Dhani Kumar Sao vs Raj Singh Rathore
2026 Latest Caselaw 523 Chatt

Chattisgarh High Court

Dhani Kumar Sao vs Raj Singh Rathore on 14 March, 2026

                                                               1




                                                                               2026:CGHC:12357


                                                                                             NAFR

AVINASH                              HIGH COURT OF CHHATTISGARH AT BILASPUR
SHARMA
Digitally signed by


                                                  NATIONAL LOK ADALAT
AVINASH SHARMA
Date: 2026.03.16
11:18:26 +0530




                           Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                                  Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.

                                                   MAC No. 1825 of 2023

                      1 - Dhani Kumar Sao S/o Priti Ram Sao Aged About 44 Years R/o Village Aurda,
                      Police Station Pusosur, District Raigarh (C.G.) (Claimant)
                                                                                       ...Appellant.
                                                            versus
                      1 - Raj Singh Rathore S/o Shiv Pal Singh Rathore Aged About 20 Years R/o Ward
                      No.15, Patouratola Kyotar Laharpur, Police Station Jaitehari, District Anuppur
                      (M.P.) (Driver Of Alleged Vehicle Bearing Registration No. Mp-18-Ca-2873)


                      2 - Ramnarayan Rathore S/o Khushiram Rathore R/o House No.10, Nayatola,
                      Anuppur District Anuppur (M.P.) C/o Ravikant Verma W.No. 21 Sohki Mohalla
                      Shahdol (M.P.) (Owner Of Alleged Vehicle Bearing Registration No. Mp-18-Ca-
                      2873).


                      3 - I.C.I.C.I. Lombard General Insurance Company Limited Branch Office G.E.
                      Road, Raipur, District Raipur (C.G.) (Insurer Of Alleged Vehicle Bearing
                      Registration No. Mp-18-Ca-2873)
                                                                                     ... Respondent(s)

(Cause-title taken from Case Information System)

For Appellant : Shri Ajeet Kumar Yadav, Advocate. For Respondent No.3 : Shri Himanshu Thakur, Advocate and Ms. Tanusha Pathak appears on behalf of Shri NK Thakur, Advocates.

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 additional amount of

Rs. 4,00,000/- (Four Lakhs 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




      Avinash