Gujarat High Court
Icici Lombard General Insurance ... vs Tintoiya Yasminben Alias Asmin ... on 22 June, 2024
NEUTRAL CITATION
C/FA/1995/2021 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. 1995 of 2021
1 ICICI LOMBARD GENERAL
INSURANCE COMPANY
LIMITED
2ND LANDMARK BUILDING,
RACECOURSE CIRCLE,
VADODARA 7?
AHMEDABAD ADD 307 309,
3RD FLOOR, ZODIAC
SQUARE, ABOVE VISHAL
MEGA MART, OPP
GURUDWARA, S.G.
HIGHWAY, AHMEDABAD
Appellant(s)
VERSUS
1 TINTOIYA YASMINBEN 2 TINTOIYA SAMIRA
ALIAS ASMIN ILIYASBHAI ILIYASHUSEN
RESD TINTOI, DARJI FALI, RESD TINTOI, DARJI FALI,
TAL MODASA, DIST TAL MODASA, DIST
ARVALLI ARVALLI
3 MINOR TINTOIYA MASUM 4 MINOR TINTOIYA MOIN
ILIYASHUSEN ILIYASHUSEN
THROU GUARDIAN, THROU GUARDIAN,
TINTOIYA YASMINBEN TINTOIYA YASMINBEN
ALIAS ASMIN ILIYASBHAI? ALIAS ASMIN ILIYASBHAI?
RESD TINTOI, DARJI FALI, RESD TINTOI, DARJI FALI,
TAL MODASA, DIST TAL MODASA, DIST
ARVALLI ARVALLI
5 KASAMBHAI GAFURBHAI 6 SHAKINABEN KASAMBHAI
TINTOIYA DELETED TINTOIYA
Page 1 of 3
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NEUTRAL CITATION
C/FA/1995/2021 CONCILIATION ORDER DATED: 22/06/2024
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DELETED PURSUANT TO RESD TINTOI, DARJI FALI,
ORDER BELOW EX 43? TAL MODASA, DIST
RESD TINTOI, DARJI FALI, ARVALLI
TAL MODASA, DIST
ARVALLI
7 MARIYAMBEN KASAMBHAI 8 ARJUN S/O DAULAT
TINTOIYA TATKARA
RESD TINTOI, DARJI FALI, RESD 62, MATA RAMABAI
TAL MODASA, DIST ANBEDKAR NAGAR, H
ARVALLI WARD, DRE MOSES ROAD,
WORLI, MUMBAI 400018
9 KISHOR BRAMHAJI MUDRAS
RESD ROOM NO. 13, 6/B,
NAVRATNA CHS PLOT NO.
45, SECTOR 8, SANPADA,
NAVI MUMBAI DIST THANE
400705
Defendant(s)
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
MR R.K.MANSURI(3205) for the Defendant(s) No. 1,2,6,7
RULE SERVED for the Defendant(s) No. 3,4
RULE UNSERVED for the Defendant(s) No. 8,9
==========================================================
This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 22.03.2021 passed in M.A.C.P.
No. 1078/2015 on the file of MACT (Main) Arvalli at Modasa 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
NEUTRAL CITATION
C/FA/1995/2021 CONCILIATION ORDER DATED: 22/06/2024
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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.
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 / 117
