Gujarat High Court
Shriram General Insurance ... vs Ishwarbhai Ditabhai Taviyad on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/5041/2022 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. 5041 of 2022
1 SHRIRAM GENERAL
INSURANCE COMPANY LTD
302 SUBHHOUSE 77
SWASTIK SOC B/H CITY
CENTER NAVRANGPURA
AHMEDABAD
Appellant(s)
VERSUS
1 ISHWARBHAI DITABHAI 2 NIMISHABEN ISHWARBHAI
TAVIYAD TAVIYAD
LH OF DECD SAVITABEN? LH OF DECD SAVITABEN?
NESMOLARA TA NESMOLARA TA
SANTRAMPUR DIST SANTRAMPUR DIST
PANCHMAHAL PANCHMAHAL
3 MINESHBHAI ISHWARBHAI 4 VARSHABEN ISHWARBHAI
TAVIYAD TAVIYAD
LH OF DECD SAVITABEN? LH OF DECD SAVITABEN?
NESMOLARA TA NESMOLARA TA
SANTRAMPUR DIST SANTRAMPUR DIST
PANCHMAHAL PANCHMAHAL
5 LAXMIBEN ISHWARBHAI 6 VIJAYKUMAR GOPALDAS
TAVIYAD RATHOD
LH OF DECD SAVITABEN? BUDHIYA TA IDAR DIST
NESMOLARA TA SABARKANTHA
SANTRAMPUR DIST
PANCHMAHAL
7 GOPALBHAI NATHABHAI
RATHOD
BUDHIYA TA IDAR DIST
BANASKANTHA
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NEUTRAL CITATION
C/FA/5041/2022 CONCILIATION ORDER DATED: 09/09/2023
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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. 1,2,3,4,5
RULE SERVED for the Defendant(s) No. 6,7
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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.2110 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disposed of as withdrawn.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
NEUTRAL CITATION
C/FA/5041/2022 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
