Gujarat High Court
Reliance General Insurance ... vs Ashokkumar Bachubhai Patel on 26 June, 2022
Bench: Conciliator - Advocate, ,, High Court Gujarat)
C/FA/1789/2018 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. 1789 of 2018
1 RELIANCE GENERAL
INSURANCE COMPANY LTD,
MEHSANA
THROUGH ITS AHMEDABAD
OFFICE ZODIAC AVENUE,
3RD FLOORNR. MAYOR 039
S BUNGALOW
NAVRANGPURAAHMEDABAD
-9
Appellant(s)
VERSUS
Page 1 of 3
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C/FA/1789/2018 CONCILIATION ORDER DATED: 26/06/2022
1 ASHOKKUMAR BACHUBHAI 2 SEMABHAI LAKSHMANBHAI
PATEL PATEL
RES. AT UNAVA, TAL. DIST. RES. OF SONAR, TAL. SAMI,
GANDHINAGAR DIST.PATAN
3 UNIVERSAL SOMPO 4 SHANTIBEN RAMABHAI
GENERAL INSURANCE NADODA
COMPALY LIMITED HEIRS OF DECEASED
405, 4TH FLOOR THIRD RAMABHAI BHAGABHAI
EYE-1, OPP. HAVMOR NADODARES. AT SONAR
RESTAURANTPANCHWATI, TAL. SAMI, DIST.PATAN
C.G.ROAD, AHMEDABAD
(DELETED BEFORE ID.
TRIBUNALVIDE ORDER
PASSED BELOW EXH.48
THEREFORE, NO NOTICE IS
REQUIRED
5 JESANGBHAI RAMABHAI 6 KIRAN @ KAMLESH
NADODA RAMABHAI NADODA
HEIRS OF DECEASED HEIRS OF DECEASED
RAMABHAI BHAGABHAI RAMABHAI BHAGABHAI
NADODARES. AT SONAR NADODARES. AT SONAR
TAL. SAMI, DIST.PATAN TAL. SAMI, DIST.PATAN
Defendant(s)
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR HARSHIT S TOLIA(2708) for the Defendant(s) No. 4,5,6
MR JANAKRAY K RAVAL(2593) for the Defendant(s) No. 1
MR PARTH S TOLIA(5617) for the Defendant(s) No. 4,5,6
SHIRISHCHANDRA B TOLIA(8163) for the Defendant(s) No. 4,5,6
==========================================================
This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
25.9.2017 passed in M.A.C.P. No.366 of 2012 partially allowing the
claim petition.
This appeal coming on for conciliation before Lok Adalat, the
following order is passed :
C/FA/1789/2018 CONCILIATION ORDER DATED: 26/06/2022
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.
(MAUNA M. BHATT,J)
CONCILIATOR
(JAL SOLI UNWALLA, SENIOR ADVOCATE)
CONCILIATOR
NAIR SMITA V.
