Gujarat High Court
Sureshbhai Karsanbhai Bhakt vs Akaramali Abdul Sattar on 2 July, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, V.P. Patel
C/FA/2755/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2755 of 2019
SURESHBHAI KARSANBHAI BHAKT
Versus
AKARAMALI ABDUL SATTAR
Appearance:
MR.HIREN M MODI(3732) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MR.JUSTICE V.P. PATEL
Date : 02/07/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.M.THAKER) Heard Mr. Hiren M. Modi, learned advocate for the appellant.
So as to assail the judgment by learned Tribunal, learned advocate for the appellant relied on the decision dated 2.3.2017 in First Appeal No. 1085 of 2011 and the decision dated 26.6.2012 in First Appeal No. 2303 of 2008.
Besides this, we have also considered the judgment in case of Ramanlal Ranchhoddas Shah vs. Asthi Gustadji Page 1 of 2 Downloaded on : Wed Jul 10 01:05:18 IST 2019 C/FA/2755/2019 ORDER Rustomji 1978 GLR 990, Satishkumar Rasiklal Doctor vs. Baldevbhai Chhaganbhai Thakore 2007 (1) GCD 727 and Helen C. Rebello vs. Maharashtra State Road Transport, 1999 (1) SCC 90.
Having regard to the facts of the case, we pass following order:-
ADMIT.
Sd/-
(K.M.THAKER, J) Sd/-
(V. P. PATEL,J) SURESH SOLANKI Page 2 of 2 Downloaded on : Wed Jul 10 01:05:18 IST 2019