Bajaj Allianz General Insurance ... vs Sanjaybhai Jamnadas Chotai
2025 Latest Caselaw 5579 Guj

Gujarat High Court

Bajaj Allianz General Insurance ... vs Sanjaybhai Jamnadas Chotai on 8 April, 2025

                                                                                                          NEUTRAL CITATION




                             C/FA/4870/2018                                ORDER DATED: 08/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 4870 of 2018

                      ==========================================================
                               BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED
                                                     Versus
                                       SANJAYBHAI JAMNADAS CHOTAI & ORS.
                      ==========================================================
                      Appearance:
                      MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
                      MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
                      RULE SERVED for the Defendant(s) No. 2,3
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                       Date : 08/04/2025

                                                        ORAL ORDER

1. The present appeal is preferred by the appellant against the common judgment and award dated 10.04.2018 passed by the learned Motor Accident Claims Tribunal (Main) Rajkot in MACP No.532 of 2011 on various grounds.

2. Heard learned advocate Ms.Kirti Pathak for the appellant. Though served, none appeared for respondent Nos.2 and 3.

3. Learned Tribunal after considering the arguments of the learned advocates for the respective parties awarded compensation of Rs.2,87,450/- with proportionate cost and

NEUTRAL CITATION

C/FA/4870/2018 ORDER DATED: 08/04/2025

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with interest at the rate of 9% per annum. 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 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