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Bajaj Allianz General Insurance ... vs Heirs Of Decd. Ranchhodbhai Jagabhai
2024 Latest Caselaw 5237 Guj

Citation : 2024 Latest Caselaw 5237 Guj
Judgement Date : 22 June, 2024

Gujarat High Court

Bajaj Allianz General Insurance ... vs Heirs Of Decd. Ranchhodbhai Jagabhai on 22 June, 2024

                                                                                        NEUTRAL CITATION




C/FA/2005/2012                                  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. 2005 of 2012


   1     BAJAJ ALLIANZ GENERAL
         INSURANCE COMPANY
         LIMITED
         204-206, TIME
         SQUAREC.G.ROAD,
         PARISHIMA
         COMPLEX,AHMEDABAD

                                                                      Appellant(s)
                                 VERSUS

   1     HEIRS OF DECD.                  1.1 JAGABHAI BHANABHAI
         RANCHHODBHAI JAGABHAI               MAKWANA
         ..                                  MITHAPUR,.TALUKA
                                             JAFRABAD
  1.2 SAMJUBEN JAGABHAI                   2 PRADIPBHAI BHIMABHAI
      MAKWANA                                PARMAR
      MITHAPUR,.TALUKA                       PIPLI,
      JAFRABAD                               TAL :KODINAR.JUNAGADH
   3 NATIONAL INSURANCE CO,               4 MAULIKBHAI VINUBHAI
      LTD                                    DOBARIA
      AMRELI.                                A/389,
                                             KAMALPARK,MATRUSHAKTI
                                             ROAD, L.H.ROAD,SURAT

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

Appearance:

NEUTRAL CITATION

C/FA/2005/2012 CONCILIATION ORDER DATED: 22/06/2024

undefined

MR DAKSHESH MEHTA(2430) for the Defendant(s) No. 3

MR.HIREN M MODI(3732) for the Defendant(s) No. 1.1,1.2 RULE SERVED for the Defendant(s) No. 1.1,1.2,2,3

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

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 24.02.2012 passed in M.A.C.P. No. 569/2011 on the file of Motor Accident Claims Tribunal (Auxi.) Rajula , 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.

5. Since the Appeal is withdrawn, the claimed amount, if, lying

NEUTRAL CITATION

C/FA/2005/2012 CONCILIATION ORDER DATED: 22/06/2024

undefined

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 / 6

 
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