Life Insurance Corporation Of India vs Kiran Kumar Paseene
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Chattisgarh High Court

Life Insurance Corporation Of India vs Kiran Kumar Paseene on 8 September, 2025

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                                                                         2025:CGHC:45500
RAVI    SHANKAR
SHANKAR MANDAVI
MANDAVI Date:
        2025.09.11
        11:54:19
        +0530




                                                                                      NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                FA No. 70 of 2021


                     1 - Life Insurance Corporation Of India, Established Under Life
                     Insurance Corporation Of India Act 1956 Through Manager (Land Hpf),
                     Divisional Office Jeevan Prakash Jeevan Beema Marg Pandari, Raipur
                     Chhattisgarh, District : Raipur, Chhattisgarh
                                                                           ... Petitioner

                                                      versus

                     1 - Kiran Kumar Paseene, S/o Nand Lal Paseene, Aged About 60 Years
                     Nehru Nagar East, Bhilai, District Durg Chhattisgarh, District : Durg,
                     Chhattisgarh

                     2 - Smt Suneeta Devi Jaiswal, W/o Ajay Kumar Jaiswal, Aged About 40
                     Years R/o 31 Light Industrial Area, Bhilai, Tahsil And District Durg
                     Chhattisgarh, District : Durg, Chhattisgarh

                     3 - Smt Kiran Jaiswal, W/o Vinod Kumar Jaiswal, Aged About 38 Years
                     R/o Jawahar Chwok, Durg Tahsil And District Durg Chhattisgarh, District
                     : Durg, Chhattisgarh

                     4 - Smt Uma Devi Jaiswal W/o Shiv Kumar Jaiswal, Aged About 38
                     Years R/o 31 Light Industrial Area, Bhilai, Tahsil And District Durg
                     Chhattisgarh, District : Durg, Chhattisgarh

                     5 - Nagar Nigam Bhilai, Through Commissioner, Nagar Palik Nigam,
                     Bhilai, District - Durg Chhattisgarh, District : Durg, Chhattisgarh
                                                                              ... Respondent(s)

(Cause title taken from Case Information System) For Petitioner : Mr. Mukesh Sharma, Advocate

For Respondent No.1 & 2 : Mr. Parag Kotecha, Advocate For Respondent No.5 : Mr. H. B. Agrawal, Sr. Advocate with Ms. A. Sandhya Rao, Advocate

Hon'ble Shri Justice Naresh Kumar Chandravanshi

Order on Board

08/09/2025

1. At the very outset, learned counsel for the petitioner would submit

that dispute has been settled between the appellant and the

respondent No.2 & 3 outside the Court and appellant has received

decretal amount, therefore, decree passed by 7 th Additional

District Judge (FTC), Durg in Civil Suit No.14/B/2007, vide

judgment and decree dated 31.03.2010 has been fully satisfied,

therefore, he submits that he does not want to press on I.A.

No.01/2021, application for condonation of delay in filing present

appeal and also I.A. No.03/2025, Compromise petition under

Order 23 Rule 3 of CPC.

2. Counsel appearing for the respondent No.2 & 3 also conceded

aforesaid facts.

3. In view of the above, aforementioned two applications are

dismissed as not pressed.

4. Consequently, this appeal is also dismissed as not pressed.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Ravi Mandavi