ROOPA ARORA Vs. NEW INDIA ASSURANCE CO

JUDGEMENT

(1.) THE petitioner has challenged the order of the learned Tribunal whereby the learned Tribunal has declined to release the award amount kept in fixed deposit for construction of house to her.

(2.) THE accident dated 7th November, 2001 resulted in the death of Rajender kumar Arora. The deceased was survived by his widow, three daughters and a son who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal passed an award for Rs. 7,29,700/- in favour of the petitioner on 15th October, 2007. The award amount was deposited by respondent No. 1 and 50% share of the petitioner was released to her and remaining 50% was directed to be kept in the fixed deposit for a period of five years.