Shiv Kumar Verma vs Raj Narayan Soni
2026 Latest Caselaw 521 Chatt

Chattisgarh High Court

Shiv Kumar Verma vs Raj Narayan Soni on 14 March, 2026

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                                                                                            NAFR

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
AVINASH
SHARMA                                         NATIONAL LOK ADALAT
                        Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
Digitally signed
by AVINASH
SHARMA
Date: 2026.03.16
11:16:24 +0530                Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.

                                                  MAC No. 352 of 2019

                   1 - Shiv Kumar Verma S/o Khedulal Verma Aged About 44 Years.


                   2 - Smt. Shail Verma W/o Shiv Kumar Verma Aged About 40 Years.
                    R/o Durga Nagar, Pandri, P.S. Devendra Nagar, Pandari, District Raipur
                   Chhattisgarh. (Claimants)
                                                                                      ... Appellants.
                                                        versus
                   1 - Raj Narayan Soni S/o Anil Kumar Soni Aged About 19 Years R/o Kapa, Ward
                   No. 1 Mowa, P.S. Pandri, District Raipur Chhattisgarh. (Driver, Maestro Scooty
                   No. Cg/04/hn/8238).


                   2 - Ravi Kumar Manthani S/o Aayal Das Manthani Aged About 45 Years R/o
                   Jhanda Chowk, Pandari, P.S. Civil Lines, Raipur Chhattisgarh. (Owner Maestro
                   Scooty No. C.G./04/hn/8238).


                   3 - Icici Lombard General Insurance, Vanijya Building, Devendra Nagar Road,
                   Raipur District Raipur Chhattisgarh. (Insurer, Maestro Scooty No. Cg/04/hn/8238)
                                                                                 ... Respondent(s)

(Cause-title taken from Case Information System)

For Appellants : Ms. Ritika Verma, Advocate. For Respondent No.3 : Shri Sourabh Sharma, Advocate.

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 Rs. 7,00,000/- (Rs.

Seven Lakhs only) as a full and final settlement 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

Avinash