Purandas Joshi vs Punitram Katre
2025 Latest Caselaw 754 Chatt

Chattisgarh High Court

Purandas Joshi vs Punitram Katre on 25 July, 2025

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

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                                           2025:CGHC:36272
                                                         NAFR
    HIGH COURT OF CHHATTISGARH AT BILASPUR

                  MAC No. 520 of 2021

1. Purandas Joshi S/ O Dhaniram Joshi Aged About 51 Years
  R/o Village Bhatgaon, Bilaigarh, District Baloda Bazar
  Bhatapara Chhattisgarh
2. Nilophar Joshi S/o Purandas Joshi Aged About 25 Years R/o
  Bhatgaon, Bilaigarh, District Baloda Bazar Bhatapara (CG)
3. Yasmin Joshi D/o Purandas Joshi Aged About 23 Years R/o
  Bhatgaon, Bilaigarh, District Baloda Bazar Bhatapara (CG)
4. Dipak Joshi S/o Purandas Joshi Aged About 20 Years R/o
  Bhatgaon, Bilaigarh, District Baloda Bazar Bhatapara (CG)
5. Jyoti Joshi D/o Purandas Joshi Aged About 17 Years Minor
  Through Their Legal Guardian Father Purandas Joshi R/o
  Bhatgaon, Bilaigarh, District Baloda Bazar Bhatapara (CG)
6. Vikas Joshi S/o Puran Das Joshi Aged About 14 Years
  Appellant No.5 &6 are minor through their legal guardian
  Father (appellant No.1) Purandas Joshi R/o Bhatgaon,
  Bilaigarh, Dist Baloda Bazar Bhatapara Chhattisgarh.
                                     ... Appellants-claimants
                           versus
1. Punitram Katre S/o Shri Ramcharan Aged About 38 Years R/o
  Village Lavan, Jaitkham Lavan, Kasdol, Baloda Bazar District
  Baloda Bazar Bhatapara Chhattisgarh.
2. Toshan Lal S/o Phandu Lal Aged About 50 Years R/o Village
  Kodwa Palari, Taluka Palari , District Baloda Bazar Bhatapara
  Chhattisgarh.
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                      3. The New India Insurance Company Limited Branch Office
                         Ambedkar Chowk, Baloda Bazar, District Balod Bazar
                         Bhatapara Chhattisgarh.
                                                                     ... Respondents

For Appellants : Mr. S.P. Sahu, Advocate For Respondent No.2 : Mr. Suresh Verma, Advocate For Respondent No.3 : Mr. Raj Awasthi, Advocate

Hon'ble Shri Justice Parth Prateem Sahu Judgment On Board 25/7/2025

1. Learned counsel for appellants would submit that he has instruction to withdraw this appeal.

2. In view of above submission, this appeal is dismissed as SYED withdrawn.

ROSHAN ZAMIR ALI Digitally signed Sd/- by SYED ROSHAN ZAMIR ALI (Parth Prateem Sahu) Judge roshan/-