Saroj Shrivastava vs Kashiram Panjwani
2026 Latest Caselaw 532 Chatt

Chattisgarh High Court

Saroj Shrivastava vs Kashiram Panjwani 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. 1632 of 2023


                              Saroj Shrivastava W/o Jagdish Prasad Shrivastava Aged About 32 Years R/o Gali
                              No. 7, Behind Nikita Marketing, Telibanda, Tahsil And District Raipur (C.G.)
                              (Claimant)
                                                                                              ... Appellant(s)


                                                                    versus


                              1 - Kashiram Panjwani S/o Pratap Rai Panjwani Aged About 49 Years Occupation
                              Driver, R/o D-6, Mutha Nagar, Ravigram, Telibanda, Tahsil And District Raipur (C.G.)


                              2 - Roma Panjwani W/o Kashiram Panjwani Aged About 45 Years R/o D-6, Mutha
                              Nagar, Ravigram, Telibanda, Tahsil And District Raipur (C.G.)


                              3 - I.C.I.C.I Lombard General Insurance Company Limited Occupation Insurer,
                              Commercial Building , Devendra Nagar Road, Raipur, Tahsil And District Raipur
                              (C.G.)
                                                                                              ... Respondent(s)

(Cause Title downloaded from CIS Periphery)

SHYNA DN: cn=SHYNA

AJAY AJAY, o=PERSONAL, st=Chhattisgarh, c=IN 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.1,75,000/- (Rupees One Lakh Seventy 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



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