Gujarat State Road Transport ... vs Valiben Karshan Bharvad
2025 Latest Caselaw 5497 Guj

Gujarat High Court

Gujarat State Road Transport ... vs Valiben Karshan Bharvad on 4 April, 2025

                                                                                                              NEUTRAL CITATION




                               C/FA/1044/2025                                  ORDER DATED: 04/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                                 R/FIRST APPEAL NO. 1044 of 2025
                                                         With
                                 CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2025
                                          In R/FIRST APPEAL NO. 1044 of 2025
                       ================================================================
                                    GUJARAT STATE ROAD TRANSPORT CORPORATION
                                                      Versus
                                         VALIBEN KARSHAN BHARVAD & ORS.
                       ================================================================
                       Appearance:
                       MR HS MUNSHAW(495) for the Appellant(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                         Date : 04/04/2025
                                                          ORAL ORDER

1. The present First Appeal is filed challenging the

judgment and award dated 22.10.2024 passed by learned

Motor Accident Claim Tribunal (Auxi), Gandhidham, District-

Kutchh in Motor Accident Claim Petition No.176 of 2020.

2. Heard learned advocate Mr. H.S. Munshaw for the

appellant.

3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective parties

awarded compensation of Rs.2,08,600/- with interest at the

rate of 9%. Considering the smallness of amount, this Court

NEUTRAL CITATION

C/FA/1044/2025 ORDER DATED: 04/04/2025

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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 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) RINKU MALI