PRAKASH SINGH Vs. DISTRICT JUDGE MIRZAPUR

JUDGEMENT

(1.) The petitioner has come up with a prayer to command the respondents not to withhold Rs. 89745.00 deposited by the Insurance Company in terms of the compromise and to disburse the same to him forthwith with interest on the ground that even though there was no compromise between the parties before the Tribunal that the aforementioned amount shall be deposited in fixed deposit account in any Nationalised Bank, yet the learned Special Judge, Mirzapur has committed an apparent error of law in directing deposit of the said amount in a fixed deposit account for five years in any Nationalised Bank.

(2.) Sri S.K. Lal, learned counsel appearing on behalf of the petitioner, contended that the respondent No. 1 be commanded to direct return of the aforementioned amount along with interest to the petitioner.

(3.) Sri K.S. Kushwaha, learned Standing Counsel appearing on behalf of the respondents, contended that since the petitioner has not brought on record the compromise, which he had entered with the Insurance Company, therefore, he is not entitled to the reliefs prayed for.