Future General India Insurance ... vs Jeyantilal Velji Soneta
2023 Latest Caselaw 6661 Guj

                                                                                        NEUTRAL CITATION




C/FA/2084/2016                                   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. 2084 of 2016

                                    With
                        R/FIRST APPEAL NO. 899 of 2016

   1     FUTURE GENERAL INDIA
         INSURANCE COMPANY LTD
         2ND FLOOR, BALESHWAR
         SQUARE, OPP. ISCON
         TEMPLE, S G HIGHWAY,
         AHMEDABAD

                                                                       Appellant(s)
                                   VERSUS

   1     JEYANTILAL VELJI SONETA            2    LATABEN JEYANTILAL
         MADHAPAR NAVAVAS TA                     SONETA
         BHUJ-KUTCH                              MADHAPAR NAVAVAS TA
                                                 BHUJ-KUTCH
   3     YOGESH JEYANTILAL                  4    RAJENDRA BALVANTSINH
         SONETA                                  JAT
         MADHAPAR NAVAVAS TA                     JAROTHI TA
         BHUJ-KUTCH                              KHARKHODADIST SONIPAT
                                                 HARIYANA
   5     JAIPRAKASH IQBALSINGH              6    JAGDISH BHAGUBHAI
         H NO.107, JAROTHI TA                    GOGAL
         KHARKHODADIST SONIPAT                   DHORI DIST KUTCH BHUJ
         HARIYANA
   7     IFFCO TOKIO GENERAL
         INSURANCE COMPANY LTD
         GANDHIDHAM - KACHCHH

                                                                      Defendant(s)




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                                                                                   NEUTRAL CITATION




C/FA/2084/2016                             CONCILIATION ORDER DATED: 09/09/2023

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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
ADVOCATE NOTICE SERVED for the Defendant(s) No. 1,2,3
MR. ALKESH N SHAH(3749) for the Defendant(s) No. 7
RULE SERVED for the Defendant(s) No. 6
RULE SERVED BY DS for the Defendant(s) No. 4,5
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The aforementioned First Appeals filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 02.08.2016 and 10.03.2016 passed in M.A.C.P. Nos. 155 of 2013 and 331 of 2012 respectively.

The aforementioned appeals coming on for conciliation before Lok Adalat, the following order is passed :

CONCILIATION ORDER

The matters are 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

NEUTRAL CITATION

C/FA/2084/2016 CONCILIATION ORDER DATED: 09/09/2023

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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