Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

New India Assurance Co Ltd vs Minor Manshi Bharatbhai Shah Through ... on 12 December, 2015

Author: R.M.Chhaya

Bench: R.M.Chhaya

                  C/FA/290/2012                                                  ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                          LOK ADALAT

                                  FIRST APPEAL NO. 290 of 2012

         ==========================================================
                  NEW INDIA ASSURANCE CO LTD....Appellant(s)
                                     Versus
         MINOR MANSHI BHARATBHAI SHAH THROUGH FATHER BHARATBHAI B
                              & 1....Defendant(s)
         ==========================================================
         Appearance:
         MR GC MAZMUDAR, ADVOCATE for the Appellant(s) No. 1
         MR HG MAZMUDAR, ADVOCATE for the Appellant(s) No. 1
         RULE SERVED for the Defendant(s) No. 1 - 2
         ==========================================================

                 CORAM: R.M.CHHAYA, CHAIRPERSON

                                        Date : 12/12/2015


                                         ORAL ORDER

1. The   learned   advocate   for   the   appellant   tenders  withdrawal purshis dated 12.12.2015. The same is taken  on record. 

2. The matter is taken up for hearing in Lok Adalat.  Ms.   Bhavnaben   Vyas,   Deputy   Manager   of   the   Insurance  Company is present. 

3. Considering   the   amount   involved   in   the   appeal,  the appeal is not pressed. However, disposal of this  Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Dec 18 00:40:08 IST 2015 C/FA/290/2012 ORDER matter   will   not   affect   any   connected   matter   arising  out of the same accident which was filed before any  other Court. It is also required to be noted that the  same   cannot   be   treated   as   precedent   in   any   future  cases for reference. Necessary Court fees which were  filed before this Court by the appellant is required  to be reimbursed and Court fees refund may be issued  in the name of the appellant. 

4. In view of above observations, the appeal filed  by the Insurance Company is disposed of in Lok Adalat. 

R.M.CHHAYA (CHAIRPERSON) mrp Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Dec 18 00:40:08 IST 2015