Gujarat High Court
Reliance General Insurance Company Ltd vs Laliben Wd/O Chandubhai Jashvantbhai, ... on 22 June, 2024
NEUTRAL CITATION
C/FA/2896/2021 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. 2896 of 2021
1 RELIANCE GENERAL
INSURANCE COMPANY LTD.
AT GURUKRUPA COMPLEX,
GODHRA, DISTRICT
PANCHMAHAL
Appellant(s)
VERSUS
1 LALIBEN WD/O 2 MINOR PANKAJ
CHANDUBHAI CHANDUBHAI VAGADIYA
JASHVANTBHAI, LH OF LH OF DECD CHANDUBHAI
DECD CHANDUBHAI JASHVANTBHAI VAGADIYA
JASHVANTBHAI VAGADIYA THROU NEXT FRIEND AND
RESD AT KADVA BARIYA NI MOTHER LALIBEN WD/O
MUVADI, TALUKA KADANA, CHANDUBHAI
DISTRICT PANCHMAHAL JASHVANTBHAI?
RESD AT KADVA BARIYA NI
MUVADI, TALUKA KADANA,
DISTRICT PANCHMAHAL
3 MINOR NITIN CHANDUBHAI 4 JASHVANTBHAI BHURABHAI
VAGADIYA LH OF DECD VAGADIYA LH OF DECD
CHANDUBHAI CHANDUBHAI
JASHVANTBHAI VAGADIYA JASHVANTBHAI VAGADIYA
THROU NEXT FRIEND AND RESD AT KADVA BARIYA NI
MOTHER LALIBEN WD/O MUVADI, TALUKA KADANA,
CHANDUBHAI DISTRICT PANCHMAHAL
JASHVANTBHAI?
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NEUTRAL CITATION
C/FA/2896/2021 CONCILIATION ORDER DATED: 22/06/2024
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RESD AT KADVA BARIYA NI
MUVADI, TALUKA KADANA,
DISTRICT PANCHMAHAL
5 AMBABEN JASHVANTBHAI 6 BARIA HARISHBHAI
VAGADIYA LH OF DECD SHANKARBHAI
CHANDUBHAI RESD AT KADVA BARIYA NI
JASHVANTBHAI VAGADIYA MUVADI, TALUKA KADANA,
RESD AT KADVA BARIYA NI DISTRICT PANCHMAHAL
MUVADI, TALUKA KADANA,
DISTRICT PANCHMAHAL
7 MAHETABSINH
VAKHATSINH PUVAR
RESD AT NADISAR, TALUKA
GODHRA, DISTRICT
PANCHMAHAL
Defendant(s)
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
MR PARTHIV A BHATT(5331) for the Defendant(s) No. 1,2,3,4,5
RULE SERVED for the Defendant(s) No. 6,7
==========================================================
This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 4.10.2019 passed in M.A.C.P.
No. 2010/2017 (Old MACP No. 211/2012) on the file of learned Motor
Accident Claims Tribunal (Auxi.) Mahisagar at Lunawada, 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
NEUTRAL CITATION
C/FA/2896/2021 CONCILIATION ORDER DATED: 22/06/2024
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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 / 100
