Smt. Saraswati Vyapari vs Pradeep @ Bhola
2026 Latest Caselaw 537 Chatt

Chattisgarh High Court

Smt. Saraswati Vyapari vs Pradeep @ Bhola on 14 March, 2026

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Digitally
signed by
SHAYNA
KADRI                                                                   2026:CGHC:12321
                                                                                    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. 530 of 2021

            1 - Smt. Saraswati Vyapari W/o Late Nihar Vyapari Aged About 26 Years R/o
            Village P.V. 29 Yogendra Nagar Police Station And Tahsil Pakhanjur, District
            Uttar Bastar Kanker Chhattisgarh., District : Kanker, Chhattisgarh
            2 - Ku. Ishika Vyapari D/o Late Nihar Vyapari Aged About 10 Years Minor
            Through Their Mother Smt. Saraswati Vyapari W/o Late Nihar Vyapari, R/o
            Village P.V. 29 Yogendra Nagar Police Station And Tahsil Pakhanjur, District
            Uttar Bastar Kanker Chhattisgarh.
            3 - Ishan Vyapari S/o Late Nihar Vyapari Aged About 8 Years Minor Through
            Their Mother Smt. Saraswati Vyapari W/o Late Nihar Vyapari, R/o Village P.V.
            29 Yogendra Nagar Police Station And Tahsil Pakhanjur, District Uttar Bastar
            Kanker Chhattisgarh.
            4 - Smt. Shikha Vyapari W/o Shree Niranjan Vyapari Aged About 45 Years
            R/o Village P.V. 29 Yogendra Nagar Police Station And Tahsil Pakhanjur,
            District Uttar Bastar Kanker Chhattisgarh.
            5 - Niranjan Vyapari S/o Gopal Vyapari Aged About 50 Years R/o Village P.V.
            29 Yogendra Nagar Police Station And Tahsil Pakhanjur, District Uttar Bastar
            Kanker Chhattisgarh.
                                                                              ... Appellants
                                                versus
            1 - Pradeep @ Bhola S/o Parimal Das Aged About 30 Years R/o Village P.V.
            07, Chote Kapsi Thana And Tehsil Pakhanjur , District Uttar Baster Kanker
            Chhattisgarh. (Owner / Driver), District : Kanker, Chhattisgarh
            2 - Shree Ram General Insurance Company Ltd. E- 3, Riico Industrial Area
            Sitapur Jaipur (Rajasthan 302022 Through Plot No. 1, 4th Floor Maruti
                                            2

Heights Beside R.K. Mall Great Eastern Rd Raipur Chhattisgarh 494009.
(Insurer)
                                                                 ... Respondent(s)

(Cause-title taken from Case Information System) For Appellants : Ms. Tanusha Pathak, Advocate appearing on behalf of Mr. Parag Kotecha, Advocate For Respondent No. 2 : Mr. Utsav Mahiswar, Advocate

AWARD (Passed on 14/03/2026)

1. The Parties have filed a docket/compromise petition stating therein that

Respondent/Insurance Company has agreed to pay amount of

Rs. 4,50,000/- (Rs. Four Lakhs Fifty Thousands 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.

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

Shayna