IBRAHIM ISMAIL MANJHOTHI Vs. BABURAV ANANDRAV MARATHI

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner seeks to challenge order dtd. 5/8/2021 passed in M.C.M.A.No. 1585 of 2019 by Motor Accident Claims Tribunal (Aux), Bhuj, whereby the application of the petitioner seeking disbursement of 30% amount as ordered by the Tribunal, came to be rejected.

(2.) The brief facts of the present case as can be gathered from the memo of the petition stated as under: -

(3.) The Tribunal, having considered the aforesaid claim petition, passed an award dtd. 18/12/2018 for a sum of Rs.1,33,340.00 with cost and interest. However, in the said award, the Tribunal has ordered disbursement of 30% of the amount and further 70% of the amount to be deposited by way of Fixed deposit in a nationalized bank.