A SASI KUMAR Vs. SIVAPRAKASAM

JUDGEMENT

(1.) PERUSED the affidavit to the petition. The grievance of the revision petitioner /claimant in M.C.O.P.No,264 of 2005 is that in the said M.C.O.P.No,264 of 2005 before the Motor Accidents Claims Tribunal/ Additional Sub Court, Myiladuthurai, he was awarded a compensation of Rs.1,00,800/- with interest and costs and in lieu of the award, the second respondent had deposited a sum of Rs.1,24,132/- with the State Bank of India, Mayiladuthurai as per the directions of the Motor Accidents Claims Tribunal/Additional Sub Court, Mayiladuthurai and that the petitioner/claimant had filed I.A.No,872 of 2008 in M.C.O.P.No,264 of 2005 for seeking the indulgence of the Tribunal to permit him to withdraw the said award amount of Rs.1,24,132/- which is in deposit with State Bank of India, Mayiladuthurai to the credit of M.C.O.P.No,264 of 2005, to meet his medical expenses and also to discharge the loan raised by him at the time, when he was hospitalised after the accident.

(2.) A notice was ordered and the second respondent has endorsed "no objection" in the said application. The first respondent has not appeared in the said application. Inspite of 'no objection' being endorsed by the second respondent, the learned Tribunal has permitted the petitioner to withdraw only a sum of Rs.60,000/- from out of the award amount in deposit with State Bank of India, Mayiladuthurai.