SAVINAY JAIN Vs. MOTOR ACCIDENT CLAIM TRIBUNAL

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) BY this writ petition, the petitioner has prayed for quashing order dated 31 -7 -2004 passed by Motor Accident Claim Tribunal by which the application of the petitioner for release of the amount deposited with Tribunal has been rejected.

(3.) THE learned counsel for the petitioner challenging the order contended that the Tribunal while giving an award dated 3 -10 -2001 did not put any condition for the release of the amount, hence the Tribunal had no jurisdiction to reject the application of the petitioner.