Amit Kumar Diwakar vs Mohammed Peeru Sheikh
2026 Latest Caselaw 486 Chatt

Chattisgarh High Court

Amit Kumar Diwakar vs Mohammed Peeru Sheikh on 14 March, 2026

YOGESH Digitally signed by
       YOGESH TIWARI

TIWARI Date: 2026.03.14
       17:39:11 +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. 1179 of 2020

                        Amit Kumar Diwakar S/o Devkumar Diwakar, Aged About 21 Years R/o
                        Hariyarpur, Police Station Fasterpur, District - Mungeli Chhattisgarh
                        Presently R/o Ameri Chowk House Of Dubba Patre, Thana Sakri,
                        District Bilaspur Chhattisgarh. (Claimant),
                                                                                 ... Appellant
                                                         versus
                        1 - Mohammed Peeru Sheikh, S/o Mohammad Allahrakhu Sheikh, Aged
                        About 35 Years R/o. Ratanpur Near Khando Baba Mandir, Police
                        Station Ratanpur, District - Bilaspur Chhattisgarh. (Driver Of Vehicle
                        Truck No C G 12 C 0878),
                        2 - Mohammed Peeru Sheikh S/o Mohammed Allahrakhu Sheikh Aged
                        About 35 Years R/o Ratanpur Near Khando Baba Mandir Thana
                        Ratanpur District Bilaspur Chhattisgarh. (Owner Of Vehicle Truck No C
                        G 12 C 0878).
                        3 - Branch Manager, The New India Insurance Company Ltd, Branch
                        Office - Rama Trade Centre, 2nd Floor In Front Of Rajiv Plaza, Old Bus
                        Stand, Bilaspur, Police Station Civil Line, Tehsil And District Bilaspur
                        Chhattisgarh. (Insurer Of Vehicle Truck No C G 12 C 0878).
                                                                               ... Respondents

(Cause-title taken from Case Information System) For Appellant : Mr. C.K. Sahu, Advocate on behalf of Mr. D.L. Dewangan, Advocate

For Respondent : Mr. Sudhir Agrawal, 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.40,000/- (Rs. Forty 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