JAYAKUMARI O.T. Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) THE prayer in this writ petition is for a direction to the Respondent to deposit the amount awarded as compensation in O.P. (M.V.) No. 1151 of 2006 on the file of the Motor Accidents Claims Tribunal, Kollam within a time limit to be fixed by this Court. The Petitioner had earlier filed W.P.(C) No. 33915 of 2009 in this Court seeking the very same relief. By Ext.P1 judgment delivered on 25.11.2009, a learned single Judge of this Court disposed of the said writ petition recording the submission made on behalf of the Kerala State Road Transport Corporation that the amount covered by the award will be deposited within three months. In the present writ petition, the grievance voiced by the Petitioner is that notwithstanding the said undertaking, the award amount has not been deposited. On this ground, the Petitioner seeks a direction to the Respondent to deposit the entire amount awarded to her.

(2.) WHEN the writ petition came up for hearing, the learned standing counsel appearing for the Kerala State Road Transport Corporation submitted on instructions that the entire sum of Rs. 3,39,252/ - has been deposited in the Motor Accidents Claims Tribunal, Kollam on 22.1.2011. In such circumstances, no orders are called for in this writ petition. Accordingly, the writ petition is closed as in fructuous. It will be open to the Petitioner to move the Tribunal seeking payment in terms of the award.