Chattisgarh High Court
United India Insurance Company Limited vs Dhaneshwar Nishad on 11 February, 2026
REKHA
SINGH
HIGH COURT OF CHHATTISGARH AT BILASPUR
MAC No. 421 of 2026
UNITED INDIA INSURANCE COMPANY LIMITED versus DHANESHWAR
NISHAD
11.02.2026 Mr. Sudhir Agrawal, Advocate for the appellant/s.
Heard on I.A. No.1, an application for grant of stay.
Mr. Agrawal, learned counsel for the appellant/Insurance
company would submit that a claim petition under Section 163A of
Chhattisgarh Motor Vehicles Act, 1988 was filed and the learned
Tribunal has granted compensation to the tune of Rs.14,15,000/-. He
would further submit that the offending vehicle was not involved in the
accident. He would pray for grant of stay.
Heard.
Taking into consideration the submission made by Mr.
Agrawal, if the appellant/Insurance Company deposits 80% of the
awarded amount along with the interest before the learned Claims
Tribunal within a period of 60 days from today, there shall be a stay
on the remaining amount.
The claimants would be at liberty to withdraw the amount once
deposited by the appellant as per terms of award.
Call for record.
Issue notice on I.A. No.2, an application for condonation of delay
in filing the instant appeal to the respondents on payment of P.F. as
per rules.
Call this matter thereafter.
Sd/-
(Rakesh Mohan Pandey) Rekha Judge