National Insurance Company Ltd vs Jagrutiben Karshanbha
2026 Latest Caselaw 1261 Guj

Gujarat High Court

National Insurance Company Ltd vs Jagrutiben Karshanbha on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2503/2014                                       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. 2503 of 2014


                          1     NATIONAL INSURANCE
                                COMPANY LTD
                                JAMNAGAR.

                                                                                                  Appellant(s)
                                                              VERSUS

                          1     JAGRUTIBEN KARSHANBHA                  2    JASHUBEN DUDABHA
                                HEIRS OF DECD.                              DELETED
                                KARSHANBHA
                                DUDABHADWARKA.
                          3     YOGITA ALIAS GUDI                      4    KINJAL KARSHANBHA
                                KARSHANBHA                                  HEIRS OF DECD.
                                HEIRS OF DECD.                              KARSHANBHA
                                KARSHANBHA                                  DUDABHADWARKA.
                                DUDABHADWARKA.
                          5     VERSIBHA J KER
                                VILLAGE:
                                ARAMBHADATALUKA AND
                                DISTRICT: DWARKA.

                                                                                                 Defendant(s)
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Appearance:

MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1 MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1 MR PREMAL S RACHH(3297) for the Defendant(s) No. 1,3,4

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NEUTRAL CITATION

C/FA/2503/2014 CONCILIATION ORDER DATED: 14/03/2026

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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

Legal Services Authority Act, 1987.

NEUTRAL CITATION

C/FA/2503/2014 CONCILIATION ORDER DATED: 14/03/2026

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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