MINOR SURESH Vs. BRANCH MANAGER

JUDGEMENT

(1.) (Prayer: Civil revision petition filed under Article 227 of the Constitution of India against the fair and final order passed in I.A.No.165 of 2011 in MCOP No.313 of 2007 dated 07.04.2011 on the file of the MACT/FAST TRACK COURT NO.2 at Gobichettipalayam.) 1. Animadverting upon the order dated 07.04.2011 passed in I.A.No.165 of 2011 in MCOP No.313 of 2007 by the MACT/FAST TRACK COURT No.2 at Gobichettipalayam., this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THIS is a matter wherein the lower Court was expected to apply its mind on humanitarian consideration and pass orders. But the lower Court simply rejected the prayer of the petitioners on the main ground that if the accrued interest could be retained in the deposit itself, that would be useful for the higher education of the minor children. When the minor children are presently in need of money for their education and maintaining themselves, certainly the Court was not justified in observing so.