Shashi Rohni vs Narendra Pandey
2026 Latest Caselaw 517 Chatt

Chattisgarh High Court

Shashi Rohni vs Narendra Pandey 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. 638 of 2024

                        1 - Shashi Rohni W/o Late Rakesh Rohni, Aged About 31 Years

                        Resident Of Ward No.15, Ambedkar Nagar, Gourela, Tahsil- Gourela,

                        District- Bilaspur (C.G.). At Present Resident Of Sandhi Para, Ward No.

                        7, Ratanpur, Tahsil- Kota, Police Station- Ratanpur, District- Bilaspur

                        (C.G.).

                        2 - Samudiya Bai W/o Dhaniram Aged About 64 Years Resident Of

                        Ward No.15, Ambedkar Nagar, Gourela, Tahsil- Gourela, District-

                        Bilaspur (C.G.). At Present Resident Of Sandhi Para, Ward No. 7,

                        Ratanpur, Tahsil- Kota, Police Station- Ratanpur, District- Bilaspur

                        (C.G.).

                        3 - Ku. Jhalak Rohni D/o Late Rakesh Rohni Aged About 2 Years

                        Resident Of Ward No.15, Ambedkar Nagar, Gourela, Tahsil- Gourela,

                        District- Bilaspur (C.G.). At Present Resident Of Sandhi Para, Ward No.
                                       2

7, Ratanpur, Tahsil- Kota, Police Station- Ratanpur, District- Bilaspur

(C.G.).

                                                             ... Appellant(s)

                                  versus

1 - Narendra Pandey S/o K.P. Pandey, Aged About 58 Years

Occupation- Driver, Resident Of A.G.T.R. Company, Ring Road No. 2,

Raipur, Tahsil And District- Raipur (C.G.). (Driver Of Vehcle No. Cg- 04-

Jd- 9272).

2 - Surendra Prasad Pandey S/o Kamleshwar Prasad Pandey, Aged

About 60 Years C/o Raipur- Shadol Transport, Mohba, Heerapur Road,

Raipur, Tahsil And District- Raipur (C.G.). (C.G.). (Owner Of Vehcle No.

Cg- 04-Jd- 9272).

3 - Shriram General Insurance Company Limited, Head Office E/8,

Industrial Area, Sitapura, Jaypurp, Rajasthan, Through- Branch

Manager, Shriram General Isurance Company Limited, Branch Office

Fourth Floor, Maruti Heights, G.E. Road, Raipur, Tahsil And District-

Raipur (C.G.). (C.G.). (Insurer Of Vehcle No. Cg- 04-Jd- 9272).

                                                         ... Respondent(s)

For Appellant(s) : Ms. Priya Kaiwart, Advocate. For Respondent(s)/Insurance : Mr. Utsav Mahiswar, 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. 1,00,000/- (Rs. One Lakh 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