Sheikh Ramjan vs Bhuwan Sahu
2026 Latest Caselaw 484 Chatt

Chattisgarh High Court

Sheikh Ramjan vs Bhuwan Sahu on 14 March, 2026

YOGESH Digitally signed by
       YOGESH TIWARI

TIWARI Date: 2026.03.14
       17:39:12 +0530




                                                            1




                                  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. 673 of 2019

                        Sheikh Ramjan S/o Shri Sheikh Bhangu Aged About 36 Years R/o
                        Village - Kokobhatha, Thana And Tahsil - Pithoura Civil And Revenue
                        District Mahasamund Chhattisgarh.
                                                                               ... Appellant
                                                      versus


                        1 - Bhuwan Sahu S/o Shri Peelaram Sahu Aged About 26 Years R/o
                        Village - Gunjar, Thana - Bagbahra Civil And Revenue District
                        Mahasamund Chhattisgarh. (Owner And Driver Of The Vehicle No. CG -
                        06-GE-4998)
                        2 - ICICI Lombord General Insurance Company Limited, Office -
                        Commercial Bhawan Devendra Nagar Chowk Raipur District Raipur
                        Chhattisgarh. (Insuere Of The Vehicle No. CG- 06-GE-4998)
                                                                            ... Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Sunil Sahu, Advocate

For : Mr. Sourabh Sharma, Advocate along with Respondent/Insurance Ms. Harneet Kaur Khanuja, Advocate Company

Award (Passed on 14.03.2026)

1. The Parties have filed a docket/compromise petition stating

therein that Respondent/Insurance Company has agreed to pay

additional amount of Rs. 1,00,000/- (Rs. One Lakh 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