RAM KUMAR KENWAT Vs. BALI RAM DEWANGAN

JUDGEMENT

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

(2.) The Claims Tribunal by its award dated 10.02.2017 awarded compensation of Rs. 2 lakhs to the petitioners along-with 6% interest per annum from 21.06.2016 to the date of payment. The petitioners preferred an appeal bearing MAC No.1636/2017 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 23.02.2018. Thereafter, the petitioners made a prayer for withdrawal of the entire enhanced amount of compensation. However, learned Claims Tribunal vide impugned order dated 16.04.2018 directed for deposit of Rs.1,00,000/- (two counts) in a fixed deposit scheme in a nationalized bank for a period of 5 years (two counts) and further directed to pay only the interest amount per month to the claimant/petitioners herein.

(3.) Learned counsel for the petitioners 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.