Gujarat High Court
Reliance General Insurance Co Ltd vs Ashmitaben Alpeshbhai Virani on 22 June, 2024
NEUTRAL CITATION
C/FA/1351/2023 CONCILIATION ORDER DATED: 22/06/2024
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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 22ND DAY OF JUNE, 2024
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE M. R.
MENGDEY
AND
CONCILIATOR - MR.ASIM PANDYA
(SENIOR ADVOCATE, HIGH COURT OF
GUJARAT)
R/FIRST APPEAL NO. 1351 of 2023
With
R/FIRST APPEAL NO. 1352 of 2023
1 RELIANCE GENERAL
INSURANCE CO LTD
MITHAKHALI 6 RASTA?
AJAY BUNGALOWS?
4TH FLOOR?
OPP HDFC ?
NAVRANGPURA?
AHMEDABAD
Appellant(s)
VERSUS
1 ASHMITABEN ALPESHBHAI 10 NEW INDA ASSURANCE CO.
VIRANI LTD.
LH OF DECD ALPESHBHAI 1ST FLOOR?
AMIRA ALI VIRANI? ALANKAR SUPER MARKET?
R/O VIRATNAGAR SOC? KEDARESHWAR ROAD?
B/H RAMDEVJI TEMPLE? PORBANDAR
KODINAR?
DIST GIR SOMNATH
2 MINOR ALES ALPESHBHAI 3 MINOR ALISHA
VIRANI ALPESHBHAI VIRANI
THROU MOTHER AND THROU MOTHER AND
GUARDIAN ? GUARDIAN ?
RESP NO. 1? RESP NO. 1?
ASHMITABEN ALPESHBHAI ASHMITABEN ALPESHBHAI
VIRANI ? VIRANI ?
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NEUTRAL CITATION
C/FA/1351/2023 CONCILIATION ORDER DATED: 22/06/2024
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LH OF DECD ALPESHBHAI LH OF DECD ALPESHBHAI
AMIRA ALI VIRANI? AMIRA ALI VIRANI?
R/O VIRATNAGAR SOC? R/O VIRATNAGAR SOC?
B/H RAMDEVJI TEMPLE? B/H RAMDEVJI TEMPLE?
KODINAR? KODINAR?
DIST GIR SOMNATH DIST GIR SOMNATH
4 HASINABEN AMIR ALI 5 AMIRLIJAFARBHAI VIRANI
VIRANI THROU MOTHER AND
LH OF DECD ALPESHBHAI GUARDIAN ?
AMIRA ALI VIRANI? RESP NO. 1?
R/O VIRATNAGAR SOC? ASHMITABEN ALPESHBHAI
B/H RAMDEVJI TEMPLE? VIRANI ?
KODINAR? LH OF DECD ALPESHBHAI
DIST GIR SOMNATH AMIRA ALI VIRANI?
R/O VIRATNAGAR SOC?
B/H RAMDEVJI TEMPLE?
KODINAR?
DIST GIR SOMNATH
6 MANOJBHAI 7 RAVJIBHAI
PARSOTAMBHAI RAMANI PARSOTTAMBHAI RAMANI
R/O JALARAMNAGAR? R/O JALARAMNAGAR?
NR GITA VIDHYALAY? NR GITA VIDHYALAY?
VERAVAL DIST GIR VERAVAL DIST GIR
SOMNATH SOMNATH
8 IDRISHBHAI HASAMBHAI 9 MANSINHBHAI
HALAI KARSHANBHAI SHIYAL
R/O PORBANDAR? R/O GOPNATH PLOT?
THAKKAR PLOT? PORBANDAR
PIRNO TAKIYO?
PORBANDAR
Defendant(s)
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
MR RITURAJ M MEENA(3224) for the Defendant(s) No. 10
MR YOGESHKUMAR A RATANPARA(7260) for the Defendant(s) No. 6,7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4,5
RULE SERVED for the Defendant(s) No. 8,9
==========================================================
The First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
30.03.2021 passed in M.A.C.P. Nos.155/2018 (M.A.C.P. Old
NEUTRAL CITATION
C/FA/1351/2023 CONCILIATION ORDER DATED: 22/06/2024
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No.22/2015-Una) , 157/2018 (M.A.C.P. Old No.21/2015-Una) on
the file of M.A.C.T (Aux.), Kodinar 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 :
COMMON CONCILIATION ORDER
1. Learned advocate appearing for the appellant has tendered
Withdrawal Purshis, seeking withdrawal of the present appeal.
The Original Withdrawal Purshis is taken on record.
2. Request of withdrawal is acceded to. The First Appeal
stands disposed of as withdrawn.
3. It is made clear that this withdrawal, shall not be treated as
precedent by the either side and will not affect any connected
matter/s or any proceedings pending before any Court or
Tribunal.
4. Necessary Court fees, if any, be reimbursed as per sub-
section (1) of Section 21 of the Legal Services Authorities Act,
1987 in favour of the applicant.
5. Since the Appeal is withdrawn, the claimed amount, if, lying
with the Bank in the form of FDs / Lying with the Tribunal or with
the Nazir Branch of this Court may be disbursed (in case of FDs at
the time of its maturity at the end of term for which it is put in
NEUTRAL CITATION
C/FA/1351/2023 CONCILIATION ORDER DATED: 22/06/2024
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FD), in favour of the claimant after due verification by way of
account payee cheque.
6. In view of withdrawal of the main First Appeal, all the
connected Civil Applications stand disposed of accordingly.
7. Record & proceedings, if any, shall be remitted back to the
concerned Tribunal forthwith.
(M. R. MENGDEY,J)
CONCILIATOR
(ASIM PANDYA, SENIOR ADVOCATE)
CONCILIATOR
KUMAR ALOK
