Hdfc Ergo General Insurance Company Ltd vs Dashrathbhai Rupsinhbhai Thakker
2025 Latest Caselaw 3139 Guj

Gujarat High Court

Hdfc Ergo General Insurance Company Ltd vs Dashrathbhai Rupsinhbhai Thakker on 17 February, 2025

                                                                                                               NEUTRAL CITATION




                             C/FA/2622/2017                                  JUDGMENT DATED: 17/02/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                 R/FIRST APPEAL NO. 2622 of 2017


                       FOR APPROVAL AND SIGNATURE:


                       HONOURABLE MR. JUSTICE DEVAN M. DESAI

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                                    Approved for Reporting                   Yes           No
                                                                                           ✓
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                                      HDFC ERGO GENERAL INSURANCE COMPANY LTD
                                                       Versus
                                       DASHRATHBHAI RUPSINHBHAI THAKKER & ANR.
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                       Appearance:
                       MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
                       KAASH K THAKKAR(7332) for the Defendant(s) No. 1
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                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                         Date : 17/02/2025

                                                        ORAL JUDGMENT

1. The present appeal is preferred by the appellant

against the judgment and award dated 14.03.2017 passed

by the learned Motor Accident Claims Tribunal (Aux),

Patan in MACP No.192 of 2012 on various grounds.

2. Heard learned advocate Mr. Yogi K. Gadhia for the

NEUTRAL CITATION

C/FA/2622/2017 JUDGMENT DATED: 17/02/2025

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appellant and learned advocate Mr. Kaash K. Thakkar for

the respondent.

3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective

parties awarded compensation of Rs.2,77,852/- 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.

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C/FA/2622/2017 JUDGMENT DATED: 17/02/2025

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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

in case of any 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) RINKU MALI