Sukhsagar Vishwakarma vs Pawan Kumar
2024 Latest Caselaw 5561 MP

Madhya Pradesh High Court

Sukhsagar Vishwakarma vs Pawan Kumar on 22 February, 2024

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       MA No. 6252 of 2022
                                          (SUKHSAGAR VISHWAKARMA Vs PAWAN KUMAR AND OTHERS)

                           Dated : 22-02-2024
                                 Counsel for the appellant is present.

                                 Counsel for respondent No.2 is present.

Learned counsel for the appellant stated that the matter was referred to Lok-Adalat but could not be settled on the ground that Insurance Company has not offered the compensation in accordance with Apex Court judgments

Post the matter on 07.03.2024 Learned counsel for the appellant is directed to file translated copy of the award.

(DUPPALA VENKATA RAMANA) JUDGE

RC