Gujarat High Court
United India Insurance Company Limited vs Hansaben Dayabhai Parmar & 3 on 8 March, 2007
Bench: M.S.Shah, Akil Kureshi
FA/4550/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL Nos. 4550 TO 4552 of 2006
With
CIVIL APPLICATION Nos. 13194 TO 13196 of 2006
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UNITED INDIA INSURANCE COMPANY LIMITED - Appellant(s)
Versus
HANSABEN DAYABHAI PARMAR & 3 - Defendant(s)
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Appearance :
MR BC DAVE for Appellant(s) : 1,
MR KUNAL B DAVE for Appellant(s) : 1,
None for Defendant(s) : 1, 1.2.1, 1.2.2, 1.2.3,1.2.4 - 4.
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CORAM : HONOURABLE MR.JUSTICE M.S.SHAH
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 08/03/2007
COMMON ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.S.SHAH) Mr BC Dave for the appellant - Insurance Company states that the claim for jurisdiction in each of the claim petitions giving rise to these appeals was less than Rs.10 lacs, but inadvertently higher amount is shown in the appeal memos as well as the stay applications. Mr Dave, therefore, prays for leave to make corrections in the memos of the appeals as well as the stay applications.
Leave as prayed for is granted. Resultantly, the valuation for the purposes of jurisdiction in all these appeals would be less than Rs.10 lacs.
FA/4550/2006 2/2 ORDER The appeals shall, therefore, be placed before the learned Single Judge after the corrections are carried out in the course of the day.
The Registry is directed to place a copy of this order in all the matters.
[M.S. SHAH, J.] [AKIL KURESHI, J.] sundar/-