The United India Insurance Company Ltd vs Nileshkumar Mohanbhai Parmar
2025 Latest Caselaw 3133 Guj

Gujarat High Court

The United India Insurance Company Ltd vs Nileshkumar Mohanbhai Parmar on 17 February, 2025

                                                                                                             NEUTRAL CITATION




                            C/FA/5222/2019                                 JUDGMENT DATED: 17/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 5222 of 2019


                      FOR APPROVAL AND SIGNATURE:


                      HONOURABLE MR. JUSTICE DEVAN M. DESAI

                      ==========================================================

                                   Approved for Reporting                  Yes           No

                      ==========================================================
                                       THE UNITED INDIA INSURANCE COMPANY LTD
                                                          Versus
                                        NILESHKUMAR MOHANBHAI PARMAR & ORS.
                      ==========================================================
                      Appearance:
                      ADVOCATE NOTICE SERVED for the Appellant(s) No. 1
                      MR MAYUR RAJGURU(1198) for the Defendant(s) No. 2,3
                      RULE SERVED for the Defendant(s) No. 1
                      VEDANT J RAJGURU(9375) for the Defendant(s) No. 2,3
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                       Date : 17/02/2025

                                                      ORAL JUDGMENT

1. Though served, none appears for the appellant.

2. The present appeal is preferred by the appellant

against the judgment and award dated 10.05.2019 passed

by the learned Motor Accident Claims Tribunal (Aux),

Mahesana in MACP No.65 of 2011 on various grounds.

NEUTRAL CITATION

C/FA/5222/2019 JUDGMENT DATED: 17/02/2025

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3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective

parties awarded compensation of Rs.2,14,000/- with

proportionate costs and interest at the rate of 9% per

annum from the date of the petition till its realization.

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, to be sent back

to the concerned Court immediately.

NEUTRAL CITATION

C/FA/5222/2019 JUDGMENT DATED: 17/02/2025

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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) MANOJ