CHANDRAMMA Vs. RAMACHANDRA

JUDGEMENT

(1.) IN this revision petition the Order passed by the motor accidents claims tribunal, rejecting the application of the petitioner to release the amount in deposit is questioned.

(2.) THE amount in deposit is rs. 54,750/ -. The tribunal rejected the application on the ground that the amount is kept in deposit with a view to give perennial income to the petitioner and the said amount cannot be diverted. Another ground on which the application was rejected is that same quantum of amount was released on 19-7-1996.

(3.) THE reasons assigned by the tribunal for rejecting the application are totally untenable. The petitioner underwent kidney operation for which she has raised loans. Bills amounting to about rs. 49,000/- have been produced before me in proof of the treatment taken. In such a distress condition the petitioner sought release of the amount in deposit. When the petitioner is struggling for life and money for treatment, amount in deposit will not come to her rescue unless it is released. No purpose would be served by keeping the amount in deposit when the petitioner is struggling for life. The compensation amount awarded would become futile if the life of the petitioner finds an end without utilisation of the said amount.