Reliance General Insurance ... vs Rajeshkumar Bhailalbhai Rathod
2022 Latest Caselaw 5491 Guj

C/FA/1488/2018                               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. 1488 of 2018


   1     RELIANCE GENERAL
         INSURANCE COMPANY LTD
         THROUGH ITS REGIONAL
         OFFICE 3RD FLOOR, ZODIAC
         AVENUE NR. MAYOR
         BUNGALOWLAW GARDEN,
         NAVRANGPURA,AHMEDABA
         D

                                                                     Appellant(s)
                               VERSUS




                               Page 1 of 3

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 C/FA/1488/2018                                         CONCILIATION ORDER DATED: 26/06/2022



   1     RAJESHKUMAR                            2     RUKAIYA IBRAHIM BAKKAR
         BHAILALBHAI RATHOD                           RESI. OF MUSLIM SOCIETY,
         RESI. OF VILLAGE DEROL                       VEJALPUR ROAD,GODHRA
         TALUKA
         KALOL,PANCHMAHALS
   3     KAMLABEN SHANKARBHAI                   4     MINOR MUKESHBHAI
         PATEL                                        SHANKARBHAI PATEL
         3-8 ARE RESIDING AT                          3-8 ARE RESIDING AT
         VILLAGE KALI                                 VILLAGE KALI
         DUNGRIDAHOD                                  DUNGRIDAHOD
   5     MINOR AKSHAYBHAI                       6     MINOR PAYALBEN
         SHANKARBHAI PATEL                            SHANKARBHAI PATEL
         3-8 ARE RESIDING AT                          3-8 ARE RESIDING AT
         VILLAGE KALI                                 VILLAGE KALI
         DUNGRIDAHOD                                  DUNGRIDAHOD
   7     LEMBABHAI SORAMBHAI                    8     SAMJUBEN LEBABHAI PATEL
         PATEL (DELETED)                              3-8 ARE RESIDING AT
         DELETED SINCE DECEASED                       VILLAGE KALI
                                                      DUNGRIDAHOD

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

Appearance:

MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1 NISHIT A BHALODI(9597) for the Defendant(s) No. 3,8 NOTICE SERVED for the Defendant(s) No. 1,2,4,5,6 ==========================================================

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 29.7.2017 passed in M.A.C.P. No.409 of 2014 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/1488/2018 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.