United India Insurance Co vs Legal Heirs Of Decd. Hareshbhai ...
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Gujarat High Court

United India Insurance Co vs Legal Heirs Of Decd. Hareshbhai ... on 8 August, 2025

                                                                                                                     NEUTRAL CITATION




                              C/FA/976/2013                                          ORDER DATED: 08/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/FIRST APPEAL NO. 976 of 2013

                      ==========================================================
                                          UNITED INDIA INSURANCE CO
                                                     Versus
                           LEGAL HEIRS OF DECD. HARESHBHAI @HARIBHAI KARSHANBHAI
                                                PARMAR & ORS.
                      ==========================================================
                      Appearance:
                      MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
                      MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
                      MR PALAK H THAKKAR(3455) for the Defendant(s) No. 7
                      MR.HIREN M MODI(3732) for the Defendant(s) No. 2
                      RULE NOT RECD BACK for the Defendant(s) No. 6
                      RULE SERVED for the Defendant(s) No. 3,4,5,8
                      UNSERVED EXPIRED (R) for the Defendant(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE J. L. ODEDRA

                                                            Date : 08/08/2025

                                                                ORAL ORDER

1. The present appeal is preferred by the appellant

against the judgment and award dated 01.10.2011 passed

by learned Motor Accident Claims Tribunal (Aux.),

Bhavnagar in MACP No.453 of 2005 on various grounds.

2. Heard learned advocates for the respective parties and

perused the record.

3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective

NEUTRAL CITATION

C/FA/976/2013 ORDER DATED: 08/08/2025

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parties awarded compensation of Rs.3,80,072/- with

interest at the rate of 7.5% wherein liability of appellant is

Rs.1,90,036/-. 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.

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C/FA/976/2013 ORDER DATED: 08/08/2025

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7. 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.

(J. L. ODEDRA, J) CHIRAG D PAL