B ANUSUYA Vs. P KONDA

JUDGEMENT

(1.) Extensive protection, some times threatens the very existence of what is sought to be protected. This revision presents an instance of that nature.

(2.) The husband of the petitioner died in an accidert, in the year 1995. Herself and her daughter, by name Swarnalatha, filed O.P.No.180 of 1995, in the Motor Accident Claims Tribunal-cum-First Additional District Judge, Ranagareddy District. On the basis of a compromise arrived at between the parties to nat O.P., the Lok Adalat passed a consent award for a sum of Rs.2,60,000/- as compensation. Out of this amount, a sum of Rs.25,000/- each, was paid to the petitioner and her daughter. Out of the balance of Rs.2,10,000,-, Rs.1,05,000/- each, was directed to be kept in fixed deposit, in the name of the petitioner and her daughter, for a period of 30 months. The amount covered by fixed deposit, in favour of the daughter of the petitioner, was permitted to be withdrawn, at the time of her marriage. The fixed deposit in favour of the petitioner had matured in February, 2000.

(3.) Petitioner filed I.A.No.2535 of 2003, before the Tribunal, seeking permission to withdraw the amount. She pleaded that she needs the amount to repay the loans, borrowed by her for construction of the house. Through its order dated 22-10-2003, the Tribunal did not accede to the request, but permitted the petitioner to withdraw the interest alone.