Ajay Kumar Chakradhari vs Awadh Kumar Sahu
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Chattisgarh High Court

Ajay Kumar Chakradhari vs Awadh Kumar Sahu on 14 March, 2026

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SHAYNA
KADRI                                                          2026:CGHC:12330
                                                                              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. 2526 of 2025

            1 - Ajay Kumar Chakradhari S/o Ahibaran Chakradhari Aged About 46
            Years R/o Village- Putapara, Police Station Patna, Tehsil Baikunthpur,
            District- Koriya (C.G.) (Claimants)
            2 - Bimla Devi W/o Ajay Kumar Chakradhari Aged About 38 Years R/o
            Village- Putapara, Police Station Patna, Tehsil Baikunthpur, District-
            Koriya (C.G.) (Claimants)
                                                                       ... Appellants
                                             versus


            1 - Awadh Kumar Sahu S/o Suresh Kumar Sahu Aged About 34 Years
            R/o Village- Puta Police Atation- Patna Tehsil- Baikunthpur- District-
            Koriya (C.G.) (Driver Of Motorcycle No. Cg-16- Cm- 8427)
            2 - Chappan Kumar Rajwade S/o Ramsundar Aged About 26 Years R/o
            Kenapara Baikunthpur Police Station And Tehsil Baikunthpur, District-
            Koriya (C.G.) (Owner Of Motorcycle No. Cg-16- Cm-8427)
            3 - Branch Manager National Insurance Company Limited R.K. Sales
            And Services Baikunthpur, District- Koriya (C.G.) Head Office 03
            Medisan Street, Kolkata - 700071 (Insurer Of Motorcycle No. Cg-16-
            Cm-8427)
                                                                ... Respondent(s)

(Cause-title taken from Case Information System)

For Appellants : Ms. Priya Kaiwart, Advocate For Respondent No. : Mr. Sanjay Patel, Advocate along with 3 Mr. Samar Jain, Manager, National Insurance Co. Ltd.

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 amount of

Rs. 5,00,000/- (Rs. Five Lakhs only) in addition to the amount awarded

bythe Tribunal 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

Shayna