Gujarat High Court
Daxaben Kabhaybhai Bariya vs Rameshbhai Chimanbhai Vasava on 22 June, 2024
NEUTRAL CITATION
C/FA/341/2024 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. 341 of 2024
1 DAXABEN KABHAYBHAI 2 SUNILBHAI KABHAYBHAI
BARIYA BARIYA
L H OF DECD. KABHAYBHAI L H OF DECD. KABHAYBHAI
KODARBHAI BARIYA? KODARBHAI BARIYA?
? ?
AT SOMPURA , POST AT SOMPURA , POST
BUJATHA , TA DABHOI , BUJATHA , TA DABHOI ,
DIST. VADODARA DIST. VADODARA
3 MINOR YUVRAJKUMAR 4 SUKHIBEN KODARBHAI
KABHAYBHAI BARIYA BARIYA
L H OF DECD. KABHAYBHAI L H OF DECD. KABHAYBHAI
KODARBHAI BARIYA? KODARBHAI BARIYA?
? ?
THROUGH HIS NATURAL AT SOMPURA , POST
GUARDIAN AND MOTHER BUJATHA , TA DABHOI ,
THE APPELLANT NO. 1 , DIST. VADODARA
DAXABEN KABHAYBHAI
BARIYA?
?
AT SOMPURA , POST
BUJATHA , TA DABHOI ,
DIST. VADODARA
Appellant(s)
VERSUS
1 RAMESHBHAI CHIMANBHAI 2 UPENDRAKUMAR
VASAVA NARSINHBHAI BARIYA
116, HIMMATNAGAR B/H 170, HARIOMNAGAR ,
Page 1 of 3
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NEUTRAL CITATION
C/FA/341/2024 CONCILIATION ORDER DATED: 22/06/2024
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WINDSOR , MAKARPURA , NEAR SAIBABA TEMPLE ,
VADODARA DANTESHWAR ,
PRATAPNAGAR,
VADODARA
3 ICICI LOMBARD GENERAL
INSURANCE CO. LTD.
AT LAND MARK BUILDING ,
RACECOURSE CIRCLE ,
VADODARA
Defendant(s)
==========================================================
Appearance:
MR.HIREN M MODI(3732) for the Appellant(s) No. 1,2,3,4
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 1,2
==========================================================
This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 18.10.2022 passed in M.A.C.P.
No. 203/2020 (Old No. 444/2019) on the file of Motor Accident Claims
Tribunal (Auxi.) & 3rd Additional District Judge, Vadodara, at Dabhoi, 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 Mr. Hiren
Modi and Learned Advocate appearing for Respondent No.3 - ICICI
Lombard General Insurance Co. Ltd. Mr. Rathin Raval have
tendered a Joint Settlement Purshis dated 22.06.2024.
2. In the Settlement Purshis, the Respondent No. 3 - ICICI
Lombard General Insurance Co. Ltd., has agreed to pay Rs.
NEUTRAL CITATION
C/FA/341/2024 CONCILIATION ORDER DATED: 22/06/2024
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8,00,000/- inclusive of interest and costs to the original claimants in
full and final settlement.
3. The Settlement Purshis on behalf of Respondent No.3 is
directed to be taken on record.
4. It has been agreed by the insurance company that the agreed
amount shall be deposited with the Tribunal within a period of 3
months. Once the amount is deposited, the appellants, i.e. the
original claimants will be entitled to withdraw the amount. The
amount shall be paid to the appellants-original claimants by
Account Payee Cheque, after due verification.
5. It is needless to clarify that the settlement is purely based
upon the exceptional facts and circumstances and the same shall
not be treated as precedent or it shall not be referred/used
anywhere in any form or any manner by either side and it shall not
affect any other proceedings or alike proceedings pending before
any Tribunal/Authority or any Court including the High Court in
any manner.
6. In view of the aforementioned Settlement Purshis, the appeal
stands disposed of. R&P received, if any, shall be remitted back to
the Tribunal concerned forthwith.
(M. R. MENGDEY,J)
CONCILIATOR
(ASIM PANDYA, SENIOR ADVOCATE)
CONCILIATOR
J.N.W / 143
