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Shail Suryavanshi vs Abhishek Kumar
2026 Latest Caselaw 526 Chatt

Citation : 2026 Latest Caselaw 526 Chatt
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Shail Suryavanshi vs Abhishek Kumar 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. 853 of 2023


                        1 - Shail Suryavanshi W/o Late Gore Lal Suryavanshi Aged About 36 Years R/o
                        Village Khaira (Daganiya) Near- Mata Chowra Chowk, Thana Sipat Tahsil Bilaspur,
                        District Bilaspur Chhattisgarh.


                        2 - Pratap Kumar Suryavanshi S/o Late Gore Lal Suryavanshi Aged About 18 Years
                        R/o Village Khaira (Daganiya) Near- Mata Chowra Chowk, Thana Sipat Tahsil
                        Bilaspur, District Bilaspur Chhattisgarh.


                        3 - Rahul Kumar Suryavanshi S/o Late Gore Lal Suryavanshi Aged About 16 Years
                        Minor Through Legal Guardian Mother Shail Suryavanshi, R/o Village Khaira
                        (Daganiya) Near- Mata Chowra Chowk, Thana Sipat Tahsil Bilaspur, District
                        Bilaspur Chhattisgarh.


                        4 - Atul Kumar Suryavanshi S/o Late Gore Lal Suryavanshi Aged About 11 Years
                        Minor Through Legal Guardian Mother Shail Suryavanshi, R/o Village Khaira
                        (Daganiya) Near- Mata Chowra Chowk, Thana Sipat Tahsil Bilaspur, District
                        Bilaspur Chhattisgarh.


SHYNA                   5 - Kadam Bai W/o Late Radhe Shyam Aged About 60 Years R/o Village Khaira
AJAY
Digitally signed by
                        (Daganiya) Near- Mata Chowra Chowk, Thana Sipat Tahsil Bilaspur, District
SHYNA AJAY
DN: cn=SHYNA AJAY,
o=PERSONAL,
st=Chhattisgarh, c=IN   Bilaspur Chhattisgarh.
                                                                                  ... Appellants(s)
                                          2

                                      versus


1 - Abhishek Kumar S/o Ram Pramod Rai Aged About 32 Years R/o House No.
65/8, Neharu Nagar, East Bhilai, Thana - Supela, Tahsil Bhilai, District Durg
Chhattisgarh. (Driver Of The Offending Vehicle Car No. C.G. 04/N.E./7289).


2 - Nilesh Kumar S/o Ram Pramod Rai R/o - House No. 65/8, Neharu Nagar, East
Bhilai Thana - Supela, Tahsil Bhilai, District Durg Chhattisgarh. (Owner Of The
Offending Vehicle Car No. C.G. 04/N.E./7289).


3 - I.C.I.C.I. Lombard General Insurance Company Limited Through Branch
Manager, Branch Office, Ground Floor Commercial Bhawan Devendra Nagar Road
Raipur, Tahsil And District - Raipur, Chhattisgarh (Insurer Of The Offending Vehicle
Car No. C.G. 04/N.E./7289).
                                                             ... Respondent(s)

(Cause Title downloaded from CIS Periphery)

For Appellant(s) : Ms. Shalini Jangde, Advocate on behalf of Mr. Arjun Lal Singroul, 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.2,50,000/- (Rupees Two Lakhs 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
 

 
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