RIZWANA Vs. MOTOR ACCIDENT CLAIMS

JUDGEMENT

(1.) THIS is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and order dated 20.8.2003 passed by the Motor Accident Claims Tribunal/District Judge, Udham Singh Nagar in M.A.C.T. Case No. 188/2002.

(2.) ATIQUE Ahmad deceased met with a motor vehicle accident and a claim petition was preferred by his heirs, the appellants. By aforesaid judgment and order the petition was allowed and the appellants were awarded compensation amounting to Rs. 1,72,000.00. Direction in regard to the disbursement of the said amount was also given and in view of it appellant No. 1, the widow was permitted to withdraw only a sum of Rs. 10,000.00 in cash whereas the remaining amount of compensation was directed to be invested in fixed deposit scheme of a Bank. A sum of Rs. 25,000.00 each was directed to be invested in the fixed deposit scheme in favour of the minor children, the appellant Nos. 2 to 4 and whereas