Icici Lombard General Insurance ... vs Indiraben Widow Of Krishnanbhai ...
2024 Latest Caselaw 5233 Guj

Gujarat High Court

Icici Lombard General Insurance ... vs Indiraben Widow Of Krishnanbhai ... on 22 June, 2024

                                                                                     NEUTRAL CITATION




C/FA/3325/2017                               CONCILIATION ORDER DATED: 22/06/2024

                                                                                     undefined




  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. 3325 of 2017


   1     ICICI LOMBARD GENERAL
         INSURANCE COMPANY LTD
         HAVING ITS HEAD OFFICE
         AT : ZENITH HOUSE,
         KESHAVRAO KHADYE
         MARG,MAHALAXMI,
         MUMBAI-400034, AND
         HAVING ITS AHMEDABAD
         OFFICE AT 307, ZODIAC
         SQUARE,OPP.
         GURUDWARA,
         S.G.HIGHWAY, BODAKDEV,
         AHMEDABAD-3800549

                                                                   Appellant(s)
                              VERSUS

   1     INDIRABEN WIDOW OF             2    GOKUL KRISHNANBHAI
         KRISHNANBHAI BALGURU                KONDA REDDY
         KONDA REDDY                         14, KARMBHUMI SOCIETY,
         14, KARMBHUMI SOCIETY,              NEAR SHANAT RANNA
         NEAR SHANAT RANNA                   SCHOOL, HIGHWAY
         SCHOOL, HIGHWAY                     ROAD,KALOL,
         ROAD,KALOL,                         DIST.GANDHINAGAR
         DIST.GANDHINAGAR
   3     AJAY AHEMAD
         ABDULKADAR SHAIKH
         7/10/22, UNDO VAS,
         TAL.KALOL,


                               Page 1 of 3

                                                        Downloaded on : Fri Jul 12 21:12:53 IST 2024
                                                                                          NEUTRAL CITATION




C/FA/3325/2017                                   CONCILIATION ORDER DATED: 22/06/2024

                                                                                         undefined




         DIST.GANDHINAGAR

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

Appearance:

MR SUNIL B PARIKH(582) for the Appellant(s) No. 1 MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2

==========================================================

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 30.06.2017 passed in M.A.C.P. No. 324/2012 (Old No. 43/2012) on the file of Motor Accident Claims Tribunal (Auxi.) Kalol District Gandhinagar, 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. 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.

NEUTRAL CITATION

C/FA/3325/2017 CONCILIATION ORDER DATED: 22/06/2024

undefined

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.

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 / 34