Siyaram Sahu vs Phoolbabu Rai
2026 Latest Caselaw 485 Chatt

Chattisgarh High Court

Siyaram Sahu vs Phoolbabu Rai on 14 March, 2026

YOGESH Digitally signed by
       YOGESH TIWARI

TIWARI Date: 2026.03.14
       17:39:11 +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. 2086 of 2024
                        Siyaram Sahu S/o Maniram Sahu Aged About 46 Years R/o Belgadi Basti,
                        Ward No. 42, Balco Nagar, Police Station Balco, Tehsil And District Korba
                        Chhattisgarh. (Claimant)
                                                                                     ... Appellant
                                                            versus
                        1 - Phoolbabu Rai S/o Vrinda Rai R/o Dhimrapur Chowk, Abhinav Transport
                        Raigarh, Tahsil And District Raigarh Chhattisgarh. (Driver Of Trailor C.G.
                        04/JC/3587).
                        2 - Ankur Singh S/o Late Jawahar Singh R/o Abhinav Transport Dhimrapur
                        Chowk, Raigarh, Tehsil And District Raigarh Chhattisgarh. (Owner Of Trailor
                        C.G. 04/JC/3587).
                        3 - Divisional Manager The New India Insurance Company Limited, Address
                        Sada Complex, Near Taxi Stand, T.P. Nagar Korba, Tehsil And District Korba
                        Chhattisgarh. (Insurer Of Trailor C.G. 04/JC/3587).
                                                                                     ... Respondents

(Cause-title taken from Case Information System) For Appellant : Ms. Priya Kaiwart, Advocate For Respondent : Mr. Deepak Gupta, Advocate No.3/Insurance 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.35,000/- (Rs. Thirty Five 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