The United India Insurance Company Ltd vs Vestiben Wd/O Somabhai Sursingbhai ...
2025 Latest Caselaw 3134 Guj

Gujarat High Court

The United India Insurance Company Ltd vs Vestiben Wd/O Somabhai Sursingbhai ... on 17 February, 2025

                                                                                                             NEUTRAL CITATION




                            C/FA/3690/2022                                 JUDGMENT DATED: 17/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 3690 of 2022


                      FOR APPROVAL AND SIGNATURE:


                      HONOURABLE MR. JUSTICE DEVAN M. DESAI

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

Approved for Reporting Yes No

========================================================== THE UNITED INDIA INSURANCE COMPANY LTD Versus VESTIBEN WD/O SOMABHAI SURSINGBHAI KOLI & ORS. ========================================================== Appearance:

ADVOCATE NOTICE SERVED for the Appellant(s) No. 1 RULE NOT RECD BACK for the Defendant(s) No. 1,2,3,4,5,6,7,8 ==========================================================

CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

Date : 17/02/2025

1. Though served, none appears for the appellant.

2. The present appeal is preferred by the appellant

against the common judgment and award dated 30.04.2022

passed by the learned Motor Accident Claims Tribunal

(Aux), Chhotaudepur in MACP Nos.34 to 37 of 2020. The

present First Appeal is arising out of MACP No.36 of 2020

on various grounds.

NEUTRAL CITATION

C/FA/3690/2022 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.4,48,000/- with

interest at the rate of 9%. 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.

6. The appellant is at liberty to revive the appeal

NEUTRAL CITATION

C/FA/3690/2022 JUDGMENT DATED: 17/02/2025

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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