Reliance General Insurance Company ... vs Majidkhan Jamalkhan
2024 Latest Caselaw 5252 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Majidkhan Jamalkhan on 22 June, 2024

                                                                                         NEUTRAL CITATION




 C/FA/58/2022                                   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. 58 of 2022


   1     RELIANCE GENERAL
         INSURANCE COMPANY
         LIMITED
         GANDHIDHAM KACHCHH?
         ANOTHER ADD 3RD FLOOR
         ?
         ZODIAC AVENUE ?
         OPP MAYORS BUNGALOW ?
         LAW GARDEN AHMEDABAD

                                                                       Appellant(s)
                                 VERSUS

   1     MAJIDKHAN JAMALKHAN               2    BHARAT SHAMJIBHAI
         R/O ORIGINALLY VILL                    VERCHAND
         BODHEVA?                               R/O NR TEMPLE ?
         POST BHILIANI?                         VILL RATNAL?
         DIST JESALMER RAJASTHAN                TAL ANJAR
         345025?
         AT PRESENT ?
         R/O VILL SUKHPAR?
         TAL BHUJ

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

Appearance:

MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1 NISHIT A BHALODI(9597) for the Defendant(s) No. 1

NEUTRAL CITATION

C/FA/58/2022 CONCILIATION ORDER DATED: 22/06/2024

undefined

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

This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 4.08.2021 passed in M.A.C.P. No. 194/2017 on the file of learned Motor Accident Claims Tribunal (Auxi.) Bhuj - Kachchh, 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 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

NEUTRAL CITATION

C/FA/58/2022 CONCILIATION ORDER DATED: 22/06/2024

undefined

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 / 109