Chetan Lal Yadaw vs Rajkumar Yadav
2026 Latest Caselaw 514 Chatt

Chattisgarh High Court

Chetan Lal Yadaw vs Rajkumar Yadav 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. 1712 of 2024

                        1 - Chetan Lal Yadaw S/o Late Manhar Lal Yadaw Aged About 38 Years

                        R/o Village And Post - Nagpura, Police Station - Pulgaon, Tahsil And

                        District Durg (C.G.), At Present - Near Ram Mandir, Police Station - City

                        Kotwali, Tahsil And District Bilaspur (C.G.),...(Applicant).

                                                                                       ... Appellant(s)

                                                          versus

                        1 - Rajkumar Yadav S/o Late Girdhari Lal Yadaw Aged About 60 Years

                        R/o Village - Borai, Police Station - Pulgaon, Tahsil And District - Durg,

                        (C.G.), (Driver Of The Vehicle),..(Non-Applicants).

                        2 - Vimal Kumar Pawar S/o Vinod Kumar Pawar R/o Pawar Sadan, New

                        Adarsh Nagar, Durg, Tahsil And District Durg (C.G.), (Owner Of The

                        Vehicle).

                        3 - National Insurance Company Limited Through - Branch Manager,

                        Branch Office - Upper Of Kenra Bank, Vyapar Vihar, Road, Bilaspur,
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Police Station, Tahsil And District - Bilaspur (C.G.), (Insurer Of The

Vehicle).

                                                                 ... Respondent(s)

For Appellant(s) : Mr. Anand Kesharwani, Advocate. For Respondent(s)/Insurance : Mr. Shivendu Pandya, 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. 30,000/- (Rs. Thirty 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


Raghu Jat