SHEHNAZ Vs. AVTAR SINGH & ORS

JUDGEMENT

(1.) This is a petition challenging the order dated 20th September, 2017, passed by the Motor Accident Claims Tribunal, Delhi (hereinafter referred to as 'MACT') in MAC No.32/16, whereby the Tribunal has rejected the petitioner's application praying for release of a sum of Rs.3,00,000/- out of the total sum of Rs.15,00,000/- lying in FDRs in the name of the petitioner.

(2.) Vide order dated 8 th January, 2018, notice was issued in the present petition. Learned counsel for the respondents have not opposed the present petition.

(3.) Learned counsel for the petitioner submits that the petitioner had met with an accident on 6th January, 2013, in which she suffered grievous injuries leading to 75% physical disability. He submits that in these circumstances, the petitioner had filed a claim petition before the Presiding Officer, MACT, Karkardooma, Delhi wherein her Claim Petition No.47/14 was allowed vide order dated 26th April, 2017, with a direction to the respondent no.2 to pay a compensation of Rs.13,77,292/- along with interest at the rate of 10% per annum from the date of filing of the petition till the date of realization. He, further, submits that accordingly, the respondent no.2 had deposited a sum of Rs.17,41,350/- which included the upto date interest on 26th April, 2017 with the Manager, UCO Bank, Karkardooma Court, Delhi.