The Oriental Insurance Co. Ltd. Jain ... vs Pramila Devi
2026 Latest Caselaw 1928 Jhar

Jharkhand High Court

The Oriental Insurance Co. Ltd. Jain ... vs Pramila Devi on 14 March, 2026

                                                                         2026:JHHC:7368

                                 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, Legal
Services Authorities Act, 1987 (Central Act).

                            MA No.74 of 2024

Petitioner(s)/ Appellant(s):-
The Oriental Insurance Co. Ltd. Jain Petrol Pump, Hazaribag, P.O. and P.S.
Hazaribag, District Hazaribag through its Deputy Manager, T.P. Hub, having its
office at Prabodh Tower, S.N. Ganguly Road, P.S. Kotwali, P.O. and District
Ranchi.
                               Versus
Respondent/O.P.(s):

1. Pramila Devi, Wife of Late Nageshwar Vishwakarma

2. Priti Kumari Wife of Late Sunil Kumar Vishwakarma

3. Shreya Kumari, Daughter of Late Sunil Kumar Vishwakarma

4. Laxmi Kumari, Daughter of Late Nageshwar Vishwakarma

5. Anil Kumar Vishwakarma, Son of Late Nageshwar Vishwakarma

6. Ashok Kumar Singh, Son of Adiaya Singh

Present:-

Name of the Hon'ble Judge:- Hon'ble Mrs. Justice Anubha Rawat Choudhary Name of Advocate Member: Ms. Amrita Sinha, Advocate For the Appellant Mr. Alok Lal, Advocate

AWARD

This matter has been notified to be taken up in the National Lok Adalat.

Mr. Anil Kumar Vishwakarma is present from the side of the claimants.

Mr. Alok Lal, the learned counsel appears from the side of appellant-the

Oriental Insurance company.

It has been jointly submitted that the matter has been settled. The settle-

ment report is on record.

This Appeal is disposed of in terms of the Pre-National Lok Adalat

Settlement dated 27.02.2026.

The Pre-National Lok Adalat Settlement dated 27.02.2026 is directed to form part

of this settlement order and at the time of issuance of certified copy of this order, 2026:JHHC:7368

a copy of the mediation report be also furnished by the office along with the cer-

tified copy of the order.

It has been also been submitted by the learned counsel for the appellant

that the statutory amount deposited by the appellant before this Court be re-

funded to the appellant to which the respondents have no objection.

The statutory amount deposited by the Insurance Company be refunded to

the Insurance Company by the office.

..................................... ................................. Petitioner/Plaintiff/Appellant Respondent/O.P.

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

(Seal of HCLSC)