United India Insurance Company Limited vs Varshaben W/O. Manharbhai Khavadia ...
2026 Latest Caselaw 1262 Guj

Gujarat High Court

United India Insurance Company Limited vs Varshaben W/O. Manharbhai Khavadia ... on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2729/2016                                       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. 2729 of 2016


                          1     UNITED INDIA INSURANCE
                                COMPANY LIMITED.
                                DIVISIONAL OFFICE AT
                                TORAL APARTMENTS,
                                SUBHASH ROAD RAJKOT

                                                                                                   Appellant(s)
                                                              VERSUS

                          1     VARSHABEN W/O.                         2    MINOR MONABEN
                                MANHARBHAI KHAVADIA                         MANHARBHAI THROUGH
                                (DELETED)                                   GUARDIAN ANUBEN
                                (DIED DURING PENDENCY                       KALUBHAI PARMAR
                                OF CASE)DELETED AS PER                      CHUNARAVAD
                                HON'BLE COURT'S ORDER                       KUBALIYAPARA, RAJKOT
                                DATED 16/06/2017
                          3     ISHABHAI ABDULBHAI
                                KALADIYA
                                GHANCHIVAS GAM,
                                DARGAHVADI SHERI
                                CHOTILA DIST
                                SURENDRANAGAR

                                                                                                  Defendant(s)



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                                                                                                                    NEUTRAL CITATION




                       C/FA/2729/2016                                       CONCILIATION ORDER DATED: 14/03/2026

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Appearance:

ARUNKUMAR R DAVE(8949) for the Appellant(s) No. 1 SHARMISHTA A DAVE(8735) for the Appellant(s) No. 1

HCLS COMMITTEE(4998) for the Defendant(s) No. 2 MR JEET J BHATT(6154) for the Defendant(s) No. 2

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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, 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.

NEUTRAL CITATION

C/FA/2729/2016 CONCILIATION ORDER DATED: 14/03/2026

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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