NARAVULLA VAJRAMMA Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This civil revision petition is filed against the order, dated 5-5-2006, passed by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Nellore (for short 'the Tribunal').

(2.) The petitioner and her mother-in-law filed OP. No.678 of 1999 before the Tribunal claiming a sum of Rs.2,75,000/-, as compensation on account of the death of late Guravaiah. The matter was settled in the Lok Adalat for a sum of Rs.1,60,000/-. Out of this the share of the petitioner was determined at Rs. 1,30,000/- and that of her mother-in-law at Rs. 30,000/-. So far as the petitioner is concerned, she was permitted to withdraw a sum of Rs. 30,000/-. The balance of Rs. 1,00,000/- was directed to be kept in a fixed deposit for a period of three years in a nationalized bank.

(3.) After expiry of the period of three years, the petitioner filed I.A. No.971 of 2006 with a prayer to permit her to withdraw the amount. She pleaded that she needs the money to purchase an item of property. The Tribunal permitted the petitioner to withdraw Rs.40,000/- only. Hence, this civil revision petition.