Gujarat High Court
The National Insurance Co.Ltd vs Madhuben Atulbhai Pethadiya on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/1331/2020 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. 1331 of 2020
1 THE NATIONAL INSURANCE CO.LTD.
1, MIDDLETON STREET, CALCUTTA-
71, AND HAVING ITS REGIONAL
OFFICE AT HASUBHAI CHAMBERS,
NEAR TOWN HALL, AHMEDABAD
380006
Appellant(s)
VERSUS
1 MADHUBEN ATULBHAI 2 MINOR KISHAN ATULBHAI
PETHADIYA PETHADIYA
LEGAL HEIRS OF THE LEGAL HEIRS OF THE
CECEASED ATULBHAI CECEASED ATULBHAI
PARSHOTAMBHAI PARSHOTAMBHAI
PETHADIYA? PETHADIYA?
MADHAPAR, TAL. LALPUR? MADHAPAR, TAL. LALPUR?
DISTRICT JAMNAGAR DISTRICT JAMNAGAR
3 KASTURIBEN 4 PARSHOTAMBHAI ARJANBHAI
PARSHOTAMBHAI PETHADIYA PETHADIYA
LEGAL HEIRS OF THE LEGAL HEIRS OF THE
CECEASED ATULBHAI CECEASED ATULBHAI
PARSHOTAMBHAI PARSHOTAMBHAI
PETHADIYA? PETHADIYA?
MADHAPAR, TAL. LALPUR? MADHAPAR, TAL. LALPUR?
DISTRICT JAMNAGAR DISTRICT JAMNAGAR
5 PRAVINBHAI MOHANBHAI 6 BIPINBHAI VALLABHAI
AKBARI CHANGANI
RESIDING AT RESIDING AT 6
KRISHNANAGAR? KRISHNANAGAR?
BESIDE POLICE STATION, PRAVINDADHI'S VADI,?
DHORAJI ROAD, KALAVAD, JAMNAGAR
DISTRICT JAMNAGAR
7 ICICI LOMBARD GENERAL
INSURANCE CO. LTD.
DR YAGNIK ROAD,?
RAJKOT
Defendant(s)
Page 1 of 3
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NEUTRAL CITATION
C/FA/1331/2020 CONCILIATION ORDER DATED: 09/09/2023
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
MR TANMAY B KARIA(6833) for the Defendant(s) No. 7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4
NOTICE SERVED for the Defendant(s) No. 5
NOTICE UNSERVED for the Defendant(s) No. 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
20.09.2019 passed in M.A.C.P. No. 1290 of 2014.
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/1331/2020 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
