Gujarat High Court
Firozkha Mahmedkha Pathan (Transposed ... vs Sarojben Jagdishbhai Bhakta & 2 on 9 February, 2015
Author: Mohinder Pal
Bench: Mohinder Pal
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 MOHINDER PAL
Date : 09/02/2015
ORAL ORDER
Learned counsel for the appellants has confined his arguments regarding interest awarded by the Tribunal. In the impugned judgment, the Tribunal has awarded interest @ 15% which is exceptionally higher. Further, according to him, another co- ordinate Division Bench of this Court has taken a view that interest @ 15% cannot be awarded in a claim petition under the Motor Vehicles Act. He has requested for some time to cite law on this point. As such, matter is adjourned to 24.3.2015.
(MOHINDER PAL, J.) KMGThilake) Page 1 of 1