Gujarat High Court
Gujarat State Road Transport ... vs Jighishaben Alias Jighnshaben ... on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/2652/2017 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. 2652 of 2017
1 GUJARAT STATE ROAD
TRANSPORT CORPORATION
ASTODIYA, GEETA
MANDIR,AHMEDABAD, TAL
AND DIST. AHMEDABAD.
Appellant(s)
VERSUS
Page 1 of 3
Downloaded on : Sat Sep 16 16:39:54 IST 2023
NEUTRAL CITATION
C/FA/2652/2017 CONCILIATION ORDER DATED: 09/09/2023
undefined
1 JIGHISHABEN ALIAS 2 DASHRATHBHAI BABABHAI
JIGHNSHABEN PATEL
JAGDISHBHAI PATEL DRIVER OF S.T.BUS NO. GJ-
GOZARIYA, TAL AND DIST. 18-V-9266VILLAGE BILIYA
MAHESANA.GOZARIYA, TAL (MORVAD), TAL. VIJAPUR,
AND DIST. MAHESANA. DIST. MAHESANA.
3 LEGAL HEIRS OF 3.1 CHAVDA SHANGARBA WD/
DECEASED CHAVDA O BHAVANJI
BHAVNJI PRATAPJI LEGAL HEIRS OF
SINCE DECEASED DECEASED CHAVDA
THROUGH HIS LEGAL BHAVNJI
HEIRS. PRATAPJIHAVELIVAS, VASAI
(DABHLA) VILLAGE, TAL.
VIJAPUR, DIST. MAHESANA.
3.2 CHAVDA JYOTSNABEN D/O 3.3 CHAVDA RANJANBEN D/O
BHAVANJI BHAVANJI
LEGAL HEIRS OF LEGAL HEIRS OF
DECEASED CHAVDA DECEASED CHAVDA
BHAVNJI BHAVNJI
PRATAPJIHAVELIVAS, VASAI PRATAPJIHAVELIVAS, VASAI
(DABHLA) VILLAGE, TAL. (DABHLA) VILLAGE, TAL.
VIJAPUR, DIST. MAHESANA. VIJAPUR, DIST. MAHESANA.
3.4 CHAVDA HARISINH S/O 3.5 CHAVDA SONALBEN D/O
BHAVANJI BHAVANJI
LEGAL HEIRS OF LEGAL HEIRS OF
DECEASED CHAVDA DECEASED CHAVDA
BHAVNJI BHAVNJI
PRATAPJIHAVELIVAS, VASAI PRATAPJIHAVELIVAS, VASAI
(DABHLA) VILLAGE, TAL. (DABHLA) VILLAGE, TAL.
VIJAPUR, DIST. MAHESANA. VIJAPUR, DIST. MAHESANA.
Defendant(s)
==========================================================
Appearance:
MR ANVESH V VYAS(5654) for the Defendant(s) No. 1
NOTICE SERVED BY DS for the Defendant(s) No. 2,3.1,3.2,3.3,3.4,3.5
==========================================================
This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 28.06.2016 passed in M.A.C.P.
No. 715 of 2009 on the file of MACT (Aux) at Mehsana, partially allowing the
claim petition or compensation and seeking enhancement of compensation.
This appeal coming on for conciliation before Lok Adalat, the following
order is passed :
NEUTRAL CITATION
C/FA/2652/2017 CONCILIATION ORDER DATED: 09/09/2023
undefined
CONCILIATION ORDER
The matter is taken up for hearing in Lok Adalat. Learned advocate
appearing for the appellant has tendered withdrawal pursis dated
09.09.2023 seeking withdrawal of the present appeal. The withdrawal
pursis 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 proceedings 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 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. Record &
proceedings, if any, shall be remitted back to the concerned Tribunal
forthwith.
In view of the withdrawal of the main First Appeal, all pending
application/s, if any, stand consigned to records.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
P.S. JOSHI/Tausif
