MINA DEVI Vs. SH. SHRESTH JAIN

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the Petitioner challenging the impugned order dated 11th December 2019, passed by the Presiding Officer, Motor Accident Claims Tribunal, Tis Hazari Courts, vide which, the prayer of the Petitioner for premature release of the amount deposited in her favour by the Insurance Company, in the form of an FDR, has been rejected. The Petitioner, in the present petition also prays for release of the said amount in her favour.