STATE Vs. SOBAT SINGH

JUDGEMENT

(1.) The learned counsel for the appellant submits that the cheque towards the award amount has been released to the appellant by the Claims Tribunal but the cheque has become stale and, therefore, needs to be revalidated. The learned counsel for the appellant submits that no notice of deposit of the award amount was received by the appellant from respondent No.2 or from the Claims Tribunal.

(2.) The learned counsel for the appellant submits that the Nazirs of the Claims Tribunals do not properly maintain the record of the receipt of the award amount. It is further pointed out that neither the Insurance Companies give any notice of deposit to the claimants nor the Claims Tribunals give notice of deposit to the claimants and the claimants keep on making oral enquiries from the Nazir who most of the times does not give correct information to the claimants. It is submitted by the counsel that there are number of other aberrations involved in the process which the Court would not like to detail.

(3.) The learned counsel for the appellant submits that apart from the harassment suffered, the appellant could not utilize the award amount and has lost interest for six months.