National Insurance Company Ltd vs Iqbalbhai Ibrahimbhai Agora
2024 Latest Caselaw 5265 Guj

Gujarat High Court

National Insurance Company Ltd vs Iqbalbhai Ibrahimbhai Agora on 22 June, 2024

                                                                                     NEUTRAL CITATION




C/FA/3862/2014                               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. 3862 of 2014


   1     NATIONAL INSURANCE
         COMPANY LTD.
         HASUBHAI CHAMBER,
         ELLIS BRIDGE,AHMEDABAD
         6

                                                                   Appellant(s)
                              VERSUS

   1     IQBALBHAI IBRAHIMBHAI          2    RAMJIBHAI SANGABHAI KO
         AGORA                               PATEL
         AGATRAI, TA: KESHOD,                AT AND POST: KHICHA, TA:
         DIST: JUNAGADH                      SANAND,DIST:
                                             AHMEDABAD.
   3     DHIRUBHAI HARIBHAI
         PARMAR
         VANKAR VAS, NR. BUS
         STAND, AT AND POST AND
         TA: SANANDDIST:
         AHMEDABAD.

                                                                  Defendant(s)
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Appearance:

MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1

MR MAKBUL I MANSURI(2694) for the Defendant(s) No. 3

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NEUTRAL CITATION

C/FA/3862/2014 CONCILIATION ORDER DATED: 22/06/2024

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This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 25.07.2014 passed in M.A.C.P. No. 381/2005 on the file of Motor Accident Claims Tribunal (Auxi.), Ahmedabad (Rural), 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/3862/2014 CONCILIATION ORDER DATED: 22/06/2024

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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 / 20