Chattisgarh High Court
Chhotulal Rathiya vs Branch Manager on 14 March, 2026
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NAFR
Digitally
VISHAKHA signed by
BEOHAR VISHAKHA
BEOHAR
HIGH COURT OF CHHATTISGARH AT BILASPUR
NATIONAL- LOK ADALAT
Judge - Lok Adalat : Hon'ble Shri Justice Amitendra Kishore
Prasad
Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate
MAC No. 498 of 2025
1 - Chhotulal Rathiya S/o Sitaram Rathiya Aged About 45 Years
Occupation - Labour, R/o Village- Bade Jampali, Narharpali, Police
Station- Kharsia, District- Raigarh (C.G.)
2 - Smt. Sonkunwar W/o Chhotulal Aged About 45 Years R/o Village-
Bade Jampali, Narharpali, Police Station- Kharsia, District- Raigarh
(C.G.)
3 - Khageshwar S/o Chhotulal Rathiya Aged About 18 Years R/o
Village- Bade Jampali, Narharpali, Police Station- Kharsia, District-
Raigarh (C.G.)
4 - Bharti Rathiya D/o Chhotulal Rathiya Aged About 18 Years R/o
Village- Bade Jampali, Narharpali, Police Station- Kharsia, District-
Raigarh (C.G.) ...Appellants
versus
1 - Branch Manager National Insurance Company Limited, Local Office,
Dhimrapur Road, Jagatpur, Aditya Business Park, Raigarh, District-
Raigarh (C.G.)
2 - Brijmohan Sarthi S/o Manohar Sarthi Aged About 30 Years
Occupation- Driver, R/o Bade Dumarpali, P.S. - Kharsia, District-
Raigarh (C.G.)
3 - Laxminarayan Logistic L.N. Rice Mill, Vishnu Agrawal Sarangarh
Road, Jay Ambey Motors, Kotadarai, Raigarh (C.G.) (Vehicle Owner)
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---- Respondents
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For Appellants :- Mr. Ajeet Kumar Yadav, Advocate
For respondent No. 1 :- Mr. P.K,. Tulsyan, Advocate
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ORDER
(Passed on 14th March, 2026)
1. Heard
2. The Parties have filed a docket/compromise petition stating therein that Respondent/Insurance Company has agreed to pay additional amount of Rs. 1,10,000/- (Rs. One Lakh Ten Thousand only) in addition to the amount awarded by the Tribunal within a period of two months from today. The docket is duly filled-in and signed by both the parties.
3. The compromise sought for by the parties is permitted and the matter in hand stands disposed of.
4. The docket be made part of this record.
5. 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
Bilaspur Bilaspur
Vishakha