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Judgment
Gita Gopi, J
Heard learned Advocate for the appellant.
This Appeal is filed challenging the judgment and award dated 03.10.2019 passed by the learned Motor Accident Claims Tribunal (Auxi.), Panchmahals at Halol in M.A.C.P. No.2113 of 2017 (Old M.A.C.P. No.707 of 2013) for the compensation granted of Rs.57,780/-, which is less than Rs.1,00,000/-.
Considering the smallness of amount, this Court finds no reason to interfere in the impugned judgment and award passed by the Tribunal. The appeal, accordingly, is disposed of. Notice/Notice of admission is discharged. Interim relief, if any, shall stand vacated.
It is made clear that this order would have no bearing and/or shall not be considered as precedent in any of the matters connected to the accident in question vis-a-vis the impugned judgment and award.
Since the main Appeal is disposed of, Civil Application/s pending, if any, would not survive and stand disposed of accordingly. Rule / Notice in the Civil Application/s, pending, if any, is discharged.