GAJAROPAN YADAV Vs. T S SINGHDEO

JUDGEMENT

(1.) Heard learned Counsel.

(2.) The applicant have preferred this revision against the award dated 3-1-2002 passed by the 1st Addl. Motor Accident Claims Tribunal, Ambikapur, whereby the amount awarded towards no fault liability has been directed to been deposited in the Nationalized Bank in Fixed Deposit for three years.

(3.) Deceased Madhusudhan died on 3-4-2000 on account of an accident while he was driving the vehicle/Tractor bearing registration No. CP.L. 9297.