FARMOODI Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. The writ petition is being decided at the admission stage itself without calling for a counter affidavit.

(2.) A claim application was filed by the petitioner under the Motor Vehicles Act against the owners of the vehicle and the insurance company for compensation in a case where the son of the petitioner died in a motor accident. The Motor Accident Claims Tribunal gave an award dated 11th September, 2012 awarding a compensation of Rs. 3,28,500/- (Three lacs twenty eight thousand and five hundred) in favour of the petitioner and directed the insurance company to deposit the entire amount along with interest. The Tribunal further directed that 50 per cent of the amount would be paid to the petitioner and the balance 50 per cent would be kept in the nationalized bank for a period of five years.

(3.) The said award was accepted by the insurance company and the amount has been deposited before the Tribunal, pursuant to which, 50 per cent of the amount has been withdrawn by the petitioner.