National Insurance Company Ltd vs Jitendra Alias Jitesh Hakabhai ...
2023 Latest Caselaw 6624 Guj

                                                                                      NEUTRAL CITATION




C/FA/998/2014                                  CONCILIATION ORDER DATED: 09/09/2023

                                                                                      undefined



  IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
                  BEFORE THE LOK ADALAT


                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    ON THIS 9TH DAY OF SEPTEMBER, 2023


 CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
                           VORA
                           AND
                            MR. PRAKASH K JANI (SENIOR
                           ADVOCATE, HIGH COURT OF GUJARAT)

                      R/FIRST APPEAL NO. 998 of 2014


  1     NATIONAL INSURANCE
        COMPANY LTD.
        HASUBHAI
        CHAMBERSNEAR TOWN
        HALL, ELLISBRIDGE,
        AHMEDABAD -6

                                                                     Appellant(s)
                                 VERSUS

  1     JITENDRA ALIAS JITESH            1.1 RAVJIBHAI HAKABHAI
        HAKABHAI MAKWANA                     MAKWANA
        THROUGH LEGAL HEIRS                  NEAR BHUTNATH
                                             JAGYADHORAJI
 1.2 GIRDHARBHAI HAKABHAI                 2 MANILAL PARSHOTAMDAS
     MAKWANA                                 PATEL
     NEAR BHUTNATH                           VILAGE
     JAGYADHORAJI                            NARAYANPURA,TALUKA:
                                             MANSA,DIST: MEHSANA
  3     IBRAHIMBHAI ISHAKBHAI
        NEAR KOLI GATE, NEAR
        NUR FALI,JAMNAGAR.

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

Appearance:

MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1 RULE SERVED for the Defendant(s) No. 1.1,1.2,2,3 ==========================================================

NEUTRAL CITATION

C/FA/998/2014 CONCILIATION ORDER DATED: 09/09/2023

undefined

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 22.03.2013 passed in M.A.C.P. No. 234 of 2012.

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 appearing for the appellant has tendered withdrawal pursis dated 05.09.2023 seeking withdrawal of the present appeal. The withdrawal pursis is taken on record.

In view of the 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 procedings 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, if any, lying with the Bank in the form of FDRs either with the Tribunal or with the Nazir Branch of the Tribunal/Court, be disbursed in favour of the original claimant/s after due verification and after following proper procedure, 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. ]

NEUTRAL CITATION

C/FA/998/2014 CONCILIATION ORDER DATED: 09/09/2023

undefined

Record and proceedings, if any, shall be remitted back to the concerned Tribunal forthwith.

(ILESH J. VORA,J) CONCILIATOR

(PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR MANOJ