Shriram General Insurance ... vs Mineshbhai Ishwarbhai Taviyad
2023 Latest Caselaw 6649 Guj

                                                                                        NEUTRAL CITATION




C/FA/4727/2022                                   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. 4727 of 2022


   1     SHRIRAM GENERAL
         INSURANCE COMPANY LTD
         302, SUBHHOUSE , 77 ,
         SWASTIK SOCIETY , B/H
         THE CITY CENTER ,
         NAVRANGPURA ,
         AHMEDABAD

                                                                       Appellant(s)
                                  VERSUS

   1     MINESHBHAI ISHWARBHAI              2    VIJAYKUMAR GOPALDAS
         TAVIYAD                                 RATHOD
         NASMOLARA , TA.                         R/O BUDHIYA , TA IDAR ,
         SANTALPUR , DIST.                       DIST. SABARKANTHA
         PANCHMAHAL , NOW
         MAHISAGAR ,
   3     GOPALBHAI NATHABHAI
         RATHOD
         BUDHIYA , TA IDAR , DIST.
         SABARKANTHA

                                                                      Defendant(s)
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Appearance:

MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1 NISHIT A BHALODI(9597) for the Defendant(s) No. 1 RULE SERVED for the Defendant(s) No. 2,3 ==========================================================

NEUTRAL CITATION

C/FA/4727/2022 CONCILIATION ORDER DATED: 09/09/2023

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This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 20.04.2022 passed in M.A.C.P. No.2108 of 2017.

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.

NEUTRAL CITATION

C/FA/4727/2022 CONCILIATION ORDER DATED: 09/09/2023

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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