Anusuiya vs Sheshnath Kenvat
2026 Latest Caselaw 503 Chatt

Chattisgarh High Court

Anusuiya vs Sheshnath Kenvat 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. 1692 of 2024


                              1 - Anusuiya W/o Late Ramphal Kaliyare, Aged About 45 Years


                              2 - Rameshwar Kaliyare S/o Late Ramphal Kaliyare, Aged About 21 Years


                              3 - Kiran Kaliyare D/o Late Ramphal Kaliyare, Aged About 18 Years


                              4 - Priti Kaliyare D/o Late Ramphal Kaliyare, Aged About 16 Years
                              Appellant No.4 is minor legal guardian Mother Anusuiya Appellant No.1.


                              All R/o Village Pendari, Thana Sakri Tahsil Sakri, District Bilaspur Chhattisgarh
                                                                                                     ...Appellant(s)


                                                                     versus


                              1 - Sheshnath Kenvat S/o Nouman Kenvat Aged About 32 Years R/o Village
                              Nariyara, Thana, Mulmula, District Janjgir Champa Chhattisgarh (Driver Of The
                              Offending Vehicle Scooty No. C.G. 10/A.V./3145)


                              2 - Gayatri Kenvat D/o Geeta Ram Kenvat Aged About 25 Years R/o Village Hirri,

SHYNA AJAY,
           Digitally signed
           by SHYNA AJAY
      DN: cn=SHYNA
                              Post Devgaon, Thana-Masturi, Tehsil Masturi, District Bilaspur Chhattisgarh (Owner
AJAY  o=PERSONAL,


                              Of The Offending Vehicle Scooty No. C.G. 10/A.V./3145)
      st=Chhattisgarh,
           c=IN
                                                 2




        3 - I.C.I.C.I. Lombard General Insurance Company Limited Through Branch
        Manager, Branch Office, Address Ground Floor, Commercial Bhavan, Devendra
        Nagar Road Raipur, Tahsil And District Raipur Chhattisgarh Insurer Of The
        Offending Vehicle Scooty No. C.G.10/A.V./3145
                                                                    ... Respondent(s)

(Cause Title downloaded from CIS Periphery) For Appellant(s) : Ms. Shalini Jangde, Advocate on behalf of Mr. Arjun Lal Singroul, 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.2,50,000/- (Rupees 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
Shyna Ajay