Gulab Bai vs Janakram Sahu
2026 Latest Caselaw 499 Chatt

Chattisgarh High Court

Gulab Bai vs Janakram Sahu on 14 March, 2026

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                                                                                   2026:CGHC:12351


                                                                                                     NAFR
AVINASH
SHARMA                            HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed
by AVINASH


                                                  NATIONAL LOK ADALAT
SHARMA
Date: 2026.03.16
10:52:23 +0530




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

                                                      MAC No. 541 of 2021

                   1 - Gulab Bai W/o Late Deviram Aged About 32 Years Caste Yadav.


                   2 - Anish Kumar Yadav S/o Late Deviram Aged About 14 Years Caste Yadav.


                   3 - Manish Kumar Yadav S/o Late Deviram Aged About 11 Years Caste Yadav,


                   4 - Hitesh Kumar Yadav S/o Late Deviram Aged About 7 Years Caste Yadav.
                   Appellant Nos. 2 to 4 Minor Represented Through Mother Gulab Bai W/o
                   Deviram,                Aged                About                  32               Years.


                   5    -     Kamla      Yadav        S/o    Teejram       Aged      About      63     Years.


                   6 - Kaushilya Bai W/o Kamla Yadav Aged About 49 Years.
                   All are R/o Village Pendri, Police Station Hirri, District Bilaspur Chhattisgarh
                                                                                  ... Appellants/Claimants.
                                                            versus
                   1 - Janakram Sahu S/o Devi Prasad Sahu Aged About 27 Years Occupation
                   Driver, R/o Sahu Mohalla, Taraud, Police Station Akaltara, District Janjgir Champa
                   Chhattisgarh       (Driver    Of      Highwa      No.    C.      G.-      10-A     D-7011)
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2 - Agrawal Infrabuild Private Limited Address First Floor, V. R. Plaza, Link Road,
Bilaspur, Tahsil And District Bilaspur Chhattisgarh (Owner Of Highwa No. C. G.-
10-A D-7011)


3 - I. C. I. C. I. Lombard General Insurance Company Limited Through The
Branch Manager, Branch Office- Guru Kripa Tower, Vyapar Vihar Road, Bilaspur,
Tahsil And District Bilaspur Chhattisgarh (Insurer Of Highwa No. C. G.- 10-A D-
7011).
                                                                     ... Respondents.

(Cause-title taken from Case Information System) For Appellants : Ms. Deeksha Jaiswal appears on behalf of Shri Goutam Khetrapal, Advocates.

For Respondent No.3 : Shri Sourabh Sharma, Advocate.

AWARD (Passed on 14/03/2026)

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

Respondent/Insurance Company has agreed to pay additional amount of

Rs. 2,50,000/- (Two 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




Avinash