VASAJI NATHUJI THAKOR Vs. RAMCHANDJI KALAJI THAKOR

JUDGEMENT

(1.) The present writ petition is filed by the original claimant challenging the impugned order passed by the Motor Accident Claims Tribunal (Auxi), Bhuj dtd. 25/2/2020 below Exh. 33(A) in C.M.A. No. 1953 of 2019 in MACP No. 192 of 2008, whereby the application of the petitioners was rejected.

(2.) The present petition is filed with the following prayers :

(3.) Learned advocate for the petitioners has submitted that the petitioner No.1 wanted to release the appropriate amount in the pre-mature encashment TDR lying with the Dena Gramin Bank, Bhuj being No. 1099224. Learned advocate for the petitioners has submitted that the petitioners borrow money for his maintenance and treatment expenses from his nearby relatives.