Inder Kumar Bada vs Dilkumar Lakda
2026 Latest Caselaw 496 Chatt

Chattisgarh High Court

Inder Kumar Bada vs Dilkumar Lakda on 14 March, 2026

                                                                   1




                                                                                                  NAFR

                                      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. 1052 of 2024


                           1 - Inder Kumar Bada S/o Devsai Bada Aged About 35 Years Occupation
                           Agriculture, R/o Village Kariyapara Sur, P.S. And Tahsil Sitapur District Surguja
                           Chhattisgarh.


                           2 - Sonali Bada W/o Inder Kumar Bada Aged About 34 Years Occupation
                           Homemaker R/o Village Kariyapara Sur, P.S. And Tahsil Sitapur District Surguja
                           Chhattisgarh.
                                                                                      ... Appellant(s)


                                                                versus


                           1 - Dilkumar Lakda alias Khedu S/o Sumar Lakda Aged About 37 Years R/o Village
                           Kariyapara Sur, P.S. Sitapur District Surguja Chhattisgarh. (Driver/owner)


                           2 - Branch Manager, ICICI Lombard General Insurance Company Limited, Branch
                           Office - Ground Floor, Vanijya Bhavan, Devendra Nagar, Raipur District Raipur
                           Chhattisgarh (Insurance Company)
                                                                                     ... Respondent(s)

SHYNA DN: cn=SHYNA

AJAY o=PERSONAL, st=Chhattisgarh, c=IN

(Cause Title downloaded from CIS Periphery)

For Appellant(s) : Mr. Dev Ashish Biswas, Advocate

For Respondent/ : Mr. Shekhar Raosaheb Amin, Advocate Insurance 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.5,50,000/- (Rupees Five Lakhs 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




Shyna Ajay