ORIENTAL INSURANCE CO LTD Vs. TAHERALI KASAMALI KHOJA

JUDGEMENT

(1.) IT has been the consistent practice of this High Court not to enter into the merits of those matters wherein the claim is upto Rs. 1,00,000/- have been quantified by this Court as petty claims. In the captioned appeal, the amount of claim is less than Rs. 1,00,000/-. Therefore looking to the amount under challenge, the appeal stands dismissed.

(2.) IT is made clear that this order will not be treated as precedent.