Gujarat High Court
Reliance General Insurance ... vs Jethubha Karshanbha Manek on 26 June, 2022
Bench: Conciliator - Advocate, ,, High Court Gujarat)
C/FA/3018/2019 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. 3018 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/FIRST APPEAL NO. 3018 of 2019
1 RELIANCE GENERAL
INSURANCE COMPANY
LIMITED RAJKOT
THROUGH AHMEDABAD
OFFICE ZODIAC AVENUE
3RD FLOOR NR MAYORS
BUNGLOW NAVRANGPURA
AHMEDABAD
Appellant(s)
VERSUS
Page 1 of 4
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C/FA/3018/2019 CONCILIATION ORDER DATED: 26/06/2022
1 JETHUBHA KARSHANBHA 2 SIRAJBHAI HUSENBHAI
MANEK DALPOTRA
BHIMRANA TA DWARKA MOVAIYA PADDHARI DIST
RAJKOT
3 PUNUSBHAI DAJIBHAI 4 UNITED INDIA INSURANCE
DALPOTRA COMPNAY LIMITED
MOVAIYA TA PADDHARI SUGAR HOUSE TRIKONBAUG
DIST RAJKOT RAJKOT
5 PUNITABEN KRIPALBHAI 6 MINOR PUJAKUMARI
PASWAN W/O DECD KRIPALBHAI PASWAN D/O
LR AND DEPENDENTS OF DECD
DECD KRIPALBHAI LR AND DEPENDENTS OF
BUDDHRUK PASWAN? DECD KRIPALBHAI
BICHKHANA BIHAR? BUDDHRUK PASWAN?
PRESENT AT PATEL COTTON BICHKHANA BIHAR?
PADDHARI BYE PASS DIST PRESENT AT PATEL COTTON
RAJKOT PADDHARI BYE PASS DIST
RAJKOT?
THROUGH UNITABEN
KRIPALBHAI PASWAN
7 MINOR RUPAKUARI 8 MINOR RAVIKISHAN
KRIPALBHAI PASWAN D/O KRIPALBHAI PASWAN S/O
DECD DECD
LR AND DEPENDENTS OF LR AND DEPENDENTS OF
DECD KRIPALBHAI DECD KRIPALBHAI
BUDDHRUK PASWAN? BUDDHRUK PASWAN?
BICHKHANA BIHAR? BICHKHANA BIHAR?
PRESENT AT PATEL COTTON PRESENT AT PATEL COTTON
PADDHARI BYE PASS DIST PADDHARI BYE PASS DIST
RAJKOT? RAJKOT?
THROUGH UNITABEN THROUGH UNITABEN
KRIPALBHAI PASWAN KRIPALBHAI PASWAN
Defendant(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6,7,8
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 1,2,3
==========================================================
This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated 9.7.2018
C/FA/3018/2019 CONCILIATION ORDER DATED: 26/06/2022
passed in M.A.C.P. No.563 of 2013 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. 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.
C/FA/3018/2019 CONCILIATION ORDER DATED: 26/06/2022
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.
