Gujarat High Court
National Insurance Company vs Heirs Of Deceased Feroz Latifbhai ... on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/697/2011 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. 697 of 2011
1 NATIONAL INSURANCE COMPANY
REGIONAL OFFICE AT
HASUBHAICHAMBERS, NR TOWN
HALL, ELLIS-BRIDGE, AHMEDABAD-6.
(ITS BRANCH OFFICE AT JAMNAGAR)
Appellant(s)
VERSUS
1 HEIRS OF DECEASED 10 ABHARMIYA GULMALI
FEROZ LATIFBHAI RARANI, KADRI
LATIFBHAI ABUBAKAR JAWAHARNAGAR, HUSAINI
RARANI, R/O AT MEMON CHOWK,C/O SHAHIDI
CHOWK,VILLAGE HOTEL, JAMNAGAR.
DHROL,DIST. JAMNAGAR.
2 FATMABEN LATIFBHAI 3 KHATIJABEN FEROZBHAI
RARANI RARANI
R/O AT MEMON R/O AT MEMON
CHOWK,VILLAGE CHOWK,VILLAGE
DHROL,DIST. JAMNAGAR. DHROLDIST. JAMNAGAR.
4 YASIN (MINOR) FEROZBHAI 5 HINA (MINOR) FEROZBHAI
RARANI RARANI
R/O AT MEMON R/O AT MEMON
CHOWK,VILLAGE CHOWK,VILLAGE
DHROL,DIST. JAMNAGAR. DHROL,DIST. JAMNAGAR.
6 RABHIYA BASHRIN (MINOR) 7 KANABHAI HAJABHAI
FEROZBHAI RARANI GOTHANIA [DELETED]
R/O AT MEMON VILLAGE ROJADA,TAL.
CHOWK,VILLAGE & DIST. PORBANDAR.
DHROL,DIST. JAMNAGAR. [DELETED AS PER ORDER
DTD. 24.03.2017]
8 LAKHABHAI BHIMABHAI 9 ORIENTAL INSURANCE
KHISTARIYA COMPANY
VILLAGE ROJADA,TAL. & P N MARG, JAMNAGAR..
DIST. PORBANDAR.
Defendant(s)
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NEUTRAL CITATION
C/FA/697/2011 CONCILIATION ORDER DATED: 09/09/2023
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR HARSHIT S TOLIA(2708) for the Defendant(s) No. 1,2,3
MR PARTH S TOLIA(5617) for the Defendant(s) No. 1,2,3
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 9
RULE SERVED for the Defendant(s) No. 10,4,5,6
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This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
30.11.2010 passed in M.A.C.P. No.799 of 2007.
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
NEUTRAL CITATION
C/FA/697/2011 CONCILIATION ORDER DATED: 09/09/2023
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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
