SAURABH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By way of the present petition, the petitioner is seeking direction against respondent State Bank of India to release the complete amount lying deposited with it in the form of FDR with upto date interest in his favour.

(2.) Brief facts of the case are that the petitioner/injured met with an accident on 05.03.2011 at about 12.45 am at L-Block, Mangolpuri, Delhi, which also caused death of Abhimanyu @ Shanti by the offending vehicle, i.e., TSR bearing registration No.DL-14F-9631. Thereafter, the petitioner/ injured filed the claim petition before the learned Tribunal. On filing of the DAR (Detailed Accidental Report), the claim petition was disposed of being compromised for a sum of Rs.6,50,000/- by the learned Tribunal vide order dated 08.11.2012.

(3.) Pursuant thereto, the learned Tribunal directed to keep the deposited amount in the form of FDR initially for a period of five years with liberty to the petitioner/injured to withdraw the monthly interest accrued thereon through his saving bank account.