NATIONAL INSURANCE CO. LTD. Vs. MUSABKHAN AMIRKHAN PATHAN

JUDGEMENT

(1.) Though served, none has appeared on behalf of the respondents.

(2.) Heard learned advocate Mr. Sunil Parikh appearing for appellant - Insurance Company.

(3.) What could be noticed that the Insurance Company has claimed the amount to the tune of Rs.4,36,500.00. This is a small and meager amount and considering the aspect of having no dispute in regards to the road accident, this Court is of the opinion that this appeal may not deserve consideration, more particularly, on the ground of smallness of amount. Accordingly, present first appeal stands dismissed.