Smt. Vimlesh Chicham vs Ghanuram Niroti
2026 Latest Caselaw 516 Chatt

Chattisgarh High Court

Smt. Vimlesh Chicham vs Ghanuram Niroti 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. 2007 of 2024

                        1 - Smt. Vimlesh Chicham W/o Late Ganesh Kumar Chicham Aged

                        About 23 Years Caste- Cond, R/o Village Senha, Post- Putipakhna,

                        Tahsil And P.S. Pasan, District Korba, Chhattisgarh. (Claimants).

                        2 - Kumari Vashika D/o Late Ganesh Kumar Chicham Aged About 5

                        Years Minor Through Natural Guardian Mother Vimlesh Chicham W/o

                        Late Ganesh Kumar Chicham, Caste- Cond, R/o Village Senha, Post-

                        Putipakhna, Tahsil And P.S. Pasan, District Korba, Chhattisgarh.

                        3 - Kumari Aaruhi D/o Late Ganesh Kumar Chicham, Minor Through

                        Natural Guardian Mother Vimlesh Chicham W/o Late Ganesh Kumar

                        Chicham, Caste- Cond, R/o Village Senha, Post- Putipakhna, Tahsil And

                        P.S. Pasan, District Korba, Chhattisgarh.

                        4 - Smt. Ramkunwar Chicham W/o Shundar Singh Aged About 49 Years

                        Caste- Cond, R/o Village Senha, Post- Putipakhna, Tahsil And P.S.

                        Pasan, District Korba, Chhattisgarh.
                                      2

5 - Sunder Singh Chicham S/o Raisingh Chicham Aged About 59 Years

Caste- Cond, R/o Village Senha, Post- Putipakhna, Tahsil And P.S.

Pasan, District Korba, Chhattisgarh.

                                                         ... Appellant(s)

                                   versus

1 - Ghanuram Niroti S/o Banshiram Niroti Aged About 55 Years R/o

Ward No. 14, Shahid Chowk, Dallirajhara, P.S. Dallirajhara, District

Balod, Chhattisgarh. (Driver Trailer No. C.G.-04/ L.R.-6312).

2 - Santosh Kumar Rathi S/o Amritlal Rathi Aged About 52 Years R/o

Through Ratanlal Bub Gudiyari Raipur At Present R/o Ward No. 02,

Bazarpara, Bhanupratappur, District Kanker, Chhattisgarh. (Owner

Trailer No. C.G.-04/ L.R.-6312).

3 - Branch Manager, The New India Insurance Company Ltd. Through

Branch Manager Branch Office- T.P. Hab Bilaspur, Second Floor Rama

Trade Center On Top Of Axis Bank Purana Bus Stand, P.S. Civil Line

Tahsil And District Bilaspur, Chhattisgarh. (Insurer Trailer No. C.G.-04/

L.R.-6312).

                                                      ... Respondent(s)

For Appellant(s) : Mr. Vikas Upadhyay on behalf of

Mr. Ishwar Kumar Sahu,

Advocate.

For Respondent(s)/Insurance : Mr. B.N. Nande, 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. 1,30,000/- (Rs. One Lakh 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


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