PAVITRA SHIVLING DOIFODE Vs. NATHURAM K. MARAL

JUDGEMENT

(1.) APPEAL allowed to be withdrawn. Refund of court fees as per the rules.

(2.) IT has, however, become necessary to observe that the Tribunals should not direct amounts due to the claimants, who are major, to be invested in fixed deposits or otherwise indiscriminately and as a matter of rule. It appears that directions are at present given by the Tribunals invariably in all cases to invest the amounts without application of mind to the facts of each case causing hardship to the claimants who are in need of immediate succour. We hope and trust that the Tribunals hereafter will give such direction only after hearing the parties and substantiate them by giving reason in each case.