Gujarat High Court
Reliance General Insurance Co Ltd vs Rajiyabibi Lalumiya Malek on 22 June, 2024
NEUTRAL CITATION
C/FA/2412/2021 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. 2412 of 2021
1 RELIANCE GENERAL
INSURANCE CO LTD
1ST FLOOR, ZODIAC
AVENUE, OPP MAYOR
BUNGLOWS, LAW GARDEN,
AHMEDABAD
Appellant(s)
VERSUS
1 RAJIYABIBI LALUMIYA 2 MOINBHAI LALUMIYA
MALEK MALEK
LEGAL HEIRS OF DECD. LEGAL HEIRS OF DECD.
LALUMIYA KASAMMIYA LALUMIYA KASAMMIYA
MALEK? MALEK?
RES AT PARABIYA, TAL RES AT PARABIYA, TAL
BALASINOR, DIST KHEDA BALASINOR, DIST KHEDA
3 RUBINABANU LALUMIYA 4 ASHIKBHAI LALUMIYA
MALEK MALEK
LEGAL HEIRS OF DECD. LEGAL HEIRS OF DECD.
LALUMIYA KASAMMIYA LALUMIYA KASAMMIYA
MALEK? MALEK?
RES AT PARABIYA, TAL RES AT PARABIYA, TAL
BALASINOR, DIST KHEDA BALASINOR, DIST KHEDA
5 HALIMABIBI KASAMMIYA 6 SUGRAM KANTIBHAI
MALEK CHHARA
LEGAL HEIRS OF DECD. RES AT PRICOLONY,
LALUMIYA KASAMMIYA CHHARANAGAR,
MALEK? KRISHNANAGAR,
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NEUTRAL CITATION
C/FA/2412/2021 CONCILIATION ORDER DATED: 22/06/2024
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RES AT PARABIYA, TAL AHMEDABAD
BALASINOR, DIST KHEDA
7 SUMITRABEN PAVANSINH 8 DILIP BUILDCON LTD.
BAKALIYA OFFICE AT TIMBA, TAL.
RES AT C/O 248, GODHRA, DIST
LAKSHMINAGAR, PANCHMAHALS
SIMTODIYAFALIYU, DAHOD,
DIST PANCHMAHALS
9 ORIENTAL INSURANCE CO.
LTD.
4TH FLOOR, TRIMURTI
COMPLEX, STATION ROAD,
NADIAD?
NOTICE SERVED AT 3RD
FLOOR, NAVJEEVAN TRUST
BUILDING, B/G GUJARAT
VIDYAPEETH ASHRAM
ROAD, AHMEDABAD
Defendant(s)
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3,4,5
RULE SERVED for the Defendant(s) No. 7,9
RULE UNSERVED for the Defendant(s) No. 6,8
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This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 18.02.2021 passed in M.A.C.P.
No. 1249/2016 on the file of learned Motor Accident Claims Tribunal (Auxi.),
Kheda at Nadiad, 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
NEUTRAL CITATION
C/FA/2412/2021 CONCILIATION ORDER DATED: 22/06/2024
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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
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
