Gujarat High Court
New India Insurance Co Ltd vs Bhikhiben Wd-O Vikrambhai ... on 26 June, 2022
Bench: Conciliator - Advocate, ,, High Court Gujarat)
C/FA/865/2014 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. 865 of 2014
1 NEW INDIA INSURANCE CO
LTD
GODHRA
Appellant(s)
VERSUS
1 BHIKHIBEN WD-O 2 DAXABEN VIKRAMBHAI
VIKRAMBHAI BHAYJIBHAI PATEL-MINOR
PATEL THRO' BHIKHIBEN WD/O
KHADKI, TALUKA: VIKRAMBHAI BHAYJIBHAI
KALOLDISTRICT: PATELKHADKI,
PANCHMAHAL TALUKA:KALOL,DISTRICT:
PANCHMAHAL
3 VIPULBHAI VIKRAMBHAI 4 MANISHABEN VIKRAMBHAI
PATEL-MINOR PATEL- MINOR
THRO' BHIKHIBEN WD/O THRO' BHIKHIBEN WD/O
VIKRAMBHAI BHAYJIBHAI VIKRAMBHAI BHAYJIBHAI
PATELKHADKI, PATELKHADKI,
TALUKA:KALOL,DISTRICT: TALUKA:KALOL,DISTRICT:
PANCHMAHAL PANCHMAHAL
5 RANGITBHAI BHALJIBHAI 6 MANIBHAI AND BROTHERS
PATEL OPP: KHARSALIA
PADHIYAR, TALUKA: STATION,VEJALPUR,
GODHRADISTRICT: TALUKA: KALOLDIST:
PANCHMAHALS PANCHMAHALS.
Page 1 of 3
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C/FA/865/2014 CONCILIATION ORDER DATED: 26/06/2022
Defendant(s)
==========================================================
Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4
RULE SERVED for the Defendant(s) No. 5,6
==========================================================
This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
29.4.2013 passed in M.A.C.P. No.677/2009 partially allowing 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. H.G.Mazmudar 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as withdrawn.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
C/FA/865/2014 CONCILIATION ORDER DATED: 26/06/2022
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.
Record & Proceedings, if any, shall be remitted back to the
concerned Tribunal forthwith.
(MAUNA M. BHATT,J)
CONCILIATOR
(JAL SOLI UNWALLA, SENIOR ADVOCATE)
CONCILIATOR
NAIR SMITA V.
