SREEKUMARI AMMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers: "i) issue a writ of mandamus or any other order or direction commanding the respondent to deposit the compensation amount covered by Exhibit P1 award forthwith. ii) issue such other further relief as this Honourable Court deem fit and proper to grant in the circumstances of the case."

(2.) THE learned counsel for the petitioner submits that the motor traffic accident had occurred on 5.2.1994 and the Award was passed by the concerned Tribunal as early as on 30.06.1997, as borne by Ext.P1. Despite this, the petitioner is made to run from pillar to post, for getting the amount due, which made her to approach this Court by filing the present writ petition.