HEERA SINGH MARAVI Vs. BALI RAM DEWANGAN

JUDGEMENT

(1.) The petitioner were the claimants before the Claims Tribunal.

(2.) The Claims Tribunal by its award dated 10.02.2017 awarded compensation of Rs.12,38,293/- to the petitioner along-with 6% interest per annum from 21.06.2016 to the date of payment. The petitioner preferred an appeal bearing MAC No.1634/2017 before this Court seeking enhancement of amount under award and ultimately by award dated 09.12.2017, the amount of compensation was enhanced to the extent of Rs.2.50 lakh. This enhanced amount was deposited by the insurance company before the Claims Tribunal on 23.01.2018. Thereafter, the petitioner made a prayer for withdrawal of the entire enhanced amount of compensation. However, learned Claims Tribunal vide impugned order dated 09.05.2018 directed for deposit of Rs.2,00,000/- in a fixed deposit scheme in a nationalized bank for a period of 10 years and further directed to pay remaining amount to the claimant/petitioner herein.

(3.) Learned counsel for the petitioner submits that there is no order by this Court while enhancing the amount under award to deposit the enhanced amount of compensation in a fixed deposit scheme of any nationalized bank, therefore, the Claims Tribunal is absolutely unjustified in issuing such direction.