RAJESHWARI SINGH Vs. LAXMI PRASAD & OTHERS

JUDGEMENT

(1.) Heard on admission.

(2.) In a claim petition filed by claimants namely Smt. Rajeshwari Singh, Ku. Sunita, Sunil Kumar, Anil Kumar and Panchkunwar (dead), learned Claims Tribunal awarded compensation in their favour.

(3.) So far as claimant- Smt. Rajeshwari Singh is concerned, the Claims Tribunal awarded Rs. 6,95,492.00 in her favour and out of which Rs. 75,000.00 was given to her by cash and balance amount of Rs. 6,20,492.00 has been deposited in a fixed deposit in the Nationalized Bank. She filed an application along with affidavit for permitting her to withdraw an amount of Rs. 3,00,000.00 for making construction of room and kitchen in her matrimonial house, which has been rejected by the Tribunal by the order impugned.