Gujarat High Court
The United India Insurance Company Ltd vs Jethabhai Devji Paradhi Jogi on 13 September, 2025
NEUTRAL CITATION
C/FA/2595/2021 CONCILIATION ORDER DATED: 13/09/2025
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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 13TH DAY OF SEPTEMBER, 2025
CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE UTKARSH
THAKORBHAI DESAI
AND
CONCILIATOR - MR. JAL SOLI UNWALLA (LD.
DESIGNATED SENIOR ADVOCATE)
R/FIRST APPEAL NO. 2595 of 2021
With
CIVIL APPLICATION (FOR PRODUCTION OF ADDITIONAL EVIDENCES)
NO. 2 of 2021
In R/FIRST APPEAL NO. 2595 of 2021
1 THE UNITED INDIA
INSURANCE COMPANY LTD
THROU REGIONAL OFFICE
6TH FLOOR, UNITED
BHAVAN, INCOME TAX
CIRCLE, ASHRAM ROAD,
AHMEDABAD 380014
Appellant(s)
VERSUS
1 JETHABHAI DEVJI PARADHI 2 PRADHUMANSINH
JOGI MAHIPATSINH JADEJA
RES AT SUKHPAR (MOTI RES AT MOTI VIRANI, TA
VIRANI), TA NAKHTRANA NAKHTRANA, KUTCH DIST
KACHCHH DIST KACHCHH KACHCHH
3 MAHENDRA JETHABHAI 4 RATANBEN JETHABHAI
PARADHI(JOGI) PARADHI (JOGI)
RESD AT SUKHPAR (MOTI RESD AT SUKHPAR (MOTI
Page 1 of 3
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NEUTRAL CITATION
C/FA/2595/2021 CONCILIATION ORDER DATED: 13/09/2025
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VIRANI) TA NAKHTRANA VIRANI) TA NAKHTRANA
KUTCH, DIST KACHCHH KUTCH, DIST KACHCHH
Defendant(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1 NISHIT A BHALODI(9597) for the Defendant(s) No. 3 RULE SERVED for the Defendant(s) No. 1,2,4 ========================================================== 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 dated 13.09.2025 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 In view of the pursis submitted by learned advocate for the appellant, this appeal stands disposed of as withdrawn.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 Since the appeal is withdrawn, the award amount lying with the bank in the form of FDs/ lying either with the Tribunal or with the Nazir Branch of the Tribunal may be Page 2 of 3 Uploaded by MS.PARUL DUTTA(HCD0073) on Mon Sep 15 2025 Downloaded on : Mon Sep 15 23:58:51 IST 2025 NEUTRAL CITATION C/FA/2595/2021 CONCILIATION ORDER DATED: 13/09/2025 undefined 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.
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.
(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR (JAL SOLI UNWALLA, SENIOR ADVOCATE) CONCILIATOR PD Page 3 of 3 Uploaded by MS.PARUL DUTTA(HCD0073) on Mon Sep 15 2025 Downloaded on : Mon Sep 15 23:58:51 IST 2025