Gujarat High Court
National Insurance Co Ltd vs Legal Heirs Of Decd. Harjibhai ... on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/3070/2012 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. 3070 of 2012
1 NATIONAL INSURANCE CO
LTD
HASUBHAI CHAMBERS,NR.
TOWN HALL,ELLISBRIDGE,
AHMEDABAD.
Appellant(s)
VERSUS
1 LEGAL HEIRS OF DECD. 2 MUKESHBHAI HARJIBHAI
HARJIBHAI VALJIBHAI SURELA(MINOR)
SURELA GANJIWADA,
GITABEN HARJIBHAI MAFATIYAPARA,RAJKOT.
SURELAGANJIWADA,MAFATI
YAPARA, RAJKOT.
3 RAVINABEN HARJIBHAI 4 VINODBHAI VITTHALDAS
SURELA (MINOR) THAKAR
GANJIWADA, MAV- MOTI, TAL:
MAFATIYAPARA,RAJKOT MANDVIDIST: KUTCHH
5 JITUBHAI HAMIRJI JADEJA 6 UNITED INDIA INSURANCE
KHEDOI, TAL: ANJAR,DIST: CO LTD
KUTCH. DHEBARBHAI
ROAD,RAJKOT.
7 JITUBHAI HAMIRJI JADEJA 8 NEW INDIA INSURANCE CO
KHEDOI, TAL: ANJAR,DIST: LTD
KUTCHH. DHEBARBHAI
ROAD,RAJKOT.
Defendant(s)
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
NEUTRAL CITATION
C/FA/3070/2012 CONCILIATION ORDER DATED: 09/09/2023
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MR PALAK H THAKKAR(3455) for the Defendant(s) No. 8
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 6
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3
RULE SERVED for the Defendant(s) No. 4,5,7
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This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
22.12.2010 passed in M.A.C.P. No. 69 of 2007.
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disposed of as withdrawn.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
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/3070/2012 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
