Oriental Insurance Company Ltd vs Dhanabhai Hajabhai Charan (Gadhavi)
2025 Latest Caselaw 5962 Guj

Gujarat High Court

Oriental Insurance Company Ltd vs Dhanabhai Hajabhai Charan (Gadhavi) on 22 April, 2025

                                                                                                             NEUTRAL CITATION




                             C/FA/2504/2014                                   ORDER DATED: 22/04/2025

                                                                                                              undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/FIRST APPEAL NO. 2504 of 2014

                      ==========================================================
                                       ORIENTAL INSURANCE COMPANY LTD
                                                     Versus
                                   DHANABHAI HAJABHAI CHARAN (GADHAVI) & 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 : 22/04/2025

                                                         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.), At - Godhara in M.A.C.P. No.1809 of 2008 on various grounds.

2. Heard Ms.A.N.Bhatt, learned advocate for the appellant and Mr.H.M.Modi, learned advocate for the defendant no.1.

3. The learned Tribunal has after considering the arguments of the learned advocates for the respective parties awarded compensation of Rs.1,23,800/- with interest at the rate of 9% p.a. Considering the smallness of amount, this

NEUTRAL CITATION

C/FA/2504/2014 ORDER DATED: 22/04/2025

undefined

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.

(D. M. DESAI,J) MOHMMEDSHAHID