Gujarat High Court
Tata Aig General Insurance Company ... vs Mohammad Jamuluddin Yusuf & 9 on 14 June, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/FA/986/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 986 of 2016
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TATA AIG GENERAL INSURANCE COMPANY LIMITED....Appellant(s)
Versus
MOHAMMAD JAMULUDDIN YUSUF & 9....Defendant(s)
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Appearance:
MR VIBHUTI NANAVATI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 14/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Mr. NanavatI, learned advocate appearing on behalf of the appellant has submitted that despite the fact that the learned tribunal has specifically observed and held that the driver of the Bolero was negligent, however, thereafter without assigning any further reason, straightway the learned tribunal has held the driver of both the both the cars involved in the accident rash and negligent.
NOTICE, for final disposal, returnable on 30/6/2016.
The respondents be served through R.P. AD. also, over and above the regular service, at the cost of the applicant.
Order with respect to investment and disbursement shall Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jun 15 02:57:30 IST 2016 C/FA/986/2016 ORDER be passed hereinafter.
In the meantime, registry is directed to call for the record and proceedings of the case from the learned trial court so as to approach this Court on or before 29/6/2016.
sd/-
(M.R.SHAH, J.) sd/-
(A. S. SUPEHIA, J.) Rafik..
Page 2 of 2HC-NIC Page 2 of 2 Created On Wed Jun 15 02:57:30 IST 2016