Smt. Pramila Devi vs Krishna Prasad Jaiswal
2026 Latest Caselaw 483 Chatt

Chattisgarh High Court

Smt. Pramila Devi vs Krishna Prasad Jaiswal on 14 March, 2026

YOGESH Digitally signed by
       YOGESH TIWARI

TIWARI Date: 2026.03.14
       17:39:12 +0530




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                                     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. 1245 of 2024
                        1 - Smt. Pramila Devi W/o Late Mithlesh Ram Aged About 42 Years R/o
                        Chechariya, Post Thana Haider Nagar, District Palamu (Jharkhand)
                        2 - Biki Kumari D/o Late Mithesh Ram Aged About 13 Years Minor
                        Through Legal Guardian Mother Smt. Pramila Devi, R/o Chechariya,
                        Post Thana Haider Nagar, District Palamu (Jharkhand)
                                                                                  ... Appellants
                                                         versus


                        1 - Krishna Prasad Jaiswal S/o Baijnath Prasad Aged About 34 Years
                        R/o Ward No. 04, Pokhar Road, Tivran Mohalla Duddhi, District
                        Sonbhadra Utter Pradesh) (Driver Of The Offending Vehicle Bus No.
                        U.P. 63/BT/0051)
                        2 - Vikas Kumar S/o Ayodhya Prasad R/o Kasba Duddhi, Ward No. 06
                        Bus Stand (South), Thana Duddhi, District Sonbhadra (Utter Pradesh)
                        (Owner Of The Offending Vehicle Bus No. U.P. 63/BT/0051)
                        3 - National Insurance Company Limited Through Divisional Manager,
                        1st Floor, Agrawal Chamber Below Canara Bank, Vyapar Vihar Road
                        Bilaspur, Thana Civil Line Tahsil And District Bilaspur (C.G.) (Insurer Of
                        The Offending Vehicle Bus No. U.P. 63/BT/0051)
                                                                                ... Respondents

(Cause-title taken from Case Information System)

For Appellants : Ms. Shalini Jangde, Advocate on behalf of Mr. A. L. Singroul, Advocate

For Respondent No.3/Insurance : Mr. G.V. K. Rao, Advocate Company

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.1,20,000/- (Rs. One Lakh Twenty

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