Ku. Deeksha Prajapati D/O Late Shri ... vs Nirmal Kumar Mishra
2026 Latest Caselaw 2580 MP

Madhya Pradesh High Court

Ku. Deeksha Prajapati D/O Late Shri ... vs Nirmal Kumar Mishra on 14 March, 2026

         NEUTRAL CITATION NO. 2026:MPHC-GWL:9362




                                                            1                            MA-8155-2025
                             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. 8155 of 2025
                             KU. DEEKSHA PRAJAPATI D/O LATE SHRI LALTA PRASAD
                           PRAJAPATI AGE 07 YRS APPELLANT MINOR UNDER GUARDIAN
                                                    Versus
                                     NIRMAL KUMAR MISHRA 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.3,40,000/- (Rupees Three Lac Forty Thousand 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.

NEUTRAL CITATION NO. 2026:MPHC-GWL:9362

2 MA-8155-2025 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 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