Gujarat High Court
United India Insurance Co. Ltd. vs Hirkiben Bagharam Raidara on 7 January, 2020
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/125/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 125 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 126 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 127 of 2020
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UNITED INDIA INSURANCE CO. LTD.
Versus
HIRKIBEN BAGHARAM RAIDARA
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C/SCA/125/2020 ORDER
Appearance:
MR GC MAZMUDAR(1193) for the Petitioner(s) No. 1
MR HG MAZMUDAR(1194) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,2.1,2.2,2.3,2.4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 07/01/2020
ORAL ORDER
Heard learned advocate Mr. G. C. Mazmudar for the petitioners.
In all these twenty petitions, the awarded amount is less than ten thousand. Having regard to the small quantum of amount, this court is not inclined to entertain the petitions. Therefore, all the captioned petitions are hereby dismissed on the sole ground of smallness of amount.
It was stated by learned advocate for the petitioners that the First Appeal No. 1969 of 2017 and other allied appeals which arose out of the same judgment and award involving the very accident, have been admitted by this court as per order dated 6.7.2017. It is clarified that dismissal of the present petitions is only on the ground of smallness of quantum and the dismissal of these petitions shall not affect in any way on the merits of the aforesaid first appeals. The appeals would be decided in accordance with law by the court.
It was next stated that some of the matters arising out of the same accident are also pending awaiting decision of the Tribunal. Therefore, it is further clarified that in respect of those proceedings which are pending before the Tribunal relating to the same accident also, the present dismissal shall not influence the merits of those cases in any way.
(N.V.ANJARIA, J) C.M. JOSHI Page 2 of 2 Downloaded on : Sun Feb 16 11:03:49 IST 2020