Gujarat High Court
Firozkha Mahmedkha Pathan (Transposed ... vs Sarojben Jagdishbhai Bhakta & 2 on 23 October, 2015
Author: Akil Kureshi
Bench: Akil Kureshi
C/FA/2790/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2790 of 1996
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FIROZKHA MAHMEDKHA PATHAN (TRANSPOSED AS RESPT.NO.3) &
2....Appellant(s)
Versus
SAROJBEN JAGDISHBHAI BHAKTA & 2....Defendant(s)
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Appearance:
MR RAJNI H MEHTA, ADVOCATE for the Appellant(s) No. 1 - 3
DELETED for the Defendant(s) No. 1
MR DN PANDYA, ADVOCATE for the Defendant(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 23/10/2015
ORAL ORDER
In the note for speaking to minutes, it is urged that in the judgement dated 01.10.2015, same rate of interest as allowed by the Motor Accident Claims Tribunal has been mentioned which comes to 15% as against normally 8% or 9% awarded by the Court these days. This is not a subject matter of note for speaking to minutes since it does not flow from any typographical error or a clerical error. However, it would be open for the insurance company to file substantial review petition. Note is disposed of accordingly.
(AKIL KURESHI, J.) Jyoti Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Oct 27 01:13:15 IST 2015