Gujarat High Court
The Reliance General Insurance Co Ltd vs Induben Sureshbhai Parmar on 22 June, 2024
NEUTRAL CITATION
C/FA/17/2023 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. 17 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 17 of 2023
1 THE RELIANCE GENERAL
INSURANCE CO LTD
LEGAL DEPARTMENT?
AJAY BUNGLOWS?
OPP HDFC HOUSE?
NAVRANGPURA?
AHMEDABAD
Appellant(s)
VERSUS
1 INDUBEN SURESHBHAI 2 MINOR SONIBEN
PARMAR SURESHBHAI PARMAR
RESD JITPUR? CLAIMANT NO. 1?
TAL MODASA? INDUBEN SURESHBHAI
DOST SABARKANTHA? PARMAR?
NOW DIST ARVALLI IS GUARDIAN AND NEXT
FRIEND OF MINOR?
RESD JITPUR?
TAL MODASA?
DOST SABARKANTHA?
NOW DIST ARVALLI
3 MINOR VIJAYBEN 4 MINOR GAYATRIBEN
SURESHBHAI PARMAR SURESHBHAI PARMAR
CLAIMANT NO. 1? CLAIMANT NO. 1?
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C/FA/17/2023 CONCILIATION ORDER DATED: 22/06/2024
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INDUBEN SURESHBHAI INDUBEN SURESHBHAI
PARMAR? PARMAR?
IS GUARDIAN AND NEXT IS GUARDIAN AND NEXT
FRIEND OF MINOR? FRIEND OF MINOR?
RESD JITPUR? RESD JITPUR?
TAL MODASA? TAL MODASA?
DOST SABARKANTHA? DOST SABARKANTHA?
NOW DIST ARVALLI NOW DIST ARVALLI
5 MINOR RAM SURESHBHAI 6 NATHAJI GALBAJI PARMAR
PARMAR RESD JITPUR?
CLAIMANT NO. 1? TAL MODASA?
INDUBEN SURESHBHAI DOST SABARKANTHA?
PARMAR? NOW DIST ARVALLI
IS GUARDIAN AND NEXT
FRIEND OF MINOR?
RESD JITPUR?
TAL MODASA?
DOST SABARKANTHA?
NOW DIST ARVALLI
7 SHANTABEN NATHAJI 8 VINUBHAI
PARMAR BHAYCHANDBHAI MOCHI
RESD JITPUR? RESD AT TINTOI?
TAL MODASA? TAL MODASA?
DOST SABARKANTHA? DIST SABARKANTHA
NOW DIST ARVALLI
9 HIRENKUMAR VINODBHAI
CHAUHAN MOCHI
RESD BAZAR?
TINTOI?
TAL MODSA?
DIST SABARKANTHA
Defendant(s)
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
DR. HARDIK K RAVAL(6366) for the Defendant(s) No. 8,9
NOTICE SERVED for the Defendant(s) No. 1,2,3,4,5,7
UNSERVED EXPIRED (N) for the Defendant(s) No. 6
==========================================================
The First Appeal filed under Section 173(1) of the Motor Vehicles
Act, 1988, against the judgment and award dated 22.11.2019
passed in M.A.C.P. No.1310/2013 (Old M.A.C.P. No.283 of 2009)
on the file of M.A.C.T (Main), Arvalli at Modasa partially allowing
NEUTRAL CITATION
C/FA/17/2023 CONCILIATION ORDER DATED: 22/06/2024
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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
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
FD), in favour of the claimant after due verification by way of
account payee cheque.
NEUTRAL CITATION
C/FA/17/2023 CONCILIATION ORDER DATED: 22/06/2024
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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
