Shri Jhaga Tandi vs Gajendra Chura
2026 Latest Caselaw 512 Chatt

Chattisgarh High Court

Shri Jhaga Tandi vs Gajendra Chura on 14 March, 2026

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                                 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. 810 of 2025

                        1 - Shri Jhaga Tandi S/o Safi Tandi Aged About 48 Years R/o Shiv

                        Mandir, Gandhi Nagar, Shankar Nagar, Dist.- Raipur (C.G.).

                        2 - Seema Harpal W/o Late Bandu Harpal Aged About 25 Years R/o

                        Shiv Mandir, Gandhi Nagar, Shankar Nagar, Dist.- Raipur (C.G.).

                        3 - Pooja Tandi D/o Jhaga Tandi Aged About 18 Years R/o Shiv Mandir,

                        Gandhi Nagar, Shankar Nagar, Dist.- Raipur (C.G.).

                                                                               ... Appellant(s)

                                                       versus

                        1 - Gajendra Chura S/o Dashru Chura R/o Ward No. 30, Gandhi Nagar,

                        Shanker Nagar, P.S. Khamhardih, Raipur, District- Raipur (C.G.) (Driver

                        Of Auto Bearing No. Cg-04-Le-2466).

                        2 - Rajendra Chura S/o Dashru Chura R/o Ward No. 30, Gandhi Nagar,

                        Shanker Nagar, P.S. Khamhardih, Raipur, District- Raipur (C.G.) (Owner

                        Of Auto Bearing No. Cg-04-Le-2466).

                        3 - Shri Ram General Insurance Company Ltd. Through Officer In

                        Charge, Shreeram General Insurance Company Ltd. Plant No. 1, Fourth
                                               2

Floor, Maruti Heights, Near Maruti Dealershi, Ge Road, District- Raipur

(C.G.)( Insurer Of Auto Bearing No C.G.-04-Le-2466).

                                                                 ... Respondent(s)

For Appellant(s) : Mr. Shashi Bhushan Tiwari,

Advocate.

For Respondent(s)/Insurance : Mr. Deepak Gupta, Advocate.

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. 3,00,000/- (Rs. Three Lakhs 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


Raghu Jat