Chattisgarh High Court
Neetu Kurrey vs Budhram on 6 April, 2026
HIGH COURT OF CHHATTISGARH AT BILASPUR
HARNEET
KAUR
Digitally signed by
MAC No. 804 of 2020
HARNEET KAUR
Date: 2026.04.07
11:08:47 +0530
Neetu Kurrey versus Budhram
Order Sheet
06.04.2026 Mr. Rakesh Kumar Thakur, counsel for the appellants.
Mr. Sourabh Gupta, counsel for respondent No. 2.
Learned counsel for the appellants submits that though the claim application filed by the appellants/claimants was under Section 166 of the Motor Vehicles Act, 1988, but as per the insurance policy, there is personal accident coverage, therefore, in proceeding under Section 163A of the Act, appellants/claimants would be entitled for compensation of Rs. 2,00,000/-.
Learned counsel for respondent No. 2/Insurance Company seeks three days' time to seek instructions and make submission.
List the matter on 10/04/2026.
Sd/- Sd/-
(Sanjay K. Agrawal) (Sanjay K. Agrawal)
Judge Judge
Harneet