Cholamandalam Ms General Insurance Co. ... vs Muzhedul Islam A. Shekh
2025 Latest Caselaw 6519 Guj

Gujarat High Court

Cholamandalam Ms General Insurance Co. ... vs Muzhedul Islam A. Shekh on 11 September, 2025

                                                                                                                   NEUTRAL CITATION




                              C/FA/3236/2025                                       ORDER DATED: 11/09/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                     R/FIRST APPEAL NO. 3236 of 2025
                                                   With
                               CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                    In R/FIRST APPEAL NO. 3236 of 2025
                       =============================================
                             CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD.
                                               Versus
                                   MUZHEDUL ISLAM A. SHEKH & ORS.
                       =============================================
                       Appearance:
                       MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
                       =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 11/09/2025
                                        ORAL ORDER

Learned advocate Ms. Kirti Pathak appearing for the appellant- Insurance Company has assailed the impugned judgment and award on the ground raised in the appeal memo, however, noticing the challenge involved, this Court is not inclined to entertain the appeal solely on the issue of smallness of the amount involved. Hence, present appeal is dismissed solely on the ground of smallness of amount involved. It is clarified that this Court has not gone into the merits of the case. The dismissing of the present appeal shall not have any bearing in so far as legal issue which may be raised by the Insurance Company in appropriate matter.

With these observations, present First Appeal as well as Civil Application stands disposed of.

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH