Court No.3

HIGH COURT OF SIKKIM

Record of proceedings

MAC App.No.01 of 2025

SHRI SONAM LAMA ……. APPELLANT

VERSUS

MINOR MINAL RAI & ORS. ……. RESPONDENT S

Date: 11.12.2025

CORAM :

HON’BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.

For Appellant : Mr. K. B. Chettri, Legal Aid Counsel.

For Respondent : Mr. Tarun Choudhary, Advocate (through V.C.).

Nos. 1 & 2

For Respondent : None.

No.3.

………

1. This Court vide Order dated 17.09.2025 had referred the

matter for Mediation on the suggestion of the parties. A report

dated 27.11.2025 has been received from the Sikkim State Legal

Services Authority forwarding the original Deed of Compromise

entered between the parties as mediated by Mr. Umesh Ranpal,

learned Advocate-Mediator. The Compromise Deed dated

26.11.2025 which has been signed by all the parties is taken on

record. The effort made by Mr. Umesh Ranpal, learned Advocate -

Mediator is appreciated.

2. In terms of the said Compromise Deed t he matter stands

disposed as settled. The Trial Court Record shall be remitted back

to the Motor Accident Claims Tribunal, Namchi, South Sikkim

along with this order.

Judge

Index: yes/No

to/ Internet: yes/No