National Insurance Company Ltd vs Nareshkumar Mahipal Jain
2026 Latest Caselaw 1260 Guj

Gujarat High Court

National Insurance Company Ltd vs Nareshkumar Mahipal Jain on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2858/2016                                       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. 2858 of 2016


                          1     NATIONAL INSURANCE
                                COMPANY LTD.
                                THRO' ITS REGIONAL
                                OFFICE DR. INDUMATI
                                PATEL TRUST
                                BUILDING2ND FLOOR
                                TILAK ROAD VADODARA

                                                                                                  Appellant(s)
                                                              VERSUS

                          1     NARESHKUMAR MAHIPAL                    2    SUSHILABEN DINESHBHAI
                                JAIN                                        JETABHAI DAMOR
                                RESI AT KALIJARA TAL:-                      RESI AT TALAV FAILYA
                                BAGIDORA DIST:-                             RAYPUR TAL:- JHALOD
                                VANSWADA RAJASTHAN                          DIST:- DAHOD
                          3     MINOR AJIT DINESHBHAI                  4    JETABHAI @ JOTABHAI
                                DAMOR THRO' RES. NO. 2                      FATIYABHAI DAMOR
                                RESI AT TALAV FAILYA                        RESI AT TALAV FAILYA
                                RAYPUR TAL:- JHALOD                         RAYPUR TAL:- JHALOD
                                DIST:- DAHOD                                DIST:- DAHOD
                          5     RANGUDIBEN JETABHAI
                                DAMOR
                                RESI AT TALAV FAILYA
                                RAYPUR TAL:- JHALOD
                                DIST:- DAHOD

                                                                                                 Defendant(s)
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Appearance:

MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1

NEUTRAL CITATION

C/FA/2858/2016 CONCILIATION ORDER DATED: 14/03/2026

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MR MOHSIN M HAKIM(5396) 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 purshis which is taken on record. He seeks

permission to withdraw the appeal as per the purshis.

3. Permission as prayed for is granted. In view of the

purshis 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

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

NEUTRAL CITATION

C/FA/2858/2016 CONCILIATION ORDER DATED: 14/03/2026

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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 MAYA