SHARADHAMMA Vs. K MANIKAM

JUDGEMENT

(1.) NOTICE to the respondents is dispensed with. Since the order passed will not affect the respondents.

(2.) THE petitioner was awarded compensation of Rs.2,46,880/- in MVC NO.1356/2008 by the Addl. Motor Accident Claims Tribunal, Tumkur. While passing the award, the Tribunal has ordered to deposit 50% of the compensation in Fixed Deposit. Accordingly 50% of the award amount is in deposit from October 2007 till this day.

(3.) THE Tribunal is directed to release the amount in deposit along with accrued interest to the petitioner. The Tribunal should see that the cheque (account payee) is handed over personally to the petitioner in the court hall.