Smt. Pramila Bai vs Chandrabhan Yadav
2026 Latest Caselaw 534 Chatt

Chattisgarh High Court

Smt. Pramila Bai vs Chandrabhan Yadav on 14 March, 2026

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VISHAKHA signed by
BEOHAR   VISHAKHA

                                                                                               NAFR
         BEOHAR




                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 NATIONAL- LOK ADALAT

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

                                                   MAC No. 1382 of 2024


                     1 - Smt. Pramila Bai W/o. Shri Thanda Das Aged About 40 Years R/o.
                     Iraf,      Tahsil           Pali,       District        Korba,       Chhattisgarh.


                     2 - Thanda Das S/o. Shri Budhwar Das Aged About 43 Years R/o. Iraf,
                     Tahsil              Pali,              District             Korba            (C.G.)


                     3 - Sahil Das S/o. Shri Thanda Das Aged About 15 Years R/o. Iraf,
                     Tahsil Pali, District Korba (C.G.), Through Mother Smt. Pramila Bai


                     4 - Fatkan Bai W/o. Shri Budhwar Das Aged About 66 Years R/o. Iraf,
                     Tahsil Pali, District Korba (C.G.)
                                                                                      ... Appellants
                                                             versus


                     1 - Chandrabhan Yadav S/o. Shri Manmohan Yadav Aged About 42
                     Years R/o. Village- Hanmana, Post- Khodwani (Balbhadragarh) Police
                     Station- Hanman, District- Rewa (M.P.) Present Address D.B.L. Camp
                     Chaitma,       District-            Korba,         (C.G.)     (Vehicle      Driver)
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2 - Dilip Buildcon Limited Through Sudhakar Kumar S/o. Chandrika
Prasad, Kshetra Prabhari R/o. D.B.L. Camp Chaitma, Tahsil- Pali,
District-             Korba               (C.G.)               (Vehicle               Owner)


3 - National Insurance Company Limited Through Branch Manager,
Office 13, Meenu Complex, Mainroad, Kosabadi Korba, District- Korba
(C.G.) (Insurance Company)
                                                                      ---- Respondents
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        For Appellant         :-      Mr. Shikhar Shukla, Advocate
        For respondent No. 3 :-               Mr. Sudhir Agrawal, Advocate
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                                        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. 2,50,000/- (Rs. Two Lakhs Fifty

Thousand 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