Premlata Bariha vs Anand Yadav
2026 Latest Caselaw 528 Chatt

Chattisgarh High Court

Premlata Bariha vs Anand Yadav 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. 482 of 2024

                              1 - Premlata Bariha Widow Of Late Leelambar @ Neelamber Bariha Aged About 23
                              Years Resident Of Jairam Nagar, Police Station - Masturi, District - Bilaspur,
                              Chhattisgarh. (Claimants)


                              2 - Deepesh Bariha Son Of Late Leelabar @ Neelambar Bariha Aged About 1 Years
                              Minor Through Natural Guardian - Mother Smt. Premlata Bariha, Resident Of
                              Jairam Nagar, Police Station - Masturi, District - Bilaspur, Chhattisgarh.


                              3 - Kewra Bariha Wife Of Shri Bdhiram Bariha Aged About 47 Years Resident Of
                              Jairam Nagar, Police Station - Masturi, District - Bilaspur, Chhattisgarh.


                              4 - Bodheeram Bariha @ Bodhiram Bariha Son Of Shri Vodhiram Bariha Aged
                              About 52 Years Resident Of Jairam Nagar, Police Station - Masturi, District -
                              Bilaspur, Chhattisgarh.
                                                                                              ... Appellant(s)


                                                                      versus
                              1 - Anand Yadav Son Of Shri Jimmedar Aged About 27 Years R/o Village Ujjaini,
                              Post - Kalapahad Tandwa, District - Aurangabad (Bihar) (Temporary Address - Near
                              Sheela Petrol Pump, Police Station Joot Mill Kotwali, Distt - Raigarh, Chhattisgarh.
                              (Driver Of Trailer No. OD -16-H-9805)

           Digitally signed
           by SHYNA AJAY
SHYNA DN:
                              2 - Matarani Transport Proprietor - Sanjay Kumar Nanda, Nanda Hospital, Mission
          cn=SHYNA
      AJAY,
AJAY  o=PERSONAL,
      st=Chhattisgarh,
           c=IN



                              Chowk Town, Sundargarh (Odisha) (Owner Of Trailer No. OD -16-H-9805)
                                                 2



        3 - I.C.I.C.I. Lambard General Insurance Company Limited Through The Branch
        Manager, Branch Office, First Floor, Gurukripa Tower, Vyapar Vihar Road, Tahsil
        And Distt - Bilaspur, Chhattisgarh. Temporary Address - Devendra Nagar, Road,
        Commercial Building, Second Floor, In Front Of HDFC Bank, Raipur, Distt - Raipur,
        Chhattisgarh. (Driver Of Trailer No. OD -16-H-9805)
                                                                     ... Respondent(s)

(Cause Title downloaded from CIS Periphery) For Appellant(s) : Mr. Pravesh Sahu, Advocate on behalf of Ms. Bhagwati Kashyap, 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