Gujarat High Court
Tata Aig General Insurance Co. Ltd vs Alkaben Wd/O Dhirajbhai Kuberbhai ... on 24 January, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, V.P. Patel
C/FA/43/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 43 of 2019
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TATA AIG GENERAL INSURANCE CO. LTD
Versus
ALKABEN WD/O DHIRAJBHAI KUBERBHAI PATEL
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Appearance:
MR RATHIN P RAVAL(5013) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3,4,5,6,7,8
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MR.JUSTICE V.P. PATEL
Date : 24/01/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.M.THAKER) Heard learned advocate for applicant. Considered impugned award and also considered provision under Section 167 of the Motor Vehicles Act and the provisions under Workmen's Compensation Act as well as judgment in case of Gujarat State Road Transport Corporation v. Hathibhai Senghabhai Ruppura and Ors.
Appeal deserves consideration.
Admit.
(K.M.THAKER, J) (V. P. PATEL,J) saj Page 1 of 1