RAMAN ALIAS SIVARAMAN Vs. M PALANISAMY

JUDGEMENT

(1.) THE Revision Petitioner/Claimant has filed the Civil Revision petition as against the order dated 23.06.2009 passed inI.A.No,51 of 2009 inM.C.O.P.No.181 of 2007 by the Motor Accident Claims Tribunal, namely, the learned Additional District Judge and Special Judge for E.C Act cases, Salem.

(2.) THE grievance of the Revision Petitioner is that his wife has filed I.A.No,51 of 2009 before the Motor Accident Claims Tribunal, namely, Additional District Judge and Special E C Act Cases) Salem praying for permission to withdraw the compensation amount of Rs.9,06,606/- and the Tribunal has permitted her to withdraw a sum of Rs.2,00,000/- only as a part amount and in fact, the Revision Petitioner's husband's brain has been seriously affected and he is undertaking treatment and for medical expenses a sum of Rs.9,06,606/- is required to be withdrawn.

(3.) IN that view of the matter, this Court dispose of the Civil Revision petition with a direction to the Revision petitioner/Claimant to file an appropriate application as per Rule 20 (8) or 20 (9) of the Tamil Nadu Motor Accident Claims Tribunal Rules 1989 for appropriate remedy in the manner known to law.