United India Insurance Company ... vs Mustkinkhan Mahemudkhan Pathan
2026 Latest Caselaw 1221 Guj

Gujarat High Court

United India Insurance Company ... vs Mustkinkhan Mahemudkhan Pathan on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                        C/FA/843/2026                                       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. 843 of 2026
                                                             With
                                         CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                               In R/FIRST APPEAL NO. 843 of 2026

                           1     UNITED INDIA INSURANCE
                                 COMPANY LIMITED, ANAND
                                 THROUGH ITS REGIONAL
                                 OFFICE
                                 SURAJ PLAZA II 5TH FLOOR
                                 SAYAJI GUNJ VADODARA

                                                                                                  Appellant(s)
                                                              VERSUS

                           1     MUSTKINKHAN                           2    OWNER OF RIXA
                                 MAHEMUDKHAN PATHAN                         (DELETED)
                                 AT AKBARPUR AT                             DELETED
                                 KHAMBHAT
                                 DIST ANAND
                           3     MANIBEN SOMABHAI                      4    NAGINBHAI SOMABHAI
                                 KHARVA                                     KHARVA
                                 LEGAL HEIR OF DECEASED                     LEGAL HEIR OF DECEASED
                                 SOMABHAI PARBHUDAS                         SOMABHAI PARBHUDAS
                                 KHARVA                                     KHARVA
                                 AT MACHIPURA                               AT MACHIPURA
                                 GANESH SOCIETY                             GANESH SOCIETY
                                 KHAMBHAT                                   KHAMBHAT
                           5     HARKISHAN SOMABHAI                    6    DINESHBHAI SOMABHAI
                                 KHARVA                                     KHARVA
                                 LEGAL HEIR OF DECEASED                     LEGAL HEIR OF DECEASED
                                 SOMABHAI PARBHUDAS                         SOMABHAI PARBHUDAS


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                                                                                                                     NEUTRAL CITATION




                        C/FA/843/2026                                        CONCILIATION ORDER DATED: 14/03/2026

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                                 KHARVA                                      KHARVA
                                 AT MACHIPURA                                AT MACHIPURA
                                 GANESH SOCIETY                              GANESH SOCIETY
                                 KHAMBHAT                                    KHAMBHAT

                                                                                                  Defendant(s)
                       ==========================================================

Appearance:

MASUMI V NANAVATY(9321) for the Appellant(s) No. 1 MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1 MR H M SHAH(3997) for the Defendant(s) No. 3,4,5,6 ==========================================================

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 disbursed in favour of the claimant/s after due verification by way of RTGS.

5. Necessary Court fees, if any, be refunded to the

NEUTRAL CITATION

C/FA/843/2026 CONCILIATION ORDER DATED: 14/03/2026

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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