M. THANGAPANDI Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard both. The learned counsel for the Revision Petitioner would echo the heart-burns of his client to the effect that his client sustained multiple injuries and taking treatment. The Motor Accidents Claims Tribunal awarded compensation and out of that, already half of the amount deposited was released in his favour. Now, he wants the remaining amount also for his treatment. Whereupon, I would like to cite the Rule 20(7), (8), (9) and (10) of the Tamil Nadu Motor Vehicles Accident Claims Tribunal Rules, 1989, which is extracted hereunder:

(2.) A mere running of the eye over the Ruleswould exemplify that in the case of literates, the Court need not be so rigid in releasing the amount as in the case of semi-literates and illiterates. Admittedly, the petitioner seems to be a teacher working in Government and he could be the best arbiter of himself.