Smt. Satyawati Banjare vs Kavindra Sao
2026 Latest Caselaw 538 Chatt

Chattisgarh High Court

Smt. Satyawati Banjare vs Kavindra Sao on 14 March, 2026

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                                  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. 555 of 2023

                        1 - Smt. Satyawati Banjare Wd/o Late Sewadas Banjare Aged About 28

                        Years R/o Jamnipali, Ayodhyapuri, Ward No. 46 Police Station - Darri,

                        Tahsil - Katghora, District - Korba (Chhattisgarh).

                        2 - Yamita Banjare D/o Late Sewadas Banjare Aged About 5 Years

                        Minor Through The Mother (Natural Guardian) Appellant No. 01 Smt.

                        Satyawati Banjare R/o Jamnipali, Ayodhyapuri, Ward No. 46 Police

                        Station - Darri, Tahsil - Katghora, District - Korba (Chhattisgarh).

                        3 - Ramdas Banjare S/o Latel Banjare Aged About 72 Years R/o

                        Jamnipali, Ayodhyapuri, Ward No. 46 Police Station - Darri, Tahsil -

                        Katghora, District - Korba (Chhattisgarh).

                        4 - Smt. Gangotri Banjare W/o Ramdas Banjare Aged About 67 Years

                        R/o Jamnipali, Ayodhyapuri, Ward No. 46 Police Station - Darri, Tahsil -

                        Katghora, District - Korba (Chhattisgarh).

                                                                                    ... Appellant(s)
                                      2

                                 versus

1 - Kavindra Sao S/o Ramdaras Sao Aged About 50 Years R/o Village

And Post - Hanumangunj, Police Station - Sukhpura, District - Baliya

(U.P.) At Present - Vikas Nagar, Kusmunda, Police Station - Kusmunda,

District - Korba .... (Driver Of The Vehicle Trailer No. C.G. - 10/ A.H./

5867).

2 - Adya Maa Associates Mandir Chowk, Jarhabhatha, Police Station -

Civil Line, Tahsil And District - Bilaspur (Chhattisgarh) At Present - Adya

Maa Associates, Quarter No. - 30, Ward No. 47, Vikas Nagar,

Kusmunda, Gevra Basti Police Station - Kusmunda District - Korba

(Onwer Of The Vehicle Trailer No. C.G. - 10/ A.H. / 5867).

3 - Branch Manager The New India Insurance Company Limited

Through Branch Office - Rama Trade Center, 2nd Floor, Old Bus Stand,

In Front Of Rajiv Plaza, Bilaspur, Tahsil And District - Bilaspur

(Chhattisgarh) (Insurer Of The Vehicle Trailer No. C.G. - 10 / A.H. /

5867)

                                                       ... Respondent(s)

For Appellant(s) : Mr. Anand Kesharwani, Advocate. For Respondent(s)/Insurance : Mr. Sourabh Sharma, Advocate.

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. 2,50,000/- (Rs. Two Lakh Fifty 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


Raghu Jat