Future General India Insurance Co ... vs Gulambhai Unusbhai Mansuri

                                                                                       NEUTRAL CITATION




C/FA/1818/2019                                  CONCILIATION ORDER DATED: 09/09/2023

                                                                                       undefined



  IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
                  BEFORE THE LOK ADALAT


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  ON THIS 9TH DAY OF SEPTEMBER, 2023


CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
                            VORA
                            AND
                             MR. PRAKASH K JANI (SENIOR
                            ADVOCATE, HIGH COURT OF GUJARAT)

                       R/FIRST APPEAL NO. 1818 of 2019
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 1818 of 2019

   1     FUTURE GENERAL INDIA
         INSURANCE CO LTD
         OFFICE AT 201-202,
         BLANKA, OPP ABS TOWER,
         OLD PADRA ROAD,
         VADODARA

                                                                      Appellant(s)
                                  VERSUS

   1     GULAMBHAI UNUSBHAI                2    YUNUSBHAI MALANGBHAI
         MANSURI                                MANSURI
         RESD AT B-322,                         RESD AT AZIM
         KRUSHNANAGAR,                          APARTMENT, MEMAN
         RAMPARK, AAJWA ROAD,                   COLONY, AAJWA ROAD,
         VADODARA                               VADODARA

                                                                     Defendant(s)
==========================================================

Appearance:

MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1 NISHIT A BHALODI(9597) for the Defendant(s) No. 1 RULE SERVED for the Defendant(s) No. 2 ========================================================== This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 31.12.2018 passed in M.A.C.P. No.382 of 2012.

NEUTRAL CITATION C/FA/1818/2019 CONCILIATION ORDER DATED: 09/09/2023 undefined This appeal coming on for conciliation before Lok Adalat, the following order is passed :

CONCILIATION ORDER The matter is taken up for hearing in Lok Adalat. Learned advocate appearing for the appellant has tendered withdrawal pursis dated 09.09.2023 seeking withdrawal of the present appeal. The withdrawal pursis is taken on record.

In view of the above, the present First Appeal stands disposed of as withdrawn. It is made clear that this withdrawal shall not be treated as precedent by the either side and it will not affect any connected matter(s) or any other procedings pending before any other Court or Tribunal.

Necessary Court fees, if any, be reimbursed as per Section 21(1) of the Legal Services Authorities Act, 1987, through an electronic mode to the appellant, if any, lying with the Bank in the form of FDRs either with the Tribunal or with the Nazir Branch of the Tribunal/Court, be disbursed in favour of the original claimant/s after due verification and after following proper procedure, by way of an Account Payee Cheque and/or RTGS and/or NEFT. The apportionment of the awarded amount, if any, shall be in the very terms, as ordered by the Tribunal in the original award.

Record and proceedings, if any, shall be remitted back to the concerned Tribunal forthwith.

(ILESH J. VORA,J) CONCILIATOR (PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR MANOJ Page 2 of 2 Downloaded on : Sat Sep 16 16:39:28 IST 2023