United India Insu. Co. Ltd vs Vishwambi Security Agency
2025 Latest Caselaw 684 Guj

Gujarat High Court

United India Insu. Co. Ltd vs Vishwambi Security Agency on 8 July, 2025

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                             C/FA/1986/2012                                  JUDGMENT DATED: 08/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                                                R/FIRST APPEAL NO. 1986 of 2012


                       FOR APPROVAL AND SIGNATURE:


                       HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Sd/-
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                                    Approved for Reporting                   Yes           No

                       ==========================================================
                                                  UNITED INDIA INSU. CO. LTD.
                                                            Versus
                                              VISHWAMBI SECURITY AGENCY & ORS.
                       ==========================================================
                       Appearance:
                       MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
                       MR AS ASTHAVADI(3698) for the Defendant(s) No. 2,3
                       RULE SERVED for the Defendant(s) No. 1
                       RULE UNSERVED for the Defendant(s) No. 5,6
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK

                                                         Date : 08/07/2025

                                                         ORAL JUDGMENT

1. Present appeal is filed by the appellant challenging

the impugned judgment and award dated 9.3.2011 passed

by the learned Workmen Compensation Commissioner,

Ahmedabad in Workmen Compensation Application No.

31 of 2006, whereby the Workmen Commissioner has

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C/FA/1986/2012 JUDGMENT DATED: 08/07/2025

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awarded compensation to the tune of Rs. 2,77,565/- along

with appropriate interest and penalty.

2. Though various grounds have been raised in the

memo of appeal, the fact remains that the total amount

involved in the appeal is very small. Considering the

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

appeal is not required to be entertained. Accordingly,

only on the ground of smallness of amount with a further

clarification that this may not be considered as precedent

in other claim petitions arising out of the same accident,

the appeal is dismissed. However, there shall be no order

as to costs. Registry is directed to send the original

record and proceedings back to the Tribunal forthwith.

3. The amount deposited by the appellant before the

learned Commissioner shall be disbursed in favour of

respondent along with interest accrued on it, after due

verification through R.T.G.S./N.E.F.T., within period of

eight weeks from the date of receipt of copy of present

order. It is clarified that this Court has not entered into

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the merits of the case.

4. Pending civil application/s, if any, shall stand

disposed of accordingly. Interim relief, if any, granted

earlier stands vacated forthwith.

Sd/-

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI