SUDHA Vs. UNITED INDIA INSURANCE CO

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the standing counsel for the respondent.

(2.) EXT .P5 order refusing permission to withdraw the balance amount in deposit towards compensation in a motor accidents claim is under challenge in this writ petition. The husband of the first petitioner and the father of petitioners 2 and

(3.) THE invitation card for the marriage was produced as well as a letter of the jewellery shop indicating that a sum of Rs.2,93,342.00 is due towards purchase of jewellery. Petitioners 2 and 3 had also filed affidavits before the Tribunal expressing their willingness in the first petitioner encashing the fixed deposit receipt. There is no reason to doubt the genuineness of the claim put forward by the petitioners since the amount in deposit is sought to be applied for justifiable reasons.