Bhukhan Lal Sahu vs Govind Lal Sahu
2026 Latest Caselaw 531 Chatt

Chattisgarh High Court

Bhukhan Lal Sahu vs Govind Lal Sahu on 14 March, 2026

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                                                                                                         NAFR
         Digitally

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR
VISHAKHA signed by
BEOHAR   VISHAKHA
         BEOHAR




                                                  NATIONAL- LOK ADALAT

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

                                                      MAC No. 593 of 2023


                     1 - Bhukhan Lal Sahu S/o Late Itwari Sahu Aged About 70 Years R/o
                     Village Gudi, Post Seepat, Police Station Seepat, District Bilaspur,
                     Chhattisgarh.                                                                   (Claimants)
                     2 - Sanjay Kumar Sahu S/o Bhukhan Lal Sahu Aged About 35 Years
                     R/o Village Gudi, Post Seepat, Police Station Seepat, District Bilaspur,
                     Chhattisgarh. (Claimants)                                                  ... Appellants
                                                                versus
                     1 - Govind Lal Sahu S/o Manharan Lal Sahu Aged About 27 Years R/o
                     Patelpara, Village Karra, Police Station Seepat, Tahsil Seepat, District
                     Bilaspur, Chhattisgarh. (Driver Of Vehicle No. C.G.-10-Ar-2630)
                     2 - Raju Kumar Kenwat S/o Ramu Kenwat Aged About 26 Years R/o
                     Patelpara, Village Karra, Police Station Seepat, Tahsil Seepat,district
                     Bilaspur, Chhattisgarh. (Owner Of Vehicle No. C.G.-10-Ar-2630)
                     3 - I.C.I.C.I. Lombard General Insurance Company Limited Through The
                     Branch Manager, Office Ring Road, Bilaspur, District Bilaspur,
                     Chhattisgarh. (Insurer Of Vehicle No. C.G.-10-Ar-2630)
                                                                                        ---- Respondents
                     -----------------------------------------------------------------------------------------------
                     For Appellants :-             Mr. D.C. Verma, Advocate
                     For respondent No. 3 :-               Mr. Shekhar Rao Saheb Amin, Advocate
                     -----------------------------------------------------------------------------------------------
                                     2

                              ORDER

(Passed on 14th March, 2026)

1. Heard

2. The Parties have filed a docket/compromise petition stating

therein that Respondent/Insurance Company has agreed to pay

additional amount of Rs. 2,00,000/- (Rs. Two Lakhs only) in

addition to the amount awarded by the Tribunal within a period of

60 days from today. The docket is duly filled-in and signed by both

the parties.

3. The compromise sought for by the parties is permitted and the

matter in hand stands disposed of.

4. The docket be made part of this record.

5. 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
           Bilaspur                              Bilaspur




Vishakha