Aditya Yadav vs Priyanshu Tiwari
2026 Latest Caselaw 522 Chatt

Chattisgarh High Court

Aditya Yadav vs Priyanshu Tiwari on 14 March, 2026

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                                                                                  2026:CGHC:12329


                                                                                                 NAFR

                                   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. 541 of 2024


                        Aditya Yadav S/o Ratanlal Yadav, Aged About 8 Years, Minor Through Legal
                        Guardian Father Ratanlal Yadav, R/o- Village Kotgad, Thana-Akaltara, Dist.- Janjgir-
                        Champa, C.G.
                                                                                     ... Appellant (s)


                                                              versus


                        1 - Priyanshu Tiwari S/o Balmukund Tiwari R/o- Village- N.C. 101 C.S.E.B. Colony,
                        Korba, Dist.- Korba, C.G. (Driver Of The Offending Vehicle Car No. C.G. 10/R/5623)


                        2 - Balmukund Tiwari S/o C.P. Tiwari Aged About 60 Years R/o- Village- N.D. 101
                        C.S.E.B. Colony, Korba, Tahsil And Dist.- Korba, C.G. (Owner Of The Offending
                        Vehicle Car No. C.G. 10/R/5623)


                        3 - I.C.I.C.I. Lombard General Insurance Company Limited Through Branch
                        Manager Branch Office, V.R. Plaza, Link Road, Near H.D.F.C. Bank Link Road,
                        Bilaspur, Tahsil And Dist. Bilaspur, C.G. (Insurance Of Offending Vehicle Car No.
                        C.G. 10/R/5623)
                                                                                    ... Respondent(s)

SHYNA AJAY (Cause Title downloaded from CIS Periphery)

For Appellant(s) : Ms. Sonal Kesharwani, Advocate on behalf of Mr. Sanjay Kumar Yadav, Advocate For Respondent/ : Mr. Shekhar Raosaheb Amin, Advocate Insurance 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.50,000/- (Rupees Fifty 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




Shyna Ajay