Shriram General Insurance Company ... vs Smt. Bhag Bai Dahariya
2025 Latest Caselaw 4095 Chatt

Chattisgarh High Court

Shriram General Insurance Company ... vs Smt. Bhag Bai Dahariya on 29 August, 2025

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                                        HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                       MAC No. 110 of 2024
                                           SHRIRAM GENERAL INSURANCE COMPANY LIMITED versus
                                SMT. BHAG BAI DAHARIYA

                                                                   Order Sheet

             Digitally signed
             by
HIFZURRAHMAN HIFZURRAHMAN
                                 29/08/2025          Ms. Harneet Kaur Khanuja on behalf of Mr. Sourabh Sharma,
ANSARI       ANSARI
             Date: 2025.08.29
             17:31:19 +0530



                                              learned counsel for the appellant/s.

                                                     None for the respondent/s despite service of notice.

Heard on I. A. No. 1 application for condonation of delay in

filing the appeal.

On due consideration and for the reasons stated in the

application, the same is allowed and delay of 259 days in filing the

appeal is hereby condoned.

Heard on admission.

Admit.

Issue notice to the respondent/s on payment of PF within 7

working days by ordinary and speed post, failing which the appeal

shall stand dismissed without further reference to the Bench.

Also heard on I. A. No. 2 application for grant of stay.

Learned counsel for the appellant submits that the deceased

was a bachelor and, in light of the judgment of the Hon'ble Supreme

Court in Sarla Verma & Ors. vs. Delhi Transport Corporation &

Ors., (2009) 6 SCC 121, the learned Tribunal erred in deducting

one-third towards personal expenses of the deceased instead of one-

half, as required. Consequently, an excessive amount of

compensation has been awarded.

Taking into consideration the submissions made hereinabove,

it is directed that upon the appellant/insurance company depositing a

sum of Rs. 15,00,000/- out of the awarded amount within a period of

45 days, the recovery of the remaining balance shall remain stayed

till the next date of hearing.

In the meanwhile, call for the records of claims tribunal.

List after service report is received.

Sd/-

(Sachin Singh Rajput) Judge

H.Ansari