ZAINABA Vs. MOTOR ACCIDENTS CLAIMS TRIBUNAL

JUDGEMENT

(1.) The amount due to the petitioner as well as to other claimants are under Fixed Deposit by order of the Tribunal in O.P. (MV) No. 2018 of 1990. According to the petitioner, the Fixed Deposit has already matured. Petitioner preferred an application for release of the said amount in order to meet the expenses of the marriage of her granddaughter. According to the petitioner, her daughter is a divorcee and she required the money for their livelihood. The application was rejected by the Tribunal stating that the Tribunal was not satisfied that the need is genuine. I am of the view that since five years have already over and the petitioner is a widow and she is claiming only her share, there is no reason to reject her claim for release of the Fixed Deposit.

(2.) In such circumstances, if the petitioner makes an application before the Tribunal the share due to her would be ordered to be released to her.