Reliance General Insurance Co.Ltd vs Narendrasinh Udesinh Parmar
2024 Latest Caselaw 5229 Guj

Gujarat High Court

Reliance General Insurance Co.Ltd vs Narendrasinh Udesinh Parmar on 22 June, 2024

                                                                                     NEUTRAL CITATION




C/FA/2332/2020                               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. 2332 of 2020


   1     RELIANCE GENERAL
         INSURANCE CO.LTD.
         1ST FLOOR, ZODIAC
         AVENUE, OPP MAYOR
         BUNGLOWS, LAW GARDEN,
         AHMEDABAD

                                                                   Appellant(s)
                               VERSUS

   1     NARENDRASINH UDESINH           2    KRISHNABA
         PARMAR                              NARENDRASINH PARMAR
         RES AT SHRIRANG                     RES AT SHRIRANG
         SOCIETY, CHITAL ROAD,               SOCIETY, CHITAL ROAD,
         AMRELI?                             AMRELI?
         LEGAL HEIRS OF DECD.                LEGAL HEIRS OF DECD.
         AKSHAYRAJSINH                       AKSHAYRAJSINH
         NARENDRASINH PARMAR                 NARENDRASINH PARMAR
   3     ABDULBHAI ABEDBHAI             4    RAJAKBHAI TAIYABBHAI
         SHEIKH                              DODHIYA
         RES PATHAN SHERI,                   RES KHODIYAR PLOT,
         SAVARKUNDALA, DIST                  LODHIKA, DIST RAJKOT
         AMRELI

                                                                  Defendant(s)
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Appearance:

MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1

NEUTRAL CITATION

C/FA/2332/2020 CONCILIATION ORDER DATED: 22/06/2024

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MR NEERAJ SONI(3433) for the Defendant(s) No. 1,2

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This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated passed in M.A.C.P. No. 34/2016 on the file of learned Motor Accident Claims Tribunal (Auxiliary) Amreli 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

1. Mr. Vibhuti Nanavati, learned advocate appearing for the appellant has tendered Withdrawal Purshis dated 22.06.2024, 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

NEUTRAL CITATION

C/FA/2332/2020 CONCILIATION ORDER DATED: 22/06/2024

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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.

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 J.N.W / 85