K MURUGESAN Vs. D PARAMASIVAM

JUDGEMENT

(1.) ADVOCATES are absenting themselves from attending the Court. Perused the grounds of Revision and also the impugned order in I.A.No,702 of 2008 in MCOP.No,237 of 2006 on the file of the Motor Accidents Claims Tribunal (Principal Subordinate Judge), Mayiladuthurai. I.A.No,702 of 2008 was filed by the claimant for permitting him to withdraw the entire award amount inclusive of interest to the tune of RS.1,97,328/- which is in fixed deposit in nationalised bank as per the orders of the Tribunal.

(2.) THE affidavit to the application reads that the petitioner requires Rs.25,000/- to undergo another surgery to remove the steel plates which were fixed after the accident while he was undergoing treatment in the hospital and also to meet other medical expenses to the tune of Rs.50,000/- after the accident. Apart from the above said claim, the petitioner would further state that he requires Rupees One Lakh to meet the travelling expenses to go to Singapore as planed before the accident. In the said application, R1 remained exparte and R2 had endorsed no objection. On the basis of the proof affidavit filed by the petitioner, the Tribunal had allowed the application in part permitting the petitioner to withdraw Rs.95,000/- as against the claim of Rs.1,95,000/-.