Future General India Insurance Company ... vs Kantaben Navalsinh Mori
2025 Latest Caselaw 1232 Guj

Gujarat High Court

Future General India Insurance Company ... vs Kantaben Navalsinh Mori on 22 July, 2025

                                                                                                                 NEUTRAL CITATION




                            C/FA/1699/2017                                     JUDGMENT DATED: 22/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 1699 of 2017


                      FOR APPROVAL AND SIGNATURE:


                      HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
                      ================================================================

                                   Approved for Reporting                      Yes           No

                      ================================================================
                                   FUTURE GENERAL INDIA INSURANCE COMPANY LTD
                                                      Versus
                                         KANTABEN NAVALSINH MORI & ORS.
                      ================================================================
                      Appearance:
                      MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
                      MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
                      DEVANGI B SOLANKI(8888) for the Defendant(s) No. 1,2,3,4,5
                      RULE SERVED for the Defendant(s) No. 6
                      ================================================================

                         CORAM:HONOURABLE MR. JUSTICE HEMANT M.
                               PRACHCHHAK

                                                           Date : 22/07/2025

                                                          ORAL JUDGMENT

1. Present appeal is filed by the appellant - Future General India Insurance Co. Ltd. against the judgment and award dated 01.03.2017 passed by the learned Commissioner for Workmen's Compensation, Rajkot in Workmen's Compensation (Distribution Application) No. 43 of 2016, whereby the learned Commissioner has awarded compensation of Rs.5,43,838/-, out of which the appellant had already deposited Rs.4,74,172/- and therefore, the appellant was directed to deposit compensation of Rs.69,666/- with interest @ 12% p.a. in favour of original

NEUTRAL CITATION

C/FA/1699/2017 JUDGMENT DATED: 22/07/2025

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claimants.

2. Heard Mr. H.G. Mazmudar, learned advocate for the appellant and learned advocate Ms. Devangi B. Solanki for the respondents - original claimants. Though served, no one appears for the respondent No.6 - original opponent No.1 and I have also perused the original record and proceedings.

3. Though various grounds have been raised in the memo of appeal, the fact remains that the total amount involved in the appeal is only Rs.69,666/-. Considering the smallness of amount, this Court deems it fit not to exercise jurisdiction under Section 30 of the Workmen's Compensation Act. Accordingly, only on the ground of smallness of amount with a further clarification that this may not be considered as precedent in other matters, the appeal is dismissed. However, there shall be no order as to costs.

4. Record and proceedings, if any, be sent back to the concerned Court forthwith.

(HEMANT M. PRACHCHHAK,J)

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