Royal Sundaram Alliance Insurance ... vs Amitbhai Jaidevbhai Chaturani
2025 Latest Caselaw 6171 Guj

Gujarat High Court

Royal Sundaram Alliance Insurance ... vs Amitbhai Jaidevbhai Chaturani on 30 April, 2025

                                                                                                               NEUTRAL CITATION




                               C/FA/72/2018                                   ORDER DATED: 30/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                 R/FIRST APPEAL NO. 72 of 2018

                      ==========================================================
                               ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD
                                                     Versus
                                     AMITBHAI JAIDEVBHAI CHATURANI & ORS.
                      ==========================================================
                      Appearance:
                      MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
                      MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
                      RULE NOT RECD BACK for the Defendant(s) No. 3
                      SERVED BY AFFIX. (R) for the Defendant(s) No. 2
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                          Date : 30/04/2025

                                                           ORAL ORDER

1. Heard Mr. Dakshesh Mehta, learned advocate for

the appellant.

2. The present appeal is preferred by the appellant

against the judgment and award dated 26.09.2017 passed by

the learned Motor Accident Claims Tribunal (Aux.) and 13 th

Additional District Judge, Rajkot in M.A.C.P. No.168 of 2010

on various grounds.

3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective parties

awarded compensation of Rs.2,95,430/- with proportionate costs

and interest at the rate of 8% per annum from the date of

the petition till its realization. Considering the smallness of

NEUTRAL CITATION

C/FA/72/2018 ORDER DATED: 30/04/2025

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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, to be sent back to

the concerned Court/Tribunal immediately.

6. The appellant is at liberty to revive the appeal in

case of difficulty.

7. 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) MAYA