Gujarat State Road Transport ... vs Lallubhai Alias Nandlalbhai ...
2023 Latest Caselaw 6669 Guj

                                                                                    NEUTRAL CITATION




C/FA/3414/2018                               CONCILIATION ORDER DATED: 09/09/2023

                                                                                    undefined



  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. 3414 of 2018


   1     GUJARAT STATE ROAD
         TRANSPORT CORPORATION
         BHAVNAGAR.

                                                                   Appellant(s)
                              VERSUS

   1     LALLUBHAI ALIAS                2    NARENDRASINH GOHIL
         NANDLALBHAI MOHANBHAI               VADVA CHAVDI
         BORDA                               GATE,BHAVNAGAR.
         LIMBADIA, TAL. GADHADA,
         DIST.
         BHAVNAGAR.LIMBADIA,
         TAL. GADHADA, DIST.
         BHAVNAGAR.
   3     RATNABHAI P. MER
         LIMBADIA, TAL. GADHADA,
         DIST. BHAVNAGAR.

                                                                  Defendant(s)
==========================================================

Appearance:

MR.HIREN M MODI(3732) for the Defendant(s) No. 1 RULE SERVED for the Defendant(s) No. 2,3 ==========================================================

NEUTRAL CITATION

C/FA/3414/2018 CONCILIATION ORDER DATED: 09/09/2023

undefined

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 21.05.2016 passed in M.A.C.P. No. 367 of 2003 on the file of MACT (Main) at Bhavnagar, partially allowing the claim petition or compensation and seeking enhancement of compensation.

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 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 proceedings 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. Since the Appeal is withdrawn, the claim amount, 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. Record & proceedings, if any, shall be remitted back to the concerned Tribunal forthwith.

NEUTRAL CITATION

C/FA/3414/2018 CONCILIATION ORDER DATED: 09/09/2023

undefined

In view of the withdrawal of the main First Appeal, all pending application/s, if any, stand consigned to records.

(ILESH J. VORA,J) CONCILIATOR

(PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR P.S. JOSHI/Tausif