Civil

Application/s, pending, if any, is discharged.

(D. M. DESAI,J) MANOJ