LAWS(GJH)-2022-4-275

KULDIPSINH RAMHARISINH JAT Vs. PURNIMABEN JITENDRABHAI SHAH

Decided On April 28, 2022
Kuldipsinh Ramharisinh Jat Appellant
V/S
Purnimaben Jitendrabhai Shah Respondents

JUDGEMENT

(1.) A group of First Appeals Nos. 2425/1997, 2427/1997, 2428/1997, 2429/1997, 2430/1997 and 2431/1997 came to be disposed of by common judgment dtd. 29/3/2017 by this Court (Coram: Hon'ble Mr. Justice Mohinder Pal) whereby all the Appeals filed by the appellants came to be dismissed and the judgment and award passed by the learned tribunal granting compensation to the respective claimants along with interest at the rate of 15% has been confirmed.

(2.) It appears that the Insurance Company has preferred these Review Applications only with respect to rate of interest and has prayed to review the said judgment on the aspect of interest.

(3.) Heard Ms. Niyati Juthani, learned advocate for the Insurance Company and Mr. Dhairyawan D. Bhatt, learned advocate for the claimants in all the Review Applications.