Iffco Tokio General Insurance Co Ltd vs Dineshkumar Jagnnath Yadav
2025 Latest Caselaw 1549 Guj

Gujarat High Court

Iffco Tokio General Insurance Co Ltd vs Dineshkumar Jagnnath Yadav on 31 July, 2025

                                                                                                                 NEUTRAL CITATION




                                C/FA/2201/2025                                   ORDER DATED: 31/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                                     R/FIRST APPEAL NO. 2201 of 2025
                                                              With
                                          CIVIL APPLICATION (FOR STAY) NO. 3 of 2023
                                               In R/FIRST APPEAL NO. 2201 of 2025
                        ================================================================
                                           IFFCO TOKIO GENERAL INSURANCE CO LTD
                                                           Versus
                                             DINESHKUMAR JAGNNATH YADAV & ANR.
                        ================================================================
                        Appearance:
                        MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
                        ================================================================
                          CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                             Date : 31/07/2025

                                                              ORAL ORDER

ORDER IN FIRST APPEAL:-

1. The present First Appeal is filed challenging the judgment

and award dated 03.01.2022 passed by learned Commissioner,

W.C. Act, Labour Court, Gandhidham-Kachchh in Workmen

Compensation (Non-Fatal) Application No.22/2010.

2. Heard Mr. Palak H. Thakkar for the appellant and perused

the record.

3. Upon the request of learned advocate for the appellant, the

present First Appeal is taken up for final hearing.

NEUTRAL CITATION

C/FA/2201/2025 ORDER DATED: 31/07/2025

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4. Considering the submissions as well as various grounds

raised in the memo of appeal, the fact remains that the total

amount involved in the appeal is only Rs.24,000/-. Considering

the smallness of amount, this Court is of the view that

jurisdiction under Section 30 of the Workmen Compensation

Act, 1923 cannot be exercised. Accordingly, the present First

Appeal is dismissed. No order as to costs.

5. It is made clear that only on the ground of smallness of

amount, this order may not be considered as precedent in other

claim petitions arising out of the same accident.

6. Record and proceedings be sent back to the learned

Commissioner.

ORDER IN CIVIL APPLICATION:-

In view of the order passed in the main matter, the

connected Civil Application does not survive and the same is

disposed of accordingly.

(D. M. DESAI,J) RINKU MALI