Ghanshyam Khande vs Kavindra Sao
2026 Latest Caselaw 492 Chatt

Chattisgarh High Court

Ghanshyam Khande vs Kavindra Sao on 14 March, 2026

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                                  HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                NATIONAL LOK ADALAT
                        Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                                Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate

                                                   MAC No. 557 of 2023

                        1 - Ghanshyam Khande S/o Late Thanwar Khande Aged About 46
                        Years R/o Village - Fandwani, Police Station, Tahsil And District -
                        Mungeli (C.G.)........(Applicants).
                        2 - Satyam Sagar Khande S/o Late Ghanshyam Khande Aged About 24
                        Years R/o Village - Fandwani, Police Station, Tahsil And District -
                        Mungeli (C.G.).
                        3 - Kumari Saraswati Khande D/o Late Ghanshyam Khande Aged About
                        21 Years R/o Village - Fandwani, Police Station, Tahsil And District -
                        Mungeli (C.G.).
                        4 - Vidyavati Khande D/o Late Ghanshyam Khande Aged About 16
                        Years Appellant No. 04 Is Minor Through The Father (Natural Guardian)
                        Appellant No. 01 Ghanshyam Khande, R/o Village - Fandwani, Police
                        Station, Tahsil And District - Mungeli (C.G.).
                                                                                ... Appellant(s)
                                                              versus
                        1 - Kavindra Sao S/o Ramdaras Sao Aged About 50 Years R/o Village
                        And Post - Hanumangunj, Police Station - Sukhpura, District - Baliya
                        (U.P.), At Present - Vikas Nagar, Kusmunda, Police Station - Kusmunda,
                        District - - Korba (Driver Of The Vehicle Trailer No. C.G. - 10 / A.H. /
                        5867).........(Non-Applicants).
                        2 - Adya Maa Associates Mandir Chowk, Jarhabhatha, Police Station -
                        Civil Line, Tahsil And District - Bilaspur (C.G.), At Present - Adya Maa
                        Associates, Quarter No. 30, Ward No. - 47, Vikas Nagar, Kusmunda,
                                              2

Gevra Basti, Police Station - Kusmund, District - Korba (Owner Of The
Vehicle Trailer No. C.G. - 10 / A.H. / 5867).
3 - Branch Manager The New India Insurance Company Limited,
Through, Branch Office - Rama Trade Center, 2nd Floor, Old Bus Stand,
In Front Of Rajiv Plaza, Bilaspur, Tahsil And District - Bilaspur (C.G.),
(Insurer Of The Vehicle Trailer No. C.G. - 10 / A.H. / 5867)
                                                                 ... Respondent(s)

For Appellant(s) : Mr. Anand Kesharwani, Advocate. For Respondent(s)/Insurance : Mr. Sourabh Sharma, Advocate.

Company AWARD (Passed on 14.3.2026 )

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

Respondent/Insurance Company has agreed to pay additional amount

of Rs. 2,00,000/- (Rs. Two 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


Raghu Jat