Deepak Kumar Yadav vs Chhunnuvala Devi
2026 Latest Caselaw 1925 Jhar

Jharkhand High Court

Deepak Kumar Yadav vs Chhunnuvala Devi on 14 March, 2026

                               AWARD

             BEFORE NATIONAL LOK ADALAT (PHYSICAL)
                           DATED 14.03.2026
                 (Held at JHARKHAND HIGH COURT)

(Organized by High Court Legal Services Committee under Section 19, Le-
gal Services Authorities Act, 1987 (Central Act).
                              M.A. No.55 of 2022

Petitioner(s)/ Appellant(s):-

    Deepak Kumar Yadav, S/o Dular Chandra Yadav, R/o Village Ghara-
    watand, PO-Champi, PS-Petarwar, Dist-Bokaro, Permanent R/o C/o
    Rajesh Kumar Yadav, Prem Nagar Road, H.No.04, Hatia, PO & PS-
    Jagganathpur, Dist-Ranchi.
                               Versus
Respondent/O.P.(s):

1. Chhunnuvala Devi, W/o Pashupati Mahto.

2. Pashupati Mahto, S/o Upendra Mahato,

3. Guddi Kumari, D/o Pashupati Mahato.

4. Chiku Kumar, S/o Pashupati Mahato All are R/o Mahto Tola, PO-Balidih, PS-Balidih, Dist-Bokaro.

5. M/s ICICI Lombard General Insurance Co. Ltd. represented through legal Manager, 2nd Floor, Ashirward Mansion, Plot No.1794. Opposite Tirath Apartment, Ranchi 834001, PO & PS Sadar, Dist-Ranchi.

Present:-

Name of the Hon'ble Judge:- Hon'ble Mr. Justice Anubha Rawat Choudhary Name of Advocate: Ms. Amrita Sinha, Advocate

For the petitioner(s)/appellant(s) :-Mr. Praveen Shankar Prasad, Advocate For the Respondent(s)/O.P.(s) :-Mr. Tarun Kr. Mahato, Advocate

AWARD

This matter is taken up in National Lok Adalat. Both the parties are present.

The mediation report by forwarding letter dated 12.03.2026 of Jharkhand High Court Legal Services Committee is on record.

The parties have submitted that they have agreed to terms and conditions of settlement as per Pre- National Lok Adalat Conciliation Report. Accordingly, the matter is settled in terms of Pre-National Lok Adalat Conciliation Report dated 12.03.2026.

The matter is settled in terms of the report. The mediation report is directed to form part of this settlement order and at the time of issuance of certified copy of this order, a copy of the me- diation report be also furnished by the office along with the certified copy of the order.

.......................... .......................... Petitioner(s)/Plaintiff/Appellant Respondent(s)/O.P.(s)

................................ ............................. Sign. of Hon'ble Judge Sign. of Advocate Member

(Seal of HCLSC)