Smt. Urmila Bai vs Manish Lal Masih

Citation : 2026 Latest Caselaw 487 Chatt
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Smt. Urmila Bai vs Manish Lal Masih on 14 March, 2026

YOGESH Digitally signed by
       YOGESH TIWARI

TIWARI Date: 2026.03.14
       17:39:11 +0530




                                                            1




                                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                               NATIONAL LOK ADALAT


                        Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                               Member-Lok Adalat : Mr. Apoorva Tripathi, Advocate

                                                 MAC No. 101 of 2023

                        1 - Smt. Urmila Bai Wd/o Late Shri Budhram Singh Aged About 44
                        Years R/o Kera Jhariya, Tahsil And P.S. Pali, District Korba
                        Chhattisgarh.
                        * Budhram Singh S/o Late Shri Manohar Singh Aged About 46 Years
                        R/o Kera Jhariya, Tehsil And P.S. Pali, District Korba Chhattisgarh.
                                                                                     ... Appellant

                                                         versus

                        1 - Manish Lal Masih S/o Late Ratan Lal Aged About 35 Years R/o
                        Aman Transport, Opposite Dipka Police Station, Post And Tahsil -
                        Dipka, District Korba Chhattisgarh (Driver Of Vehicle Bearing No. CG12
                        AS 1495)
                        2 - Smt. Rajvinder Kaur W/o Jasvinder Singh R/o House No. 1004,
                        Ward No. 37, Duggupara Balco, District Korba Chhattisgarh (Owner Of
                        Vehicle Bearing No. CG12 AS 1495)
                        3 - The Shriram General Insurance Company Limited, Through Branch
                        Manager, E-8 Epip Rico Industrial Area, Sitapur, Jaipur, Rajsthan
                        (Insurer Of Vehicle Bearing No. CG12 AS 1495)
                                                                                ... Respondents

(Cause-title taken from Case Information System) For Appellant : Mr. Anshul Tiwari, Advocate For Respondent No.3/Insurance : Mr. P.R. Patankar, Advocate Company 2 Award (Passed on 14.03.2026)

1. The Parties have filed a docket/compromise petition stating therein that Respondent No.3/Insurance Company has agreed to pay additional amount of Rs.2,30,000/- (Rs. Two Lakh Thirty Thousand only) within a period of 60 days from today. The docket is duly filled-in and signed by both the parties.

2. The compromise sought for by the parties is permitted and the matter in hand stands disposed of.

3. The docket be made part of this record.

4. A copy of the compromise arrived at between the parties (docket) be sent to the Claims Tribunal along with its record, if any, and a copy of the award passed today, forthwith. Conditions imposed by the Claims Tribunal will remain intact.

                        Sd/-                                      Sd/-
              (Amitendra Kishore Prasad)                (Apoorva Tripathi)
                  Judge - Lok Adalat                   Member - Lok Adalat
               High Court of Chhattisgarh            High Court of Chhattisgarh

Yogesh