Future General Insurance Co. Ltd vs Kamleshbhai Chandrakant Patel
2023 Latest Caselaw 6631 Guj

                                                                                       NEUTRAL CITATION




C/FA/226/2020                                   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. 226 of 2020

   1     FUTURE GENERAL
         INSURANCE CO. LTD.
         VIDHYANAGAR ANAND

                                                                      Appellant(s)
                                  VERSUS

   1     KAMLESHBHAI                       2    PARMAR CHAMPAKSINH
         CHANDRAKANT PATEL                      DHULSINH
         2 SHIVALIK BUNGLOW OPP                 KALU ATHAMNOBHAG TA
         MANGAL PARK SOC GOPI                   BORSAD DIST ANAND
         VIDHYANAGAR ROAD DIST
         ANAND
   3     RANJITSINH FULSINH                4    MAHENDRABHAI MOTIBHAI
         VAGHELA                                RATHOD
         SUTHARVALU FALIU                       SHRIJIPURA ANT OLD
         KALUTA TA BORSAD DIST                  BADALPUR TA BORSAD
         ANAND                                  DIST ANAND

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

Appearance:

MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1

MS POOJA H HOTCHANDANI(7765) for the Defendant(s) No. 4 RULE SERVED for the Defendant(s) No. 1,2,3 ==========================================================

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 01.10.2019 passed in M.A.C.P. No.483 of 2016.

NEUTRAL CITATION

C/FA/226/2020 CONCILIATION ORDER DATED: 09/09/2023

undefined

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 09.09.2023 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.

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