Reliance General Insurance Company ... vs Harjindarsinh Motisinh Jat
2024 Latest Caselaw 5258 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Harjindarsinh Motisinh Jat on 22 June, 2024

                                                                                     NEUTRAL CITATION




C/FA/3028/2023                               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. 3028 of 2023


   1     RELIANCE GENERAL
         INSURANCE COMPANY
         LIMITED, SURAT
         THROUGH LEGAL CLAIMS
         DEPARTMENT, 3RD FLOOR,
         ZODIAC AVENUE, OPP
         MAYORS BUNGALOW,
         ABOVE SBI BANK, LAW
         GARDEN, NAVRANGPURA,
         AHMEDABAD

                                                                   Appellant(s)
                              VERSUS

   1     HARJINDARSINH MOTISINH         2    KULVANTSINGH RE.
         JAT                                 RANDHAVA
         AT RATAN TAARAN                     AT RATAN TAARAN
         TRAILER SERVICE, NH NO              TRAILER SERVICE, NH NO
         8, DHUMAD CHOWKADI,                 8, DHUMAD CHOWKADI,
         NEAR JAY RAMDEV                     NEAR JAY RAMDEV
         KATHIYAWADI HOTEL,                  KATHIYAWADI HOTEL,
         VADODARA                            VADODARA
   3     PRAFULABA W/O KIRITSINH        4    KIRITSINH DHIRUBHA
         DHIRUBHA GOHIL                      GOHIL
         LHS OF DECD. JAYDIPSINH             LHS OF DECD. JAYDIPSINH
         GOHIL, AT 142,                      GOHIL, AT 142,
         SAMRUDDHI PARK                      SAMRUDDHI PARK
         SOCIETY, KAMREJ CHAR                SOCIETY, KAMREJ CHAR


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                                                                                      NEUTRAL CITATION




C/FA/3028/2023                               CONCILIATION ORDER DATED: 22/06/2024

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         RASTA, KAMREJ, SURAT                RASTA, KAMREJ, SURAT
     5   MITABA KIRITSINH GOHIL
         LHS OF DECD. JAYDIPSINH
         GOHIL, AT 142,
         SAMRUDDHI PARK
         SOCIETY, KAMREJ CHAR
         RASTA, KAMREJ, SURAT

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

Appearance:

MASUMI V NANAVATY(9321) for the Appellant(s) No. 1 MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1

MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 3,4,5

========================================================== This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 05.04.2023 passed in M.A.C.P. No.812 of 2012 on the file of Motor Accident Claims Tribunal (Auxi.) at Surat, 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.

NEUTRAL CITATION

C/FA/3028/2023 CONCILIATION ORDER DATED: 22/06/2024

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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 KUMAR ALOK