Gujarat High Court
The New India Assurance Company ... vs M/S Manek Road Lines on 26 June, 2022
Bench: Conciliator - Advocate, ,, High Court Gujarat)
C/FA/871/2019 CONCILIATION ORDER DATED: 26/06/2022
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 26TH DAY OF JUNE, 2022
CONCILIATORS PRESENT: HONOURABLE MRS. JUSTICE MAUNA M.
BHATT
AND
CONCILIATOR - MR. JAL SOLI UNWALLA
(SENIOR ADVOCATE, HIGH COURT OF
GUJARAT)
R/FIRST APPEAL NO. 871 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/FIRST APPEAL NO. 871 of 2019
1 THE NEW INDIA
ASSURANCE COMPANY
LIMITED, RAJKOT
THROUGH ITS LEGAL CELL
POPULAR HOUSE, 4TH
FLOOR, ASHRAM ROAD,
AHMEDABAD
Appellant(s)
VERSUS
Page 1 of 4
Downloaded on : Fri Jul 01 20:22:30 IST 2022
C/FA/871/2019 CONCILIATION ORDER DATED: 26/06/2022
1 M/S MANEK ROAD LINES 2 KISHORBHAI MANSUKHBHAI
ADD 17/6, MATHURA ROAD, MOTIPARA (HEIR AND
FARIDABAD? ADMINISTRATOR OF DECD.
(OWNER OF HR-38-J-7606) DINESHBHAI MANSUKHBHAI
MOTIPARA)
RES. OF VINOD NIVAS,
SARDARNAGAR STREET
NO.4 BEH. KANSAGRA
HOSPITAL, RAJKOT ?
(OWNER OF MARUTI CAR
NO. GJ-3-K-6542)
3 UNITED INDIA INSURANCE 4 MINOR HARSH DINESHBHAI
CO. LTD., MOTIPARA (HEIRS AND L.R.
SUMMAONS THROUGH OF DECD. DINESHBHAI
DIVISIONAL OFFICE NO.2 MANSUKHBHAI MOTIPARA
TORAL JAWAHAR ROAD, RES. OF RAJ, 4, AFRICA
NR. GALAXI HOTEL, COLONY, NIRMALA ROAD,
RAJKOT ? RAJKOT ?
(INSURER OF MARUTI CAR ?
NO. GJ-3-K-6542) RESPONDENT NO.4 BEING
MINOR, THROUGH HIS
GRANDFATHER
RESPONDENT NO.6
SUMMONS OF RESPONDENT
NO.4 SERVED UPON
RESPONDENT NO.6
5 SARASVATIBEN 6 MANSUKHBHAI
MANSUKHBHAI MOTIPARA VITTHALBHAI MOTIPARA
RES. OF RAJ, 4, AFRICA RES. OF RAJ, 4, AFRICA
COLONY, NIRMALA ROAD, COLONY, NIRMALA ROAD,
RAJKOT RAJKOT
Defendant(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 3
NOTICE SERVED BY DS for the Defendant(s) No. 2,4,5,6
==========================================================
This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
30.8.2018 passed in M.A.C.P. No.604 of 2009 partially allowing
C/FA/871/2019 CONCILIATION ORDER DATED: 26/06/2022
the claim petition.
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, Mr. Vibhuti Nanavati for the appellant
has tendered withdrawal purshis dated 26.06.2022, seeking
withdrawal of the present appeal. The withdrawal purshis is
taken on record.
In view of 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 proceeding
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. Since the Appeal
is withdrawn, the claim amount, if any, lying with the Bank in
the form of FDRs either with the Tribunal or with the Nazir
Branch of the Court, may be disbursed in favour of the
original claimant/s after due verification 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.
C/FA/871/2019 CONCILIATION ORDER DATED: 26/06/2022
Record & Proceedings, if any, shall be remitted back to
the concerned Tribunal forthwith.
Connected Civil Applications, if any, also stand disposed
of in view of the order passed in the main First Appeal.
(MAUNA M. BHATT,J)
CONCILIATOR
(JAL SOLI UNWALLA, SENIOR ADVOCATE)
CONCILIATOR
NAIR SMITA V.
