SAVITABEN VAJABHAI BARIA Vs. BARODA GUJARAT GRAMIN BANK

JUDGEMENT

(1.) Mr. Mansuri, learned advocate for the petitioner states that the application is made with a prayer to quash and set aside the order dtd. 20/1/2023 passed in MACMA (FDR) no.50/23 in MACP No.1425/10 by the MACT (Aux), Panchmahal at Godhra with a further direction to permit the petitioner to withdraw the amount of FDR no.273446 deposited in Baroda Gujarat Gramin Bank, Godhra Branch, Panchmahal. Mr. Mansuri submits that the petitioner is a woman and her son met with an accident on 17/6/2009 and he succumbed to the serious injuries. The award was drawn in the Lok Adalat on the basis of the amicable settlement and accordingly, the amount of Rs.7,50,000.00 was granted on 13/7/2019.

(2.) Mr. Mansuri submits that on depositing the award amount, the learned Tribunal permitted the disbursement and 40% amount was allowed to the petitioner, while 60% amount was deposited in the fixed deposit on 13/2/2020.

(3.) Mr. Mansuri submits that after about 3 years, a prayer had been made before the Tribunal for granting the money to the claimant as she wanted the same to build her house which is in a dilapidated condition and is very old and she has no other source of income to build new house.