A. NIYAS Vs. C. DAMODARAN

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner.

(2.) FROM and out of the entire amount deposited to the credit of M.C.O.P. No. 4124/1997 on the file of II Judge, Motor Accident Claims Tribunal (Court of Small Causes) Chennai, minus the interest and costs withdrawn by the guardian when the petitioner was minor, the amount of Rs. 57,933/ - is lying in the deposit of which the petitioner becomes entitled to withdraw the entire amount.

(3.) THERE is no appearance on the other side. Therefore, this Court is left with no option but to decide the matter based on the materials made available and upon hearing the arguments advanced by the learned Counsel for the petitioner. A perusal of the records would also confirm the statement of the learned Counsel. for the petitioner to the effect that he is entitled to the amount deposited to the credit of M.C.O.P. No. 4124/1997 on the file of II Judge, Motor Accident Claims Tribunal, (Court of Small Causes), Chennai. Hence, the petitioner since declared as a major and since no appeal is preferred by the other side or pending disposal, is entitled to withdraw the entire deposit amount of Rs. 57,933/ -. In the result, the C.M.P. No. 13116/2001 is ordered accordingly.