Bajaj Allianz General Insurance ... vs Heirs Of Deceased Samirbhai ...
2023 Latest Caselaw 6628 Guj

                                                                                       NEUTRAL CITATION




C/FA/307/2011                                   CONCILIATION ORDER DATED: 09/09/2023

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  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. 307 of 2011

   1     BAJAJ ALLIANZ GENERAL INSURANCE
         CO LTD.OFFICE AT 204-206,
         PRIMESQUARE, NR PARISHIMA
         COMPLEX,CG ROAD, AHMEDABAD.
                                                                      Appellant(s)
                          VERSUS
   1    HEIRS OF DECEASED     1.1 NASIMBANU WD/O
        SAMIRBHAI MANSURI         SAMIRBHAI MANSURI
        ..                        R/O AT MUBARAK FLAT,
                                  AMINAPARK SOC.,
                                  SARKHEJ,
                                  JUHAPURA,AHMEDABAD.
 1.2 MINOR AAYASHA            1.3 SHIRINBEN GULAMNABI
     SAMIRBHAI MANSURI            MANSURI
     (THROUGH NASIMBANU           R/O AT MUBARAK FLAT,
     WD/O                         AMINAPARK SOC.,
     SAMIRBHAI MANSURI,R/O        SARKHEJ,
     AT MUBARAK FLAT,             JUHAPURAAHMEDABAD.
     AMINAPARK SOC.,
     SARKHEJ, JUHAPURA,
     AHMEDABAD.
  2 ZAKIRBHAI
     MAHMMADHUSEN SAIYED
     R/O AT ROOM NO 98,
     BLOCK NO 5GOVT. "A"
     COLONY, B/H
     POLICECOMMISSIONER'S
     OFFICE, SHAHI- BAUG,
     AHMEDABAD




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                                                                                      NEUTRAL CITATION




C/FA/307/2011                                 CONCILIATION ORDER DATED: 09/09/2023

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                                                                   Defendant(s)
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Appearance:

MR AV PRAJAPATI(672) for the Defendant(s) No. 1.1,1.2,1.3

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This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 23.09.2010 passed in M.A.C.P. No. 432 of 2008.

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 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

NEUTRAL CITATION

C/FA/307/2011 CONCILIATION ORDER DATED: 09/09/2023

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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.

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