K SREEKUMAR Vs. B ANWAR

JUDGEMENT

(1.) THE civil revision petitioner/claimant has filed this civil revision petition as against the order dated 26.2.2008 in I.A.No.976 of 2007 in M.C.O.P.No.26 of 2001 passed by the learned Additional District and Sessions Judge, Fast Track Court, Vellore.

(2.) THE Tribunal, while passing orders in I.A.No.976 of 2007, has inter alia opined that 'on perusal of the records it is observed that the petitioner has calculated the excess amount of interest as per the calculation memo filed by him. But as per the High Court's Order he is entitled to withdraw amount of Rs.3,31,364/- including interest accrued upto 26.3.2003 i.e. date of deposit. THEre is no cost award as per the High Court's Order. Hence, this petition is allowed on condition that the petitioner is entitled to receive the cheque for amount of Rs.3,31,364/- and passed the orders accordingly.'

(3.) IT is the case of the revision petitioner/claimant that he has filed a cheque application on the file of the Tribunal for a sum of Rs.4,50,550/- for which the calculation memo is as follows: