Gujarat High Court
Reliance General Ins Co Ltd vs Geetaben Wd/O Rameshbhai Maganbhai ... on 22 June, 2024
NEUTRAL CITATION
C/FA/3256/2021 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. 3256 of 2021
1 RELIANCE GENERAL INS CO
LTD
THROUGH AUTHORISED
SIGNATORY, OFFICE AT
3RD FLOOR, ZODIAC
AVENUE, OPP. MAYOR
BUNGALOW, NEW LAW
GARDEN, NAVRANGPURA,
AHMEDABAD
Appellant(s)
VERSUS
1 GEETABEN WD/O 2 MINOR JANABEN
RAMESHBHAI MAGANBHAI RAMESHBHAI HARIJAN
HARIJAN BEING MINOR
AT HARIJAN VAS, AT AND REPRESENTED THROUGH
POST PADRA, TAL. NO 1 MOTHER GEETABEN
TARAPUR, DIST. ANAND WD/O RAMESHBHAI
MAGANBHAI HARIJAN, AT
HARIJAN VAS, AT AND
POST PADRA, TAL.
TARAPUR, DIST. ANAND
3 MINOR UMIYABEN 4 MINOR CHANDRESH
RAMESHBHAI HARIJAN RAMESHBHAI HARIJAN
BEING MINOR BEING MINOR
REPRESENTED THROUGH REPRESENTED THROUGH
NO 1 MOTHER GEETABEN NO 1 MOTHER GEETABEN
WD/O RAMESHBHAI WD/O RAMESHBHAI
Page 1 of 3
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NEUTRAL CITATION
C/FA/3256/2021 CONCILIATION ORDER DATED: 22/06/2024
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MAGANBHAI HARIJAN, AT MAGANBHAI HARIJAN, AT
HARIJAN VAS, AT AND HARIJAN VAS, AT AND
POST PADRA, TAL. POST PADRA, TAL.
TARAPUR, DIST. ANAND TARAPUR, DIST. ANAND
5 LALITABEN MAGANBHAI 6 AFZAL KASAM PATANI
HARIJAN AT KHODIYARNAGAR, ST 4
AT HARIJAN VAS, AT AND WORKSHOP, GONDAL
POST PADRA, TAL. ROAD, RAJKOT
TARAPUR, DIST. ANAND
7 KASAMBHAI SUMERBHAI 8 MAHINDRA GAS AND
PATANI TRANSMISSION PVT. LTD.
AT KHODIYARNAGAR, ST 4 AT PLOT NO 31-34,
WORKSHOP, GONDAL SHAHPURA, TAL. KOTDA
ROAD, RAJKOT SAGANI, DIST. RAJKOT
Defendant(s)
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
RULE NOT RECD BACK for the Defendant(s) No. 2,3,4,5
RULE SERVED for the Defendant(s) No. 6,7,8
==========================================================
This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 4.06.2021 passed in M.A.C.P.
No. 90/2016 on the file of learned Motor Accident Claims Tribunal (Main)
Bharuch, 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/3256/2021 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 / 102
