Smt. Sarojanni Sahu vs Waheed Khan
2026 Latest Caselaw 488 Chatt

Chattisgarh High Court

Smt. Sarojanni Sahu vs Waheed Khan 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. 473 of 2023

                        1 - Smt. Sarojanni Sahu W/o Chandrika Sahu Aged About 52 Years R/o 147
                        Sahu Para Sarda Bemetara Present R/o Village And Post Hirri Police Station-
                        Hirri,    Tahsil     -       Bilha,       District       :     Bilaspur,      Chhattisgarh
                        2 - Chandrika Sahu S/o Dhansingh Sahu Aged About 61 Years R/o 147 Sahu
                        Para Sarda Bemetara Present R/o Village And Post Hirri Police Station- Hirri,
                        Tahsil       -      Bilha,        District           :       Bilaspur,        Chhattisgarh
                        3 - Tarani Sahu D/o Chandrika Sahu Aged About 15 Years Through Their
                        Mother And Natural Guardian Smt. Sarojanni Sahu, R/o 147 Sahu Para
                        Sarda Bemetara Present R/o Village And Post Hirri Police Station- Hirri,
                        Tahsil       -      Bilha,        District           :       Bilaspur,        Chhattisgarh
                        4 - Tameshwari Sahu D/o Chandrika Sahu Aged About 15 Years Through
                        Their Mother And Natural Guardian Smt. Sarojanni Sahu, R/o 147 Sahu Para
                        Sarda Bemetara Present R/o Village And Post Hirri Police Station- Hirri,
                        Tahsil - Bilha, District : Bilaspur, Chhattisgarh
                                                                                                   ... Appellants
                                                                  versus
                        1 - Waheed Khan S/o Rasul Khan Aged About 47 Years R/o Gaji Nagar
                        Motilal Ward, Police Station - Gohalpur, District - Jabalpur, Madhya Pradesh.
                        (Driver            Of                 Truck              No.               MP20/HB/1961).
                        2 - Nasir Khan S/o Mohd. Gani Khan Aged About 54 Years R/o 239 Moti
                        Nagar, New Anand Nagar Ward No. 49, Shastri Ward Near Pump House,
                        Police Station - Hanuman Tal, District - Jabalpur, Madhya Pradesh. (Owner
                        Of                  Truck                         No.                      MP20/HB/1961).
                        3 - Shri Ram General Insurance Co. Ltd. Through Branch Manager, Local
                                                 2

         Address - 4th Floor Maruti Hights, G. E. Road, Behind Sky Maruti Dealer
         Raipur, Tahsil And District - Raipur, Chhattisgarh, (Insurance Company Of
         Truck No. MP20/HB/1961).
                                                                       ... Respondents

(Cause-title taken from Case Information System) For Appellants : Mr. Vipin Singh Thakur, Advocate For Respondent : Mr. P. R. Patankar, 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.1,50,000/- (Rs. One Lakh Fifty 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