New India General Ins. Co. Ltd vs Sangitaben Chunilal Vasava
2025 Latest Caselaw 1901 Guj

Gujarat High Court

New India General Ins. Co. Ltd vs Sangitaben Chunilal Vasava on 6 August, 2025

                                                                                                                 NEUTRAL CITATION




                                 C/FA/883/2014                                  ORDER DATED: 06/08/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/FIRST APPEAL NO. 883 of 2014

                        ======================================
                                    NEW INDIA GENERAL INS. CO. LTD
                                                  Versus
                                  SANGITABEN CHUNILAL VASAVA & ORS.
                        ======================================
                        Appearance:
                        MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
                        MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
                        MR MTM HAKIM(1190) for the Defendant(s) No. 1,2
                        RULE NOT RECD BACK for the Defendant(s) No. 3
                        ======================================

                          CORAM:HONOURABLE MR.JUSTICE D. M. VYAS

                                                            Date : 06/08/2025

                                                              ORAL ORDER

1. The present appeal is preferred by the appellant

against the judgment and award dated 06.10.2013 passed by

learned Motor Accident Claims Tribunal (Aux.), Vadodara in

MACP No. 261 of 2010 on various grounds.

2. 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 dismissed. Notice/Notice of admission is discharged.

Interim relief, if any, stands vacated.

NEUTRAL CITATION

C/FA/883/2014 ORDER DATED: 06/08/2025

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3. 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.

4. Record and proceedings, if any, be sent back to the

concerned Court immediately.

5. 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.

6. The learned Tribunal is directed to disburse the

entire amount to the claimant/s after due and proper

verification. While making the payment, learned Tribunal shall

deduct the Court-fees, if not paid, in accordance with

Rules/Law.

(D. M. VYAS, J.) Raj