Ratanlal Yadav vs Priyanshu Tiwari
2026 Latest Caselaw 524 Chatt

Chattisgarh High Court

Ratanlal Yadav vs Priyanshu Tiwari on 14 March, 2026

                                                                       1




                                                                                                      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. 660 of 2024



                              Ratanlal Yadav S/o Shri Babulal Yadav, Aged About 45 Years, R/o Village Kotgadh,
                              Thana Akaltra, District : Janjgir-Champa, Chhattisgarh
                                                                                          ... Appellants(s)


                                                                    versus


                              1 - Priyanshu Tiwari S/o Balmukund Tiwari R/o Village N.C.101 C.S.E.B Colony,
                              Korba, District Korba (Chhattisgarh) (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, Thasil & District Korba (CG) (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 District Bilaspur, Chhattisgarh. (Insurance Of The Offending
                              Vehicle Car No. C.G. 10/R/5623)
                                                                                         ... Respondent(s)

SHYNA AJAY, DN: cn=SHYNA

AJAY (Cause Title downloaded from CIS Periphery) o=PERSONAL, st=Chhattisgarh, c=IN

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