Usman Shah vs Banty Jatav
2026 Latest Caselaw 2576 MP

Madhya Pradesh High Court

Usman Shah vs Banty Jatav on 14 March, 2026

         NEUTRAL CITATION NO. 2026:MPHC-GWL:9349




                                                            1                                MA-431-2026
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                  BEFORE LOK ADALAT
                                           HON'BLE SHRI JUSTICE ASHISH SHROTI
                                                           &
                                             SMT. UMA KUSHWAH, ADVOCATE
                                                 ON THE 14th OF MARCH, 2026
                                                 MISC. APPEAL No. 431 of 2026
                                                      USMAN SHAH
                                                          Versus
                                                 BANTY JATAV AND OTHERS
                          Appearance:
                               Shri R.P. Gupta - learned counsel for the appellant.

                                Shri Rajesh Gupta - learned counsel for respondent no.3/Insurance
                          Company.

                                                                ORDER

1 . Parties agreed to settle the dispute by enhancing the amount of compensation awarded by the Claims Tribunal by a further sum of Rs.1,00,000/- (Rupees One Lac Only). The aforesaid enhanced amount shall not carry any interest and shall be paid by the Insurance Company to the

claimant/s within a period of two months from the date of receipt of a copy of this settlement. In case the enhanced amount is not paid within a period of two months, claimant/s shall be entitled to get interest at the rate of 6% (six percent) per annum only on the enhanced amount from today. Rest of the terms and conditions of the award passed by the Tribunal is kept intact.

2 . Ad Valorem Court fees, if any, paid by the appellant/s is directed to be refunded to the appellant/s and the Collector of the concerned District

NEUTRAL CITATION NO. 2026:MPHC-GWL:9349

2 MA-431-2026

shall ensure that Ad-Valorem Court fees which was deposited be refunded to the claimants without delay after due verification.

3 . The appeal stands disposed off with the aforesaid.

                                  (ASHISH SHROTI)                                 (UMA KUSHWAH)
                                     MEMBER                                          MEMBER
                          rahul