Gujarat High Court
Reliance General Insurance Co.Ltd vs Sundaraben Wd/O. Kalyansinh D. ... on 26 June, 2022
C/FA/2122/2020 CONCILIATION ORDER DATED: 26/06/2022
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 26TH DAY OF JUNE, 2022
CONCILIATORS PRESENT: HONOURABLE MRS. JUSTICE MAUNA M.
BHATT
AND
CONCILIATOR - MR. JAL SOLI UNWALLA
(SENIOR ADVOCATE, HIGH COURT OF
GUJARAT)
R/FIRST APPEAL NO. 2122 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In
R/FIRST APPEAL NO. 2122 of 2020
1 RELIANCE GENERAL
INSURANCE CO.LTD.
1ST FLOOR, ZODIAC
AVENUE, OPP MAYOR
BUNGLOWS, LAW GARDEN,
AHMEDABAD
Appellant(s)
VERSUS
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C/FA/2122/2020 CONCILIATION ORDER DATED: 26/06/2022
1 SUNDARABEN WD/O. 2 MINOR RAJVEERSINH
KALYANSINH D. SISODIYA KALYANSINH SISODIYA
RES AT AABAD NAGAR, RES AT AABAD NAGAR,
BOPAL, TAL DASCROI, DIST BOPAL, TAL DASCROI, DIST
AHMEDABAD? AHMEDABAD?
LEGAL HEIRS OF DECD. LEGAL HEIRS OF DECD.
KALYANSINH DITTESINH KALYANSINH DITTESINH
SISODIYA SISODIYA
3 MINOR SHWETABA 4 MEERABA DITTESINH
KALYANSINH SISODIYA SISODIYA
RES AT AABAD NAGAR, RES AT AABAD NAGAR,
BOPAL, TAL DASCROI, DIST BOPAL, TAL DASCROI, DIST
AHMEDABAD? AHMEDABAD?
LEGAL HEIRS OF DECD. LEGAL HEIRS OF DECD.
KALYANSINH DITTESINH KALYANSINH DITTESINH
SISODIYA SISODIYA
5 MINOR ANSUYABA 6 TALUKA DEVELOPMENT
KALYANSINH SISODIYA OFFICER(TDO)
RES AT AABAD NAGAR, AT TALUKA PANCHAYAT,
BOPAL, TAL DASCROI, DIST VILLAGE PATADI, DIST
AHMEDABAD? SURENDRANAGAR
LEGAL HEIRS OF DECD.
KALYANSINH DITTESINH
SISODIYA
Defendant(s)
================================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1 DS AFF.NOT FILED (N) for the Defendant(s) No. 1,2,3,4,5 NOTICE SERVED for the Defendant(s) No. 6 ================================================================ This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 03.01.2020 passed in M.A.C.P. No.1777 of 2007 partially allowing the claim petition.
This appeal coming on for conciliation before Lok Adalat, the following order is passed :
CONCILIATION ORDER The matter is taken up for hearing in Lok Adalat.
Learned advocate, Mr. Rathin P. Raval for the appellant has Page 2 of 3 Downloaded on : Sat Dec 24 19:45:29 IST 2022 C/FA/2122/2020 CONCILIATION ORDER DATED: 26/06/2022 tendered withdrawal purshis dated 26.06.2022, seeking withdrawal of the present appeal. The withdrawal purshis is taken on record.
In view of above, the present First Appeal stands disposed of as withdrawn. It is made clear that this withdrawal shall not be treated as precedent by the either side and it will not affect any connected matter/s or any other proceeding pending before any other Court or Tribunal.
Necessary court fees, if any, be reimbursed as per Section 21(1) of the Legal Services Authorities Act, 1987, through an electronic mode to the appellant. Since the Appeal is withdrawn, the claim amount, if any, lying with the Bank in the form of FDRs either with the Tribunal or with the Nazir Branch of the Court, may be disbursed in favour of the original claimant/s after due verification by way of an Account Payee Cheque and/or RTGS and/or NEFT. The apportionment of the awarded amount, if any, shall be in the very terms, as ordered by the Tribunal in the original award.
Record and Proceedings, if any, shall be remitted back to the concerned Tribunal forthwith.
Connected Civil Applications, if any, also stand disposed of in view of the order passed in the main First Appeal.
(MAUNA M. BHATT,J) CONCILIATOR (JAL SOLI UNWALLA, SENIOR ADVOCATE) CONCILIATOR T. J. Bharwad Page 3 of 3 Downloaded on : Sat Dec 24 19:45:29 IST 2022