[Cites 1, Cited by 0]
Gujarat High Court
Reliance General Insurance Company ... vs Vanzara Mohanji Naraji on 14 March, 2026
NEUTRAL CITATION
C/FA/1097/2018 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. 1097 of 2018
1 RELIANCE GENERAL
INSURANCE COMPANY
LIMITED
ZODIAC AVENUE 3RD
FLOOR, NR. MAYORS
BUNGALOWS,
NAVRANGPURA,
AHMEDABAD
Appellant(s)
VERSUS
1 VANZARA MOHANJI NARAJI 2 BHIMAJI KALUJI VANZARA
RES. OF OM NAGAR RES. OF 69, SECTOR 2,
SABARMATI, AHMEDABAD 5 NIRNAYNAGAR
CHANDLODIYA,
AHMEDABAD 382481
3 KAMINIBEN KALPESHBHAI 4 HETUL KALPESHBHAI
BHAVSAR WIDOW OF BHAVSAR SON OF THE
KALPESHBHAI GOVINDBHAI DECEASED
BHAVSAR RES. 15, SHIVAM
RES. 15, SHIVAM TENEMENT K.K.NAGAR
TENEMENT K.K.NAGAR CHAR RASTA, GHATLODIYA,
CHAR RASTA, GHATLODIYA, AHMEDABAD-380061
AHMEDABAD-380061
5 MINOR DHRUV 6 GOVINDBHAI TRIKAMLAL
KALPESHBHAI BHAVSAR BHAVSAR FATHER OF THE
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NEUTRAL CITATION
C/FA/1097/2018 CONCILIATION ORDER DATED: 14/03/2026
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SON OF THE DECEASED DECEASED
RES. 15, SHIVAM RES. 15, SHIVAM
TENEMENT K.K.NAGAR TENEMENT K.K.NAGAR
CHAR RASTA, GHATLODIYA, CHAR RASTA, GHATLODIYA,
AHMEDABAD-380061 AHMEDABAD-380061
RES. NO. 5 BEING MINOR
THROUGH RES. NO.3
7 SAVITABEN GOVINDBHAI
BHAVSAR MOTHER OF THE
DECEASED
RES. 15, SHIVAM
TENEMENT K.K.NAGAR
CHAR RASTA, GHATLODIYA,
AHMEDABAD-380061
Defendant(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR BM MANGUKIYA(437) for the Defendant(s) No. 3,4,5,6,7
MS BELA A PRAJAPATI(1946) for the Defendant(s) No. 3,4,5,6,7
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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disposed of as withdrawn.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
NEUTRAL CITATION
C/FA/1097/2018 CONCILIATION ORDER DATED: 14/03/2026
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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 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
