Narendra Kumar Dahriya vs Sunil Kumar Kurrey
2026 Latest Caselaw 530 Chatt

Chattisgarh High Court

Narendra Kumar Dahriya vs Sunil Kumar Kurrey 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. 141 of 2022


                              Narendra Kumar Dahriya S/o Narayan Prasad Dahriya Aged About 24 Years R/o
                              Village Hanfa Road, P.S. Sakri, District Bilaspur Chhattisgarh.
                                                                                                ... Appellant(s)


                                                                     versus


                              1 - Sunil Kumar Kurrey S/o Shri Vishram Kumar Kurrey Aged About 31 Years R/o
                              Village Godhna, Tehsil Pamgarh, Thana Pamgarh, District Janjgir Champa
                              Chhattisgarh.      (Driver      of      Vehicle      No.CG-11-AR/2868)


                              2 - Khamhan Tondon, S/o Chandram Tondon Aged About 44 Years R/o Ward No. 7,
                              Village Gudipara, Kesla, Dongakahroud, Tehsi And P.S. Pamgarh, Tehsil Pamgarh
                              District Janjgir Champa Chhattisgarh. (Owner of Vehicle No.CG-11-AR/2868)




                              3 - The ICICI Lombard General Insurance Corporation Limited, Through Branch
                              Manager, Address First Floor, Gurukripa Tower, New ICICI Bank, Vyapar Vihar
                              Roard, P.S. Tarbahar, Tahsil And District Bilaspur Chhattisgharh.
                              (Insurer of Vehicle No.CG-11-AR/2868)
           Digitally signed
           by SHYNA AJAY
                                                                                            ... Respondent(s)

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

For Appellant(s) : Ms. Pragya Pandey, 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.1,25,000/- (Rupees One Lakh Twenty Five 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