Iffco Tokio General Insurance Co. Ltd vs Dharmishthaba Arjunsinh Gohil
2025 Latest Caselaw 571 Guj

Gujarat High Court

Iffco Tokio General Insurance Co. Ltd vs Dharmishthaba Arjunsinh Gohil on 3 July, 2025

                                                                                                                NEUTRAL CITATION




                             C/FA/2152/2025                                    ORDER DATED: 03/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 2152 of 2025

                                                           With
                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                            In R/FIRST APPEAL NO. 2152 of 2025
                      ==========================================================
                                          IFFCO TOKIO GENERAL INSURANCE CO. LTD.
                                                          Versus
                                          DHARMISHTHABA ARJUNSINH GOHIL & ORS.
                      ==========================================================
                      Appearance:
                      MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                          Date : 03/07/2025

                                                             ORAL ORDER

1. Heard Ms. Kirti Pathak, learned advocate on record for the

appellant-Insurance Company.

2. Learned advocate has mainly referred to the grounds raised in

the appeal memo, and has urged this Court to admit the appeal.

3. I have considered the submissions made by learned advocate for

the appellant, in light of the grounds raised in the appeal. However,

noticing the fact that the present appeal is valued less than Rs.3

Lakhs, this Court is not inclined to entertain the appeal, noticing the

fact that the interest of the appellant-Insurance Company has been

considered by the Tribunal, while passing the impugned judgment and

NEUTRAL CITATION

C/FA/2152/2025 ORDER DATED: 03/07/2025

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award by observing that it shall be open for the appellant-Insurance

Company to seek recovery of the amount deposited.

4. Considering the aforesaid facts, this Court is not inclined to

entertain the present appeal solely on the ground of smallness of the

amount.

5. It is clarified that dismissal of the present appeal shall not be a

precedent as regards the impugned judgment and award being

assailed in the cognate appeals.

6. With these observations, present First Appeal stands disposed

of. Connected Civil Application for stay stands disposed of,

accordingly.

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA