United India Insurance Company Limited vs Laxmiben Ghanshyambhai (Deleted)
2026 Latest Caselaw 1233 Guj

Gujarat High Court

United India Insurance Company Limited vs Laxmiben Ghanshyambhai (Deleted) on 14 March, 2026

                                                                                                                  NEUTRAL CITATION




                       C/FA/3283/2017                                       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. 3283 of 2017


                          1     UNITED INDIA INSURANCE
                                COMPANY LIMITED.
                                ADD. : NAVAPARA, KAVERI
                                COMPLES,
                                BHAVNAGARTHROUGH ITS
                                REGIONAL OFFICE,
                                AHMEDABAD

                                                                                                   Appellant(s)
                                                              VERSUS

                          1     LAXMIBEN                               2    MINOR VANRAJ
                                GHANSHYAMBHAI                               GHANSHYAMBHAI
                                (DELETED)                                   HEIRS OF DECD.
                                HEIRS OF DECD.                              GHANSHYAMBHAI
                                GHANSHYAMBHAI                               HEMUBHAIRESI. AT
                                HEMUBHAIRESI. AT                            KATARIYA, TAL. :
                                KATARIYA, TAL. LIMBDI                       LIMBDIAPPLICANT NO.5 IS
                                                                            THE GUARDIAN OF THE
                                                                            APPLICANT NO.2 AND 3
                          3     MINOR JYOTSHNABEN                      4    MINOR VARSHA
                                GHANSHYAMBHAI                               GHANSHYAMBHAI
                                HEIRS OF DECD.                              HEIRS OF DECD.
                                GHANSHYAMBHAI                               GHANSHYAMBHAI



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                                                                                                                   NEUTRAL CITATION




                       C/FA/3283/2017                                       CONCILIATION ORDER DATED: 14/03/2026

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                                HEMUBHAIRESI. AT                            HEMUBHAIRESI. AT
                                KATARIYA, TAL. :                            KATARIYA, TAL. :
                                LIMBDIAPPLICANT NO.5 IS                     LIMBDILAXMIBEN IS THE
                                THE GUARDIAN OF THE                         NATURAL GUARDIAN OF
                                APPLICANT NO.2 AND 3                        THE APPLICANT NO.4
                           5    HEMUBHAI AMARSHIBHAI                   6    AHEMADBHAI R. BHATTI
                                HEIRS OF DECD.                              RESI. DABHA, TAL.
                                GHANSHYAMBHAI                               JAMBUSAR, DIST.BHARUCH
                                HEMUBHAIRESI. AT
                                KATARIYA, TAL. : LIMBDI
                           7    BHATTI USMAN RASUL
                                DADA
                                RESI. DABHA, TAL.
                                JAMBUSAR, DIST.BHARUCH

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

Appearance:

SHARMISHTA A DAVE(8735) for the Appellant(s) No. 1

MS AMRITA AJMERA(5204) for the Defendant(s) No. 2 RULE SERVED for the Defendant(s) No. 3,4,5,6,7 ==========================================================

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. She 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

NEUTRAL CITATION

C/FA/3283/2017 CONCILIATION ORDER DATED: 14/03/2026

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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 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