JAG BAI SAHU Vs. SATYENDRA SHARMA

JUDGEMENT

(1.) By way of this petition, the petitioners are questioning the propriety of the order dtd. 2/3/2022 (Annexure P/1) passed by the learned First Additional Motor Accident Claims Tribunal, Katghora, District Korba in MACT No. 94/2008, whereby an application moved by the petitioners for releasing the amount of FDRs has been allowed in part while releasing Rs.5,00,000.00 each only to the petitioners.

(2.) Briefly stated the facts of the case are that predeceased-in-interest of the petitioners, namely, Shri Sadhram Sahu died in a motor accident on 21/3/2008 and, in view thereof, the claim petition being MACT No. 94/2008 was filed on 16/4/2008, which was allowed and the claimants/petitioners were accordingly awarded compensation amount of Rs.37,35,136.00 along with interest @ Rs.7.00% per annum from 16/4/2008 till its realisation. By virtue of the said award, both the petitioners were granted Rs.2,00,000.00 each, totalling amount of Rs.4,00,000.00, and the rest of the awarded amount was directed to be deposited in recurring/FDR in any registered/scheduled Banks for a period of 5 years.

(3.) In compliance of the aforesaid award, respondent No. 3-National Insurance Company Limited has deposited the awarded sum before the learned Tribunal. Thereafter, on 11/1/2022, the learned Tribunal has issued cheque amounting to Rs.42,47,016.00 while directing the concerned Bank for depositing the same in the name of petitioners. In pursuance of the said direction, the State Bank of India, Branch Katghora issued FDRs in the name of the petitioners for the amount of Rs.19,23,508.00 in each name.