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Madhya Pradesh High Court
Iffco Tokio General Insurance Co Ltd ... vs Smt Kamla Bai Lodhi on 14 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-GWL:9091
1 MCC-290-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE ANAND PATHAK
&
SMT. NIDHI PATANKAR, SENIOR ADVOCATE
ON THE 14th OF MARCH, 2026
MISC. CIVIL CASE No. 290 of 2026
IFFCO TOKIO GENERAL INSURANCE CO LTD CORPORATE OFFICE
Versus
SMT KAMLA BAI LODHI AND OTHERS
Appearance:
Shri Naresh Singh Tomar - Advocate for the appellant/Insurance Company.
ORDER
The instant MCC has been preferred by the applicant seeking
restoration of M.A.7723/2025, which was dismissed vide order dated
16.01.2026 by Principal Registrar of this Court in non-compliance
of Common Conditional Order dated 01.12.2025.
2 . Learned counsel for the applicant submits that payment was made
b u t receipt was not filed, therefore, he intends to file the receipt within
seven days. He intends to serve national/social/environmental cause.
3 . Considering the submissions and the nature of relief,
whereby payment was already made but receipt was not filed, therefore,
M.C.C. stands allowed and M.A.7723/2025 stands restored to its original
number subject to visit at Madhav Andha Ashram, Gwalior with some
food items/snacks of Rs.2,000/- (Rupees Two Thousand Only) and spend
o n e hour with the children/ inmates/ families, who are of humble
NEUTRAL CITATION NO. 2026:MPHC-GWL:9091
2 MCC-290-2026
background and are being taken care of by the NGO/Society sponsored by
State Government. This community service of one hour would not only
b e satisfying to the soul but would also give a message to the
differently abled children that society and its members care for them and that
they are not considered as the children of the Lesser God.
4. The said suggestion is not punitive in nature and compliance of it is
at the discretion of counsel for the applicant.
5. Graceful enough in their disposition, suggestion is readily accepted
by counsel for the applicant and he undertakes that applicant not only
would visit the mercy home but also would carry some food items of
Rs.2,000/- with him and spend one hour time with them to understand them
and to satisfy themselves while doing such a pious work.
6 . Appreciating the gesture shown by counsel for the applicant with
t h e earnest hope and belief that the counsel would visit the aforesaid
place within 15 days from today and spend one hour time with the
children/inmates/ families of the mercy home and bring smile on their face
satisfy their soul. It is expected that any Government Advocate or other
advocate may also accompany the counsel for this purpose.
7 . This is a test case to give concept of 'Social Audit' a chance to
gain grounds. Responsible and Resourceful persons of the Society who
a r e occupying important positions in the Department of
Administration/Education/ Health/Legal and other related fields including
Professionals like Chartered Accountants/ Doctors/ Lawyers etc., to take
s o m e responsibility to visit the places (like orphanage/ old age home/
NEUTRAL CITATION NO. 2026:MPHC-GWL:9091
3 MCC-290-2026
mercy home/ one stop center etc.) where persons with disability/ orphans/
old age people/ victims of the crime and other destitute are institutionalized
s o that they can come to know about the plight of these inmates and
would be able to contribute while raising their standards of living and to
createsense of well-being amongst them. Inmates who are living in
such institutions would also feel that they are not left out by the society and
the society is still eager to take them into its fold. This way, they would
come in the main stream also.
8. Another important effect of the Social Audit is that Management
o f those Institutions sometime misbehave or cause mischief to the
inmates especially children and females living there and this way, they
would always be cautious that the society is keeping eyes over their
working. Therefore, evolution of concept of Social Audit and its
effective implementation is the need of hour. Policy makers especially
Department of Women and Child Welfare Development (DWCD), Deptt. of
Social Justice and Police Department must come out with some tangible
solution in this regard.
9 . Therefore, keeping the said spirit, counsel for the applicant is
directed to submit a report regarding his visit to Madhav Andha Ashram,
Gwalior within fifteen days elaborating their experience and status of mercy
home with suggestions, if any, in the litigation (M.A. No.7723/2025), which
is going to be restored by this order.
10. On submission of the report and affidavit as accepted by counsel
for the applicant, M.A.7723/2025 shall be restored to its original number.
NEUTRAL CITATION NO. 2026:MPHC-GWL:9091
4 MCC-290-2026
11. Accordingly, instant application for restoration is allowed subject
t o compliance of the direction as referred above and M.A.7723/2025
is restored to its original number.
1 2 . Copy of this order be kept in the file of M.A.7723/2025
for record/compliance purpose.
13. Copy of this order be also sent to the Chief Secretary/
Principal Secretary, Women and Child Development Department,
Department of Social Justice and Secretary Juvenile Justice Committee M.P.
High Court for information and contemplation.
14. With the aforesaid, the application stands disposed of.
(ANAND PATHAK) (NIDHI PATANKAR)
MEMBER MEMBER
(alok)
