Oriental Insurance Company Limited ... vs Sabbir Yakub Shaikh
2025 Latest Caselaw 3135 Guj

Gujarat High Court

Oriental Insurance Company Limited ... vs Sabbir Yakub Shaikh on 17 February, 2025

                                                                                                                   NEUTRAL CITATION




                               C/FA/2613/2023                                      ORDER DATED: 17/02/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                 R/FIRST APPEAL NO. 2613 of 2023
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                                     ORIENTAL INSURANCE COMPANY LIMITED BARODA
                                                       Versus
                                             SABBIR YAKUB SHAIKH & ORS.
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                       Appearance:
                       MASUMI V NANAVATY(9321) for the Appellant(s) No. 1
                       MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
                       RULE SERVED for the Defendant(s) No. 1,2,3
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 17/02/2025

                                                            ORAL ORDER

1. Heard Mr.Vibhuti Nanavati, learned advocate for the appellant.

2. The appeal is filed challenging the judgment and award dated 13.12.2022 passed by the learned Motor Accident Claims Tribunal (Main) Panchmahal at Godhra in MACP No.682 of 2012, however, the insurance company restricted the claim in appeal to Rs.1,00,000/-.

3. Considering the smallness of amount, this Court finds no reason to interfere in the impugned judgment and award passed by the Tribunal. The appeal, accordingly, is disposed of. Notice/Notice of admission is discharged. Interim relief, if any, shall stand 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

NEUTRAL CITATION

C/FA/2613/2023 ORDER DATED: 17/02/2025

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connected to the accident in question vis-a-vis the impugned judgment and award.

5. Since the main appeal is disposed of, connected applications, if any, would not survive and are disposed of accordingly.

(SANJEEV J.THAKER,J) MISHRA AMIT V.