SARELLA DANIEL Vs. SIMMA KOTESWARA RAO

JUDGEMENT

(1.) The matter arises under the Motor Vehicles Act for compensation for the injuries sustained by the appellant. A compensation amount of Rs 37,000/- was fixed by the Lok Adalat for tha injuries sustained by the appellant. A compromise decree was also passed for the said amount. However, in the decree it was stated that the appellant was permitted to withdraw a sum of Rs. 7,000/- and the balance of the amount of Rs. 30,000/- was directed to be kept in fixed deposit in the State Bank of India. Questioning the direction of keeping the sum of Rs. 30,000/- in Fixed Deposit in the State Rank of India the appellant preferred this appeal.

(2.) It is contended before me that this direction is contrary to the Division Bench Judgment of this court in CMP 8677790 in CMA 906/90 and hatch dt. 21-1-1992.

(3.) Jn view of the Division Bench Judgment of which I was a member I direct the appellant to open an account in any Nationalised Bank. A sum of Rs. 18,000/- out of Rs, 30,000/- shall be credited to his amount. The balance of the amount shall be kept in fixed deposit in State Bank of India for a period of thirty months. During the currency of the Fixed Deposit the interest accrued on the said amount shall be credited to the account of the appellant periodically every quarter. The fixed deposit shall not be encashed pledged or mortgaged during its currency.