SUNITA TREHAN & ANR Vs. VISHARAT & ORS

JUDGEMENT

(1.) Impugned order of 9th May, 2018 (Annexure P-6) declines petitioner's application for release of fixed deposit receipt of Rs. 40,000/- deposited by the Insurer in terms of Award of 17th April, 2017. As per the aforesaid Award, the shares of compensation granted to petitioner No.1 i.e. Rs. 30,00,000/- and petitioner No.2 i.e. Rs. 25,00,000/-, have been directed to be kept in fixed deposit receipt. Petitioners had filed an application for release of fixed deposit receipt on the ground that they need money to reconstruct an additional floor.

(2.) Learned counsel for petitioners has drawn attention of this Court to the Contractor's Estimate of 29th July, 2017 (Annexure P-2) to submit that the estimated re-construction cost is Rs. 41,60,000/-.

(3.) Despite service, there is no appearance on behalf of first two respondents. Third respondent is unserved. Petitioners' counsel submits that no relief is claimed against third respondent.