RAMPHAL Vs. SUKHIRAM

JUDGEMENT

(1.) APPLICANT filed a claim in which award has been passed for Rs. 1,85,010/- and an amount of Rs. 1,15,010/- was directed to be deposited for a period of 10 years. It is stated that after depositing the amount, petitioner filed an application for withdrawal of the said amount on the ground that the amount is required to purchase a land and to construct a house on the said land and in the present accommodation there are only two rooms and his family is residing in one room and in another room, he is running Kirana Business for their livelihood. Counsel for the applicant refers to para 3 of the revision petition and submits that the applicant has entered into an agreement with one Narayana for purchasing the land for Rs. 50,000/-, and after purchasing the land he is going to construct a house on the said land. The petition is supported by the affidavit.

(2.) SHRI Anand Gupta, counsel for the respondent submits that he has no objection. Reliance has been placed on a decision of the High Court of Madhya Pradesh (Magnibai Vs. Suresh1) where it has been held that in disbursement of compensation, there cannot be a hard and fast rule applicable to all cases. Some claimants may he needy and some may not be needy. Some claimants way be having urgent needs and if the amount which has been awarded to them as compensation is not released for using it at the time of difficult situation, there would be nothing else but hardship to such hapless claimants. The MACT has to act with a broader approach and has to inform itself about the realities of the life and difficulties of the poor villagers and poor persons. The court has made it clear in previous judgments also that the justice is to be administered in proper spirit and for the purpose of giving solace to the litigants, A computerized mechanical emotionless order would not carry the flag ahead which benevolent spirit of the enactment has indicated The optimum utilization has to be always obtained by informing one self with bitter realities of the life. Such hapless claimants should not be permitted to see the dreams of increasing interest in the Bank accounts with fire of hunger in the stomach.