DHANO DEVI Vs. HULAS RAM

JUDGEMENT

(1.) Heard.

(2.) The facts of the case are that in an accident claim, application under section 140 of the Motor Vehicles Act filed by the claimant was allowed but the entire amount has been directed to be deposited in fixed deposit for three years.

(3.) Deceased Devendra Kumar died in an accident on 19.12.1999. The vehicle was insured. The matter remained pending and ultimately order was passed for grant of no fault liability. The entire amount has been directed to be deposited in the fixed deposit in the name of the claimant.