JAGPAL SINGH AND ORS. Vs. SHANKAR AND ORS.

JUDGEMENT

(1.) MR . H.R. Arya, Senior Divisional Manager, New India Assurance Company Limited, Divisional Office -14, New Delhi is present along with his counsel Mr. K.L. Nandwani. Mr. Arya submits that he has no objection to the award amount being released to the rightful legal heir of the deceased to be determined by this Court.

(2.) THE accident dated 17th July, 1998 resulted in the death of Kali Charan. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE father of the deceased withdrew the cheque in respect of his share. However, with respect to the share of the mother of the deceased, the father of the deceased applied to the learned Tribunal for release of the said amount to him on the ground that the mother of the deceased expired during the pendency of the claim petition which fact was not brought on record of the learned Tribunal before the passing of the award.