[Cites 1, Cited by 0]
Gujarat High Court
New India Assurance Company Ltd vs Jayeshbhai Belabhai Patel on 14 March, 2026
NEUTRAL CITATION
C/FA/558/2019 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. 558 of 2019
1 NEW INDIA ASSURANCE
COMPANY LTD
THROUGH ITS REGIONAL
OFFICE 4TH FLOOR, LEGAL
CELL, POPULAR HOUSE,
ASHRAM ROAD,
AHMEDABAD
Appellant(s)
VERSUS
1 JAYESHBHAI BELABHAI 2 NIRUBEN W/O MAHESHBHAI
PATEL GAMARA L.H. OF THE
PO. MOGAR, TAL. DECD. MAHESHBHAI
JALALPORE, DIST. NAVSARI GAMARABHAI
RESIDING AT STREET NO.,
SHRINATHJI SOCIETY,
RAJKOT
3 MINOR KRISHNA 4 MINOR PARTH
MAHESHBHAI GAMARA MAHESHBHAI GAMARA
RESIDING AT STREET NO., RESIDING AT STREET NO.,
SHRINATHJI SOCIETY, SHRINATHJI SOCIETY,
RAJKOT RAJKOT
RESP. NO.3 AND 4 RESP. NO.3 AND 4
Page 1 of 3
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NEUTRAL CITATION
C/FA/558/2019 CONCILIATION ORDER DATED: 14/03/2026
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THROUGH THEIR MOTHER THROUGH THEIR MOTHER
AND GUARDIAN APPL. NO.2 AND GUARDIAN APPL. NO.2
NIRUBEN MAHESHBHAI NIRUBEN MAHESHBHAI
GAMARA GAMARA
5 JASUBEN RANABHAI
GAMARA
RESIDING AT STREET NO.,
SHRINATHJI SOCIETY,
RAJKOT
Defendant(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR. HEMAL SHAH(6960) for the Defendant(s) No. 2,3,4,5
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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disposed of as withdrawn.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 Since the appeal is withdrawn, the award amount, if any,
NEUTRAL CITATION
C/FA/558/2019 CONCILIATION ORDER DATED: 14/03/2026
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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 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)
CONCILIATOR
PD
