The National Insurance Company ... vs Sheetal Devrajbhai Patel
2021 Latest Caselaw 4437 Guj

       C/FA/2412/2020                                   IA ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


CIVIL APPLICATION (FOR WITHDRAWAL/DISBURSEMENT OF AMOUNT)
                           NO. 2 of 2021
                In R/FIRST APPEAL NO. 2412 of 2020
==========================================================

SHEETAL DEVRAJBHAI PATEL Versus MOHD. ZAKIR MOHD. JAMAAL ========================================================== Appearance:

for the PETITIONER(s) No. MR. BHAUMIK DHOLARIYA for the PETITIONER(s) No. MR MAULIK J SHELAT for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 19/03/2021

IA ORDER

1. Heard learned advocate Mr. Bhaumik Dholariya on behalf

of the applicant and learned advocate Mr. Maulik J. Shelat for

respondent No.3 - insurance company.

2. By way of this application, the applicant has prayed for

her name which is reflected in the impugned judgment and

award as ''Shital Devrajbhai Patel'', may be changed to

''Shitalben Dharmeshbhai Rangrej''.

3. It is stated by learned advocate Mr. Dholariya that the

accident in question was of the year 2020 and whereas at the

C/FA/2412/2020 IA ORDER

time of the accident, the applicant herein was aged 18 years

and whereas the award had been passed by the learned MACT

(Auxi.), Surat on 18.02.2020. It is stated that during the

pendency of the claim petition, the applicant has got married

and whereas, she is now Shitalben, wife of Dharmeshbhai

Rangrej.

4. In such circumstances, learned advocate submits that

appropriate change of name may be permitted and the learned

Tribunal may be directed to comply with directions of this

Court vide an order dated 16.02.2021 and disburse the amount

as directed in the name of applicant as ''Shitalben

Dharmeshbhai Rangrej''.

5. Learned advocate Mr. Maulik Shelat does not have any

objection for the same. In view of the submissions made by

learned advocate Mr. Dholariya on the basis of the records

placed in the application, the name of the present applicant

which was reflected as ''Shital Devrajbhai Patel'' shall be read

as ''Shitalben Dharmeshbhai Rangrej'' and whereas, the

learned Tribunal shall disburse the amount including periodical

interest as directed vide an order dated 16.02.2021 in the

name of ''Shitalben Dharmeshbhai Rangrej''.

           C/FA/2412/2020                                          IA ORDER



6.     With       this     direction,    the     present   application        stands

disposed of as allowed.



       Direct service is permitted.




                                                           (NIKHIL S. KARIEL,J)
MAYA S. CHAUHAN