Ranjit vs Ganesh Yadaw
2026 Latest Caselaw 497 Chatt

Chattisgarh High Court

Ranjit vs Ganesh Yadaw on 14 March, 2026

                                                                    1




                                                                                                         NAFR
         Digitally

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR
VISHAKHA signed by
BEOHAR   VISHAKHA
         BEOHAR




                                                  NATIONAL- LOK ADALAT

                      Judge - Lok Adalat : Hon'ble Shri Justice Amitendra Kishore
                                           Prasad
                     Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate

                                                     MAC No. 2273 of 2025


                     1 - Ranjit S/o Jagdish Aged About 24 Years R/o Village And Post- Risda,
                     Police Station Masturi, District- Bilaspur (C.G.) At Present R/o Kumhar
                     Para, Near Mandi Bilha, Police Station, Bilha- District- Bilaspur (C.G.)
                                                                                                 ... Appellant
                                                                versus


                     1 - Ganesh Yadaw S/o Laxmin Yadaw Aged About 30 Years R/o Village
                     - Pouna Police Station - Mulmula District- Janjgir-Champa (C.G.) (Driver
                     Of                                       The                                         Vehicle)


                     2 - Shri Santosh Kumar Jain S/o Late Anupchand Jain Aged About 58
                     Years R/o Transport Nagar, Korba Tahsil And District- Korba (C.G.)
                     (Owner                                       Of                                      Vehicle)


                     3 - National Insurance Company Limited Through- Branch Manager,
                     Branch Office Over The Kenra Bank,vyapar Vihar Road, Police Station -
                     Civil Line Bilaspur Tahsil And District- Bilaspur (C.G.) (Insurer Of The
                     Vehicle)                                                              ---- Respondents
                     -----------------------------------------------------------------------------------------------
                             For Appellant         :-      Mr. Anand Kesharwani, Advocate
                             For respondent No. 3 :-               Mr. P.K,. Tulsyan, Advocate
                                                2

-----------------------------------------------------------------------------------------------
                                        ORDER

(Passed on 14th March, 2026)

1. Heard

2. The Parties have filed a docket/compromise petition stating

therein that Respondent/Insurance Company has agreed to pay

additional amount of Rs. 20,000/- (Rs. Twenty Thousand only) in

addition to the amount awarded by the Tribunal within a period of

two months from today. The docket is duly filled-in and signed by

both the parties.

3. The compromise sought for by the parties is permitted and the

matter in hand stands disposed of.

4. The docket be made part of this record.

5. 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
            Bilaspur                                          Bilaspur




Vishakha