KARTHIYANI Vs. M AC T KOTTAYAM

JUDGEMENT

(1.) Petitioner is a widow. Her husband died in a motor accident on 14-9-1984. The Motor Accidents Claims Tribunal, (for short MACT) Kottayam passed an award for Rs. 54,600/- in favour of the legal heirs of petitioner's husband. The share due to the petitioner has been worked out at Rs. 17,271.39. Petitioner applied for cheque before the M. A. C. T. But the application was rejected by the Tribunal as per Ext. P3 order. This original petition is in challenge of the said order. It is prayed that Ext. P3 may be quashed and the M.A.C.T. may be directed to issue cheque pursuant to the application filed by the petitioner.

(2.) The impugned order reads thus: