National Insurance Company vs Pujariben Sunjibhai Bhil Since Decd. ...
2025 Latest Caselaw 8150 Guj

Gujarat High Court

National Insurance Company vs Pujariben Sunjibhai Bhil Since Decd. ... on 20 November, 2025

                                                                                                                   NEUTRAL CITATION




                             C/FA/385/2015                                        JUDGMENT DATED: 20/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 385 of 2015

                       FOR APPROVAL AND SIGNATURE:

                       HONOURABLE MR.JUSTICE J. L. ODEDRA

                       ==========================================================
                                    Approved for Reporting                        Yes           No

                       ==========================================================
                                      NATIONAL INSURANCE COMPANY
                                                  Versus
                          PUJARIBEN SUNJIBHAI BHIL SINCE DECD. THROUGH HEIRS &
                                                   ORS.
                       ==========================================================
                       Appearance:
                       MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
                       MR. MR BUKHARI(6919) for the Defendant(s) No. 2,3
                       NIRAV C BHATT(7420) for the Defendant(s) No.
                       1.1,1.2,1.3,1.4,1.5,1.6,1.7
                       ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE J. L. ODEDRA

                                                          Date : 20/11/2025
                                                           ORAL JUDGMENT

1. Heard learned advocate Ms. Megha M Dave on behalf of

Mr. Dakshesh Mehta appearing for the appellant no.1.

2. What could be noticed that the insurance company claimed

the amount of Rs.3,24,500/-. This is a small and meager

amount and considering the aspect of having no dispute in

regards to the road accident, this Court is of the opinion

that this appeal may not deserve consideration, more

particularly, on the ground of smallness of amount.

Accordingly, present first appeal stands dismissed.

NEUTRAL CITATION

C/FA/385/2015 JUDGMENT DATED: 20/11/2025

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3. It is made clear that present first appeal is dismissed on

account of smallness of the amount and the order passed

by this Court shall not be treated as precedent so as to say

that this Court has decided any issue on merit. The whole

purpose to dismiss the appeal on account of smallness of

amount is with a view to avoid hardship both physically

and financially on the part of the original claimant to

appear and defend the case. Therefore, this order shall not

be cited as precedent in any pending matters arising from

same accident before any Court.

4. R & P, if any, to be sent back to the concerned Court

immediately. The appellant is at liberty to revive the appeal

in case of difficulty. Consequently connected application/s,

if any, also stands disposed of.

5. The learned Tribunal is directed to disburse the entire

amount to the claimant after due and proper verification.

6. While making the payment, the Tribunal shall deduct the

courts fees, if not paid, in accordance with rules/law.

(J. L. ODEDRA, J) JIGAR J RABARI