Gujarat High Court
Reliance General Insurance Co. Ltd. vs Rameshbhai Savjibhai Kotadiya Through ... on 19 July, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/FA/2155/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2155 of 2018
With
CIVIL APPLICATION NO. 2 of 2018
==========================================================
RELIANCE GENERAL INSURANCE CO. LTD.
Versus
RAMESHBHAI SAVJIBHAI KOTADIYA THROUGH REPRESENTATIVE
RAJESHBHAI BHANBHAI KHAAK DHAR
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 19/07/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. In this appeal filed by the insurance company, the compensation awarded by the Claims Tribunal is barely Rs.15,000/. Only on smallness of claim, this appeal is not entertained keeping all contentions of the insurance company open, to be raised in connected appeal.
2. First Appeal along with Civil Application is disposed of accordingly.
(AKIL KURESHI, J) (B.N. KARIA, J) ANKIT SHAH Page 1 of 1