Reliance General Insurance ... vs Nagorjibhai Bogabhai Salat
2022 Latest Caselaw 5488 Guj

C/FA/2243/2018                               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. 2243 of 2018


   1     RELIANCE GENERAL
         INSURANCE COMPANY
         LIMITED
         ZODIAC AVENUE 3RD
         FLOOR OPP MAYORS
         BUNGALOW NAVRANGPURA
         AHMEDABAD

                                                                     Appellant(s)
                               VERSUS

   1     NAGORJIBHAI BOGABHAI           2    GOVINDRAM PUNMARAM
         SALAT                               JOSHI
         OPP POLYTECHNIC COLLEGE             SRINAGAR SOC PALANPUR
         NR JANTANAGAR                       DIST BANASKANTHA
         PALANPUR DIST
         BANASKANTHA
   3     KAMLABEN GOVINDRAM
         JOSHI
         SRINAGAR SOC PALANPUR
         DIST BANASKANTHA

                                                                    Defendant(s)
==========================================================

Appearance:

MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1 MR VISHAL C MEHTA(6152) for the Defendant(s) No. 2,3

C/FA/2243/2018 CONCILIATION ORDER DATED: 26/06/2022

==========================================================

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 30.11.2017 passed in M.A.C.P. No.27 of 2016 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In view of above, the present First Appeal stands disposed of as withdrawn.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

C/FA/2243/2018 CONCILIATION ORDER DATED: 26/06/2022

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.