Gujarat High Court
Reliance General Insurance ... vs Pinakin Pratapsinh on 26 June, 2022
Bench: Conciliator - Advocate, ,, High Court Gujarat)
C/FA/785/2018 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. 785 of 2018
1 RELIANCE GENERAL
INSURANCE COMPANY LTD
BHUJ, THROUGH ITS
AHMEDABAD OFFICE AT
ZODIAC AVENUE,3RD
FLOOR, NR. MAYOR 039 S
BUNGALOW
NAVRAGPURA,AHMEDABAD-
9
Appellant(s)
VERSUS
Page 1 of 3
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C/FA/785/2018 CONCILIATION ORDER DATED: 26/06/2022
1 PINAKIN PRATAPSINH 2 RAJESH D. MADHVI
RES. AT PLOT NO.94 WARD GUJARAT LOGISTIC 16-17,
3/B, ADIPURKACHCHH GOYAL CHAMBERS, PLOT
NO.20,WARD NO.12-B,
GANDHIDHAM, KACHCHH
3 THE NEW INDIA 4 M.Y.CHACKO
ASSURANCE CO. LTD. F/O. LATE JOHNSON
KIRAN CHAMBERS, 1ST CHCKORES. AT PLOT NO.
FLOOR PLOT NO.11 SECTOR 169/3 SECTOR
NO.9NR. STATE BANK OF 7GANDHIDHAM KACHCHH
INDIAGANDHIDHAM
KACHCHH
5 SMT. SARLI CHACKO 6 FEBIN CHACKO
F/O. LATE JOHNSON B/O. LATE JOHNSON
CHCKORES. AT PLOT NO. CHCKORES. AT PLOT NO.
169/3 SECTOR 169/3 SECTOR
7GANDHIDHAM KACHCHH 7GANDHIDHAM KACHCHH
Defendant(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR YOGI K GADHIA(5913) for the Defendant(s) No. 3
RULE SERVED 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
24.11.2017 passed in M.A.C.P. No.114 of 2010 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.
C/FA/785/2018 CONCILIATION ORDER DATED: 26/06/2022
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as withdrawn.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.
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.
