[Cites 1, Cited by 0]
Gujarat High Court
Reliance General Insurance Company ... vs Govindbhai Pratapbhai Patil on 14 March, 2026
NEUTRAL CITATION
C/FA/1941/2024 CONCILIATION ORDER DATED: 14/03/2026
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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 14TH DAY OF MARCH, 2026
CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE D. M. VYAS
AND
CONCILIATOR - MR. APURVA SHARAD
VAKIL (LD. DESIGNATED SENIOR
ADVOCATE)
R/FIRST APPEAL NO. 1941 of 2024
1 RELIANCE GENERAL
INSURANCE COMPANY
LIMITED SURAT
THROUGH ITS LEGAL
CLAIMS DEPARTMENT ,
3RD FLOOR, ZODIAC
AVENUE , OPP. MAYORS
BUNGALOW , ABOVE SBI
BANK, LAW GARDEN ,
NAVRANGPURA ,
AHMEDABAD 380 009
Appellant(s)
VERSUS
1 GOVINDBHAI PRATAPBHAI 2 VIJAYBHAI ARVINDBHAI
PATIL GANDHI
AT SHANTINAGAR DIGAS , TA KAMREJ, DIST.
NARANBHAIS ROOM , SURAT
KADODARA , TA PALSANA ,
DIST. SURAT
3 KIRAN RAJENDRAKUMAR 4 PYIYANSHA VASUDEV
BIHANI SADANI
L H OF DECD. L H OF DECD.
KAMLESHBHAI KUNJBIHARI KAMLESHBHAI KUNJBIHARI
CHITTLANGIA CHITTLANGIA
RES. AT RAVIASHISH RES. AT RAVIASHISH
APARTMENT , DUMBHAL, APARTMENT , DUMBHAL,
SURAT SURAT
Page 1 of 3
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NEUTRAL CITATION
C/FA/1941/2024 CONCILIATION ORDER DATED: 14/03/2026
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5 KRISHNA RAJENDRA BIHANI 6 JANKIDEVI KUNJBIHARI
L H OF DECD. CHITTLANGIA (DELETED)
KAMLESHBHAI KUNJBIHARI L H OF DECD.
CHITTLANGIA KAMLESHBHAI KUNJBIHARI
CHITTLANGIA
RES. AT RAVIASHISH
APARTMENT , DUMBHAL, RES. AT RAVIASHISH
SURAT APARTMENT , DUMBHAL,
SURAT
Defendant(s)
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Appearance:
MASUMI V NANAVATY(9321) for the Appellant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR DEVARSH P PANDYA(12986) for the Defendant(s) No. 2
MS DISHA N NANAVATY(2957) for the Defendant(s) No. 3,4,5
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CONCILIATION ORDER
1. With the consent of the parties, this matter was taken up
for hearing in the Lok Adalat.
2. Learned advocate for the appellant has tendered
withdrawal pursis which is taken on record. He seeks
permission to withdraw the appeal as per the pursis.
3. Permission as prayed for is granted. In view of the pursis
submitted by learned advocate for the appellant, this appeal
stands disposed of as withdrawn. Connected civil application,
if any, shall stand disposed of.
4. Since the appeal is withdrawn, the award amount, if any,
lying with the bank in the form of FDs/ lying either with the
Tribunal or with the Nazir Branch of the Tribunal may be
NEUTRAL CITATION
C/FA/1941/2024 CONCILIATION ORDER DATED: 14/03/2026
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disbursed in favour of the claimant/s after due verification by
way of RTGS.
5. Necessary Court fees, if any, be refunded to the
appellant, as per the provisions of Section 21(1) of the Legal
Services Authority Act, 1987.
6. The order passed in this appeal shall not be treated as
precedent in any other matter including any case arising out
of the same incident.
7. The Registry is directed to transmit the record and
proceedings to the Tribunal forthwith, if any.
(D. M. VYAS, J)
CONCILIATOR
(A. S. VAKIL, SENIOR ADVOCATE)
CONCILIATOR
ILA
