VIMLA DEVI Vs. MANOJ KUMAR

JUDGEMENT

(1.) Notice issued.

(2.) Mr.Pankaj Seth, learned counsel accepts notice on behalf of the respondent No.3/Insurance Company.

(3.) Vide the instant petition, the petitioners are seeking release of the compensation amount lying deposited in the form of FDR in their joint name with State Bank of India, District Courts Rohini Branch, New Delhi.