Reliance General Insurance Company ... vs Kulvantsingh Re. Randhava
2024 Latest Caselaw 5260 Guj

Gujarat High Court

Reliance General Insurance Company ... vs Kulvantsingh Re. Randhava on 22 June, 2024

                                                                                     NEUTRAL CITATION




C/FA/3029/2023                               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. 3029 of 2023


   1     RELIANCE GENERAL
         INSURANCE COMPANY
         LIMITED, SURAT
         THROUGH ITS LEGAL
         CLAIMS DEPARTMENT 3RD
         FLOOR , ZODIAC AVENUE,
         OPP. MAYOR'S
         BUNGALOW , ABOVE SBI
         BANK , LAW GARDEN ,
         NAVRANGPURA ,
         AHMEDABAD 380 009

                                                                   Appellant(s)
                              VERSUS

   1  KULVANTSINGH RE.                  2    JAYDIPSINH GOHIL DIED
      RANDHAVA                               THROUGH LHS
      TARAN TARAN TRAILER                    THROUGH LHS
      SERVICE , N.H NO. 8,
      DHUMAD CHOWKADI,
      NEAR JAY RAMDEV
      KATHIYAWADI HOTEL ,
      VADODARA 390011
  2.1 KIRITSINH DHIRUBHA               2.2 PRAFULABA W/O KIRITSINH
      GOHIL                                DHIRUBHA GOHIL
      142, SAMRUDDHI PARK                  142, SAMRUDDHI PARK
      SOCIETY , KAMREJ CHAR                SOCIETY , KAMREJ CHAR
      RASTA , KAMREJ , DIST.               RASTA , KAMREJ , DIST.


                               Page 1 of 4

                                                        Downloaded on : Fri Jul 12 21:12:46 IST 2024
                                                                                      NEUTRAL CITATION




C/FA/3029/2023                               CONCILIATION ORDER DATED: 22/06/2024

                                                                                     undefined




         SURAT                               SURAT
     3   NATIONAL INSURANCE CO.         4    JIGHNASABA W/O
         LTD.                                PARAKMRASINH AJITSINH
         GODAVARI BHAVAN ,                   JADEJA
         ABOVE HANDLOOM                      POLICE LINE , VILLAGE
         HOUSE, CHOWK SHERI ,                KOSAMBA , TA MANGROL ,
         NANPURA , SURAT 395001              DIST. SURAT
     5   PARAGRAMSINH AJITSINH
         JADEJA
         POLICE LINE , VILLAGE
         KOSAMBA , TA MANGROL ,
         DIST. 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. 4,5 MR TANMAY B KARIA(6833) for the Defendant(s) No. 3 RULE SERVED for the Defendant(s) No. 1,2.1,2.2 ==========================================================

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.826 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.

NEUTRAL CITATION

C/FA/3029/2023 CONCILIATION ORDER DATED: 22/06/2024

undefined

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 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

NEUTRAL CITATION

C/FA/3029/2023 CONCILIATION ORDER DATED: 22/06/2024

undefined

(ASIM PANDYA, SENIOR ADVOCATE) CONCILIATOR KUMAR ALOK