Oriental Insurance Company Ltd vs Premaji Haraji Vanzara
2025 Latest Caselaw 5918 Guj

Gujarat High Court

Oriental Insurance Company Ltd vs Premaji Haraji Vanzara on 21 April, 2025

                                                                                                                 NEUTRAL CITATION




                               C/FA/2508/2014                                    ORDER DATED: 21/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                                     R/FIRST APPEAL NO. 2508 of 2014
                       ================================================================
                                                ORIENTAL INSURANCE COMPANY LTD
                                                             Versus
                                                 PREMAJI HARAJI VANZARA & ORS.
                       ================================================================
                       Appearance:
                       MS AMI N BHATT(3372) for the Appellant(s) No. 1
                       MR.HIREN M MODI(3732) for the Defendant(s) No. 1
                       RULE SERVED for the Defendant(s) No. 2,3
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                             Date : 21/04/2025
                                                              ORAL ORDER

1. The present appeal is preferred by the appellant against the

common judgment and award dated 27.01.2014 passed by the

learned Motor Accident Claims Tribunal (Auxi) in MACP

No.2034 of 2008 on various grounds.

2. Heard learned advocate Ms. Ami N. Bhatt for the appellant

and learned advocate Mr. Hiren M. Modi for respondent No.1.

Though served, none appeared for respondent Nos.2 and 3.

3. The learned Tribunal has after considering the arguments

of the learned advocates for the respective parties awarded

compensation of Rs.74,900/- with interest at the rate of 9% per

NEUTRAL CITATION

C/FA/2508/2014 ORDER DATED: 21/04/2025

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annum from the date of filing of the claim petition. 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.

(D. M. DESAI,J) RINKU MALI