SANDEEP KUMAR Vs. PRAKASH ANAND

JUDGEMENT

(1.) CM No.17460/2014 (delay)

(2.) BY the present petition the petitioner seeks to impugn the order dated 29.08.2014 whereby the entire compensation amount was directed to be kept in a fixed deposit.

(3.) THEREAFTER on 29.08.2014, the Tribunal noted that the Insurance Co. has placed on record two cheques of Rs.1,87,500/ - in the name of the two claimants respectively. The Tribunal directed that the amount be kept in two fixed deposits in Punjab National Bank, Gokhle Market Branch, Delhi for 10 years without the facility of advance or loan or pre -mature withdrawal.