BABITA & ORS Vs. SARWAN SINGH & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking direction to modify the order dated 18.02.2013 to the extent of keeping the remaining amount in FDRs form for a shorter period.

(2.) Vide the award dated 18.02.2013, ld. Tribunal has granted compensation for a sum of Rs.26,81,201/- with interest @ 9% per annum from the date of filing of the petition till realization.

(3.) Ld. Tribunal further directed that out of the total compensation amount, Rs.50,000/- in cash be paid in favour of the petitioner no. 1, widow of the deceased and remaining amount is directed to be kept in the form of FDR with liberty to withdraw the monthly interest through her saving bank account on said FDRs in SBI, Tis Hazari Court Branch, Delhi.